REENA JAIN Vs. PRESIDENT STATE TRANSPORT

JUDGEMENT

(1.) With consent heard and finally disposed of.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner - a permanent stage carriage permit holder has challenged the order dated 16.07.2012 passed by the Secretary. Regional Transport Authority. Ujjain (for short Secretary, RTA) as also the order dated 01.10.2012 passed by the State Transport Appellate Tribunal M.P. Gwalior (for short, the Tribunal), in Appeal No. 118/2012.

(3.) The said order passed by the Secretary, RTA was challenged by the petitioner in Appeal No. 118/2012 perferred under section 89 of the Motor Vehicles Act, 1988. The Tribunal by order dated 01.10.2012 dismissed the appeal affirming the order passed by the Secretary, RTA. Aggrived, the petitioner has filed this petition.