ANMOL BUS SERVICE Vs. STATE

JUDGEMENT

(1.) Both the cognate cases involving common controversy, at joint request, have been finally heard and disposed of at admission stage.

(2.) Both the petitions have been filed by private motor vehicle operator assailing reciprocal transport agreements having been executed and notified on 12-9-2008 (Ann. 19) and the permit granted in favour of State Transport Undertaking to ply its vehicle on the route (Hissar-Mahavirji via Narnaul-Behror-Alwar-Rajgarh-Mahwa-Hindaun)are saved; whereas 2nd petition has been filed after revision 07/08 being dismissed by State Transport Appellate Tribunal vide judgment dated 24-3-2009 (Ann. 24-CWP-8751/2009).

(3.) It has not been disputed that the route (Hissar-Mahavirji) is an inter-State nationalised route and initially on 15-7-1997 inter-State agreement (Ann. l-CWP-8751/ 2009) was executed on reciprocal basis having been duly notified in Gazette wherein the present route finds place at S. No. 18 in the schedule of Inter-State routes on which RSRTC and Haryana Roadways shall ply their buses. Pursuant to aforesaid reciprocal agreement, Rajasthan State Road Transport Corporation ("RSRTC") was granted permit, which, as informed, was renewed upto the year 2012.