ANURUDH KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Punet Bhadauria, learned counsel for the petitioners and learned Standing Counsel for the respondents-State.

(2.) The petitioners who are drivers and probably the owners of buses are running them on contract basis for the purposes of carrying school children to and fro. According to them, their buses are being used solely for school purposes.

(3.) The petitioners are challenging the validity of Rule 222(D) of the U.P. Motor Vehicles Rules, 1998 as amended by the 26th Amendment and wants it to be declared? ultra vires to Articles 14, 19 and 21 of the Constitution of India. At the same time, they are seeking a direction that they should be issued fitness certificate and permit in respect of their vehicles beyond 10 years up to 15 years as has been provided for the educational institutions bus/vehicle.