AMAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This writ petition under Article 226/227 of the Constitution of India has been filed by 28 petitioners, with the following substantive prayers :-

(2.) Some facts are required to be noticed. The Transport Department, Haryana, on 17.02.2017, issued a scheme for the State Transport Undertakings, in terms of Section 100 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the 1988 Act"), which is commonly known as "Stage Carriage Scheme of 2016". Apart from other things, the scheme also enumerated intra-State routes available for grant of permit to the Transport Undertakings, any person or society/firm/company of the State. The writ petitioners claim that they being engaged in the business of plying buses, applied for issuance of route permits along with the non-refundable fee of Rs.25,000/- . The applications submitted by the writ petitioners were tentatively accepted and the writ petitioners were issued offer of allotment between 21.03.2017 to 12.04.2017. The relevant terms and conditions of the offer of allotment are common, which are extracted as under:-

(3.) On 16.05.2017, the writ petitions were disposed of by the Division Bench. The operative part of the order reads as under: