BISHAMBHAR SINGH Vs. STATE TRANSPORT APPELLATE TRIBUNAL

JUDGEMENT

(1.) These writ petitions have been filed against an order of the State Transport Appellate Tribunal dated 30-5-1984 passed in appeals preferred by some of the respondents against an order of the Regional Transport Authority. Agra Region, granting permits to the petitioners on Aligarh-Jaleshwar route.

(2.) On 12-10-1977 the U. P. Government issued a notification No. 440/-T/XXX4-17 SKM/75 under Section 43-A of the Motor Vehicles Act which was inserted by the Motor Vehicles (Uttar Pradesh Amendment) Act, 1972 and gave certain directions to the State Transport Appellate Tribunal and the Regional Transport Authorities in respect of the consideration of the applications for the stage carriage permits. Under Clause (2) of the Government Order it is provided that the State Transport Appellate Tribunal and the Regional Transport Authority shall grant stage carriage permits to the various categories of applicants in accordance with the quota shown against each category.

(3.) There were 10 vacancies for the grant of permits. On 8-4-1978 the Regional Transport Authority granted permits in favour of the petitioners in all the three writ petitions. The permits were granted in accordance with the provisions of the Government Notification dated 12-10-1977.