SHARAT CHAND Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) THIS writ pethion is directed against the order/resolution of the RTA dated the 12th September 1985, dismissing the petitioner's application for the grant of a temporary stage carriage permit on the Bhilwara -Shahpura route.

(2.) ON the Bhilwara -Shahpura via Sanganer, Bada Muha. Dhikola, Doongri route, originally the scope fixed was of three permits to perform three return services. The RTA revised and increased the scope to five permit of the return services.The increase was upheld in revision by the State Transport Appellate Tribunal, by its order dated 6th June, 1979. Against the original scope of three non -temporary stage carriage permits, one permit each was granted to: (1) Lal Chand, (2) Gyan Chand, and (3) Sardar Gyan Singh. The permit in favour of Sardar Gyan Singh did not however, survive.

(3.) AGAINST the three vacancies, the RTA granted temporary permits to: (1) Ramesh Chand Chandmal, (2) Sharat Chand, the petitioner, and (3) Kamlesh Kumar Rajendra Kumar. The temporary permit granted to the petitioner was valid upto September 14, 1985. The petitioner, therefore, submitted further application for the grant of temporary permit on August 2, 1985. His application came up for consideration before the RTA on September 12, 1985. The RTA, by its resolution dated 12th September, 1985 rejected the petitioner's application for the grant of temporary permit on the ground that applications for the grant of non -temporary stage carriage permits for Bhilwara -Shahpura route were then pending for consideration. Aggrieved by this order of the RTA, the petitioner has filed this writ petition in this Court.