THE PRINCIPAL SECRETARY TO GOVERNMENT, HOME DEPARTMENT, FORT ST. GEORGE, SECRETARIAT, CHENNAI Vs. K. SANTHAKUMARI

JUDGEMENT

(1.) Whether the State is entitled to file an intra court appeal either directly or through the Regional Transport Authority, challenging the order passed by the writ court, in which, the State is a party, is the core question that arises for consideration in this appeal filed by the Principal Secretary to Government, Home (Transport III) Department and the Regional Transport Authority, Vellore. The Facts in Brief

(2.) The respondent was holding a temporary Mini Bus permit to operate between Arcot and Melakuppam, which was renewed from time to time.

(3.) The Government of Tamil Nadu has approved an Area Scheme in respect of each of the districts. The Scheme was challenged by the respondent and the other temporary permit holders, as they apprehended that their permits would be renewed. The writ petitions were dismissed by the learned single Judge of the High Court. In the related appeal, the Division Bench granted liberty to the respondent and other temporary permit holders to submit a representation to the Government.