FAZAL HAQUE` Vs. STATE TRIBUNAL APPELLATE TRIBUNAL

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has preferred this writ petition under Article 226/ 227 of the Constitution of India being aggrieved by the order dated 8-6-2004 (Annexure P-4) passed by respondent No. 1 - State Transport Appellate Tribunal, Raipur in MJC No. 2/04 whereby the learned Tribunal after reviewing its earlier order dated 24-5-2004 (Annexure P-3) passed in Revision No. 462/03, set aside the same.

(3.) THE State Transport Appellate Tribunal vide its order dated 24-5- 2004 decided the revision and rejected all the grounds taken by respondent No. 3 & 4. In the last paragraph of the order it was observed by the tribunal that State Transport Authority in fact granted permit with a time schedule leaving Bageecha Bus Stand at 16.15 instead of 16.55, but due to some typographical mistake it has been typed out as 16.55 instead of 16.15 and therefore, directed to amend the starting timing of Bageecha from 16.55 to 16.15. With this modification the revision was dismissed.