N DORASWAMI MUDALIAR Vs. S V NATESA MUDALIAR

JUDGEMENT

(1.) THERE were as many as 25 applications for two permits to ply stage carriages between Mahabalipuram and Kancheepuram. By an order made apparently on 2311-1957 the Regional Transport Authority granted one permit to N. Doraiswarni mudaliar and another permit to Veerabadra Mudaliar. Four of the disappointed applicants appealed to the State Transport Appellate Tribunal, Madras. By an order made on 5-9-1958 the State Transport Appellate Tribunal set aside the order of the Regional Transport Authority and granted one permit to Kuppuswami Chettiar and the other permit to Natesa Mudaliar. The individuals who were prejudicially affected by the order of the State Transport Appellate Tribunal have filed these petitions for the issue of an appropriate writ to quash the order of the State transport Appellate Tribunal.

(2.) I shall first deal with the criticisms levelled against the order of the State transport Appellate Tribunal relating to the grant of one permit to Natesa mudaliar.

(3.) THE Regional Transport Authority disqualified Natesa Mudaliar on account of what was said to be his bad record of service. On this point the Regional Transport authority observed,