KRISHNANUNNI Vs. STATE TRANSPORT APPELLATE TRIBUNAL

JUDGEMENT

(1.) THE petitioner in O. P. No. 1999 of 1962 is the appellant before us. THE appeal questions the correctness of the dismissal of that petition.

(2.) THE appellant was one of the applicants applicant No. 7 for two stage carriage permits on the route Peringottukurissi-Pollach i , an inter State route covering a length of about 44 miles. THE appellant secured 7 marks at the evaluation by the Regional transport Authority. Of these 4 were for making the appellant's service a viable unit.

(3.) THE State Transport Appellate Tribunal did not allot any mark to any applicant for the purpose of ensuring viability. This according to the appellant was wrong and the order of the State Transport Appellate tribunal has to be reversed on that ground. This is the one and only point pressed in this appeal before us.