BALARAM BUS SERVICE Vs. SECRETARY, STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) This revision petition is directed against the order of the State Transport Appellate Tribunal, Madras, dated 30th day of December, 1987, approving the order of the State Transport Authority renewing the petitioner's permit for three years which is upto 31st July, 1990.

(2.) The contention raised is that the Tribunal relied upon the Judgement of the Supreme Court in Yogeshwar Jaiswal v. State Transport Appellate Tribunal and Ors., 1985 2 SCR 790 and held that the Secretary, Transport Authority was entitled to renew the permit for a limited period only viz., three years. Ultimately the Tribunal held that the order of State Transport Authority does not call for interference.

(3.) Learned counsel for the petitioner argues before me that the very same Tribunal has passed orders subsequently renewing the permits for four years in many cases and five years in certain cases and only in this case the petitioner has been granted permit only for three, years. The learned counsel contends that the Tribunal's reasoning is wrong when the Tribunal relied upon the decision which is not applicable to the facts of this case.