PEPSU ROAD TRANSPORT CORPORATION, PATIALA MANAGING DIRECTOR Vs. STATE TRANSPORT COMMISSIONER, PUNJAB AND OTHERS

JUDGEMENT

(1.) This order shall dispose of CWP No.9090 of 2013 as well as CWP No.12336 of 2013 as the issue involved in both the petitions is identical. However, for the sake of convenience, the facts are being derived from CWP No.9090 of 2013.

(2.) The prayer in the present petition is for issuance of a writ in the nature of Certiorari quashing the impugned order dated 31.05.2011 (Annexure P-4), the Permit (Annexure P-5) issued by respondent No.2 as well as order dated 14.06.2012 (Annexure P-7) passed by respondent No.1.

(3.) The petitioner is aggrieved by letter dated 31.05.2011 issued by respondent No.2, whereby, the word "Malerkotla" has been mentioned in the route line of the permit, which is contrary to the directions issued by State Transport Appellate Tribunal and the same is also violative of Scheme of 1990 as amended in the year 1997.