- (1.)These writ petitions raise some common questions of law, so, they have been heard together and are being disposed of by this order.
(2.)I may state a few relevant facts giving rise to the above writ petitions.
(3.)The Regional Transport Authority, Jodhpur (for short 'the RTA') by its resolution dated March 9, 1976 revised the scope of Nagaur, Sujangarh, Ladhu, Khiyala and Ladhu amalgamated route and fixed stage carriages to perform 8 return services. Again the R. T. A. increased the scope from 22:8 to 30:12 vide its resolution dated August 25, 1982. The RTA invited the applications under the vacancy of 8 stage carriage permits vide notification dated October 18, 1982 published in the Rajasthan Raj Patra Part VII, dated November 4, 1982. Against the resolution of the R. T. A. dated August 25, 1982 whereby the scope was increased, one of the existing operators, Shri Satya Narain son of Shri Mangharam r/o Sujangarh, Dist. Churu filed a revision petition No. 124/82 before the State Transport Appellate Tribunal (for short 'the STAT'). Shri Omprakash, the petitioner in writ petition No. 1990/83 applied for non-temporary stage carriage permit vide application dated September 1, 1982. Another Satya Narain son of Shri Madanlal, r/o Nagaur, the petitioner in writ petition No. 2120/83 applied on October 27, 1980 and Suresh Kumar, the petitioner in writ petition No. 1991/83 applied on December 2, 1982. One Smt. Champa Devi also applied under the old increased scope. All the four applications were published in the Rajasthan Raj Patra dated March 3, 1983 in pursuance of the notification dated February 18, 1983 and it was notified that the applications will be taken up for consideration in the meeting of the R. T. A. on April 27, 1983.