TARA CHAND Vs. STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) . Petitioner No.l,a handicapped Ex-service man, invited disqualification as an applicant for the grant of Stage Carriage Permit because he innocently added the name of his wife. The name of his wife was added to meet an objection of the respondents that the FDR furnished alongwith the application was injoint names.

(2.) . Aggrieved by the deletion of their name from the list of those granted Stage Carriage Permits, the petitioners have filed this writ petition.

(3.) . Rule D.B. was issued on 10.08.1992, This petition was delinked from the batch matters vide orders dated 18.09.1995 and has been taken up for hearing and disposal.