RAGHAVAN Vs. STATE TRANSPORT APPELLATE TRIBUNAL ERNAKULAM

JUDGEMENT

(1.) In this writ petition, Mr. V. Sankara Menon, learned counsel for the petitioner, challenges the order of the State Transport Appellate Tribunal, Ernakulam, Ext. P2 reversing the order of the R.T.A. granting a permit in favour of the writ petitioner.

(2.) In response to a notification issued by the R.T.A. Kozhikode, in 1956, calling for applications for the grant of two stage carriage permits over the route Mankavu Ferry - West Hill, there were 18 applicants and the petitioner was the third applicant therein. The R.T.A. mainly on the basis of the marks given to the various applicants granted one permit each in favour of the writ petitioner and the 11th applicant. There were appeals filed by the disappointed applicants against the grant made by the R.T.A. and at one stage the S.T.A T. remanded the appeals for fresh disposal by the R.T.A. That order was challenged in this court in writ petitions and as per the final orders passed in these writ petitions the S.T.A.T. itself was directed to dispose of the appeals.

(3.) In consequence of the orders passed by this court in the said writ petitions, the S.T.A.T. took up the appeals afresh and ultimately it has confirmed the grant in favour of the 11th applicant but so far as the grant made in favour of the writ petitioner, namely, the third applicant was concerned, it set aside the same and in turn granted a permit in favour of the first applicant.