SURENDRA PRATAP Vs. S T A T

JUDGEMENT

(1.) THESE three writ petitions are directed against the order passed by the State Transport Appellate Tribunal, (hereinafter referred to as the tribunal), dated April 3, 1974. The State Transport Appellate Tribunal, Rajasthan, by its resolution dated 4/5th December, 1970 granted nine fresh non -temporary stage carriage permits on Bhilwara Deoli via Banera Shahpura, Jahazpur route. The State Transport Appellate Tribunal (hereinafter called 'The Tribunal') by its order dated April 3, 1974, allowed three appeals filed by the Rajasthan Transport Service, Prop. Sardar Mai Dasot Ram Swaroop and Nitya Nand and granted them one permit each in place of the petitioners Ratan Lai Tambi, Mohammed Sharif and Shriram Daruka.

(2.) IN respect of Ratan Lai Tambi, the Tribunal gave two reasons for cancelling the permit granted to him by the State Transport Authority namely that : - -(1) he had no experience of transport business (2) that he was a Pradhan and his main concern was politics and he was not expected to give full time for running an efficient service.

(3.) IN all these writ petitions, the submission made by learned Counsel for the petitioners is that respondent No. 11 Radhey Shyam was placed in the same position as the petitioners and he had no experience of running stage carriage vehicles and that the Tribunal has discriminated in upholding the grant made in favour of Radhey Shyam respondent No. 11, while setting aside the grant of permits made in favour of the petitioner by the State Transport Authority.