APSRTC MUSHEERABAD Vs. THANDAVA KRISHNA

JUDGEMENT

(1.) Heard

(2.) This appeal has arisen from a proceeding under Article 226 of the Constitution of India. Impugned order reads as follows :-

(3.) Facts, however, which are available in various affidavits and counter-affidavits, show that the appellants-Transport Corporation has envisaged hiring of private buses for being used as stage carnages on Nationalised routes and for that purpose, issued a Scheme. Petitioner - respondent offered his bus to the Corporation for the said purpose bearing Registration No.KAD 1-9459 for the route 'Chilakaluripet to Vijayawada' via Guntur. Regional Manager of the Corporation, however, accepted the offer of the petitioner -respondent for the said route, but limited the operation to such number of trips between the two stations as the movement each day of the vehicle does not exceed 378 Kilometres. Petitioner -respondent has alleged mat vehicles of 1991 to 1993 make were allowed to ply 432 Kilometres per day, but in the case of the petitioner - respondent, the distance is limited to 378 Kilometres per day.