STATE TRANSPORT AUTHORITY Vs. STATE TRANSPORT APPELLATE TRIBUNAL

JUDGEMENT

(1.) THESE present writ petitions are being disposed of by a common order and since the facts of all the cases are similar, therefore, with the consent of the learned counsel for the parties, the facts of only Civil Writ Petition No. 256 of 2007 are being referred to for the purposes of adjudicating the controversy in issue.

(2.) RESPONDENT No.1 is the authority who has passed the impugned order and respondent No.2 are the private respondents against whom the action was taken by the petitioner and are referred to as the private respondents.

(3.) THE point for consideration before this Court is, therefore, as to whether the petitioner has sufficiently complied with the order dated 24.5.2004 passed by the STA and as to whether fair hearing has been afforded to the private respondents and principles of natural justice stand fully complied with in arriving at its decision dated 24.8.2005.