ASHOK BHUSHAN, J. - (1.) The State of Madhya Pradesh is in appeal against the judgment   of   Division   Bench   of   the   High   Court   of   Madhya Pradesh, Bench at Gwalior dated 22.03.2017 by which judgment writ appeal filed by the State questioning the judgment of the learned Single Judge dated 17.03.2015 has been dismissed.
(2.) The parties shall be described as referred to in the writ petition. The facts giving rise to this appeal are: The   writ   petitioners   have   permanent   permit   for   two routes,  one  Gwalior  to   Bhander   and   second   Gwalior   to   Datia. Respondent   No.3  has  also   the   permanent   permit   for   the   route Gwalior   to   Jhansi.   Respondent   No.3   preferred   an   application for modification of time schedule for movement of his vehicle. The application of Respondent No.3 came for hearing before the State   Transport   Authority   on   16.10.2014.   On   the   date   of hearing both counsel for the applicant as well as counsel for the   objectors   were   heard.   The   State   Transport   Authority allowed   the   modification   and   decided   to   change   the   time schedule   as  prayed   by   the   applicant  in   the   public   interest. The   order   was   issued   by   the   State   Transport   Authority   on 15.12.2014. Aggrieved by the order dated 15.12.2014, Writ Petition No.883 of 2015 was filed by the two petitioners who were   objectors   before   the   State   Transport   Authority.   In   the writ   petition   various   grounds   were   taken   questioning   the application   filed   by   the   applicant­Pawan   Arora.   One   of   the grounds   taken   before   the   learned   Single   Judge   was   that although   the   State   Transport   Authority   heard   the   matter   on 16.10.2014 consisted of Chairperson and two members, however, the order was delivered with the signatures of Chairperson and only one member, since one member, Shri Sanjay Choudhary was transferred   in   the   meanwhile,   hence,   the   order   dated 15.12.2014 is illegal. The learned Single Judge accepted the contention   of   the   writ   petitioners   and   allowed   the   writ petition by setting aside the order dated 15.12.2014.
(3.) The State of Madhya Pradesh filed writ appeal challenging the judgment of the learned Singe Judge. The State contended before the Division Bench of the High Court that there was no illegality   in   the   order   issued   by   the   Chairperson   and   one member,   although,   it   was   heard   by   three   members   when   the meeting   took   place   on   16.10.2014.   The   Division   Bench dismissed the appeal upholding the view of the learned Single Judge.;