M. RAMAYYA Vs. STATE OF ANDHRA

JUDGEMENT

(1.) This is an appeal against the judgment of our learned brother, Umamaheswaram, J., dismissing a petition under Article 226 of the Constitution, for the issue of a writ of Certiorari to quash the order of the Government of Andhra, in G. O. Nt. No. 131, Public Works and Transport Department, dated 14-2-1955.

(2.) The appellant is a transport operator. There was a vacancy consequent on the cancellation of the permit of a bus on the route Kunavaram to Dummegudem in the Agency area of the East Godavari District. The Secretary of the Regional Transport Authority, East Godavari, called for applications. The appellant was one of the nine applicants for the grant of a permit on the said route. The Regional Transport Authority of East Godavari selected the appellant in preference to the other applicants. The reasons for his selection are stated in the proceedings of the meeting of the Regional Transport Authority, East Godavari, held on 26-5-1954, thus :

(3.) Against this order of the Regional Transport Authority, three of the applicants for the grant of a permit on the route in question, including the respondent, preferred appeals to the Central Board Traffic Board, Andhra, at Guntur. The Central Road Traffic Board by its proceedings dated 27-10-1954 set aside the order of the Regional Transport Authority granting the permit to the appellant and directed the permit to be given to the respondent. The reasons given by the Board for its order are as follows :