S PALANISAMY Vs. A S RAJAMANI

JUDGEMENT

(1.) These two revisions can be dealt with under a common order, since both of them raise identical issues to be dealt with. They relate to the grant of a stage carriage permit for a town service route of a distance of 25 km. Bhavani Bus Stand to Andiyur. The revision petitioner in C.R.P. No. 1434 of 1981 (S. Palanisamy) was applicant No. 10. He was awarded 10 marks. The revision petitioner in C.R.P. No. 2324 of 1981 is N. Ramaswamy who was applicant No., 3 who was also awarded 10 marks, while the contesting respondent A.S. Rajamani was applicant No. 2 before the Revisional Transport Authority. He was also awarded 10 marks.

(2.) The Regional Transport Authority while considering the respective claims noted the fact "This is a town service route with a distance of 25 kms. However, the character of the route is primarily rural in nature and there is no advantage in preferring a town bus operator for this route on that ground only. He preferred on this basis applicant No. 10 (S. Palanisamy) and states that:

(3.) Mr. M.N. Rengachari, learned counsel appearing for the revision petitioner in C.R.P. No. 1434 of 1981 urged the following points in his favour:-