DHRUB NARAYAN TIWARI Vs. CHAIRMAN STATE TRANSPORT

JUDGEMENT

(1.) This petition is being disposed of at the stage of admission after notice to the respondents having been duly served. The official respondents and respondent No. 3 have appeared. Counter -affidavit has been filed on behalf of respondent No. 3 only.

(2.) In this application the petitioner seeks quashing of his order dated 12.1.1988 (Annexure -5) renewing the permanent Stage Carriage Permit (Arrah to Surajpura) of respondent No. 4; the order dated 2.3.1988 (Annexure -10) confirming the change in the time schedule: and the order dated 22.7.1988 (Annexure -12) rejecting the revision preferred against the order confirming the change in the time schedule.

(3.) The petitioner pressed only three points: