AMARNATH S NANDA Vs. STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) THIS is a petition under Article 226 of the Constitution questioning the jurisdiction of the 1st respondent the State Transport Authority, Bombay to direct the Regional Transport Authority Bombay, that it should not implement its decision dated June 24, 1959 mentioned in the petition. The relevant facts are as follows :-

(2.) THE petitioner is a taxi-driver holding a permit No. 425 to ply "contract carriage" i. e. public service vehicle. The petitioner is also the general secretary of the Great Bombay Taxi Drivers Association. Prior to May 1958 an application for increasing the maximum fare chargeable by taxi drivers appears to have been made and refused. A revision application from that refusal to the first respondent, the State Transport Authority, also appears to have been rejected.

(3.) IN October, 1958 the petitioners addressed a letter in that connection to the Secretary to the Government of Bombay, House Department and by a reply dated October 30, 1958 it was stated that it was open to any taxi permit holder to apply to the Regional Transport Authority for variation of the condition of the permit relating to the fares.