Grover, J. - (1.) This appeal by special leave is from the judgment of the High Court of Madhya Pradesh dismissing a petition filed under Articles 226 and 227 of the Constitution challenging an order made by the State Transport Appellate Authority in respect of a stage carriage permit for the route, Digthan-Indore via Ghata Billod.
(2.) The appellant had applied for renewal of his stage carriage permit for that route. Respondent No. 3 and another person of the name of Balwantrao Gaikwad and the Madhya Pradesh Road Transport Corporation filed applications for grant of a fresh permit for the same route. As the application of Balwantrao Gaikwad was not ripe for hearing and the Corporation withdrew its application, the Regional Transport Authority considered the rival claims of the appellant and respondent No. 3. The latter made an offer at the hearing that he would run an air-cooled 1965 model vehicle. The Transport Authority, however, took the view that the offer had been made by way of a competitive bid. In its opinion both the applicants were at par in the matter of coverage and adverse remarks, but the appellant was superior in experience and provision of facilities for passengers. The permit of the appellant was renewed for a period of three years from the date of its expiry on the existing terms. Respondent No. 3 preferred an appeal under S. 64 of the Motor Vehicles Act, 1939 (hereinafter referred to as the Act) which was disposed of by the State Transport Appellate Authority. The Appellate Authority gave weight to the fact that whereas respondent No. 3 had offered to run an air-cooled vehicle of 1965 model, no such offer had been made by the appellant who was operating the route with a vehicle of 1957 model. It further found that the appellant had not been running the bus on the kachha portion of the road during the rainy season in the years 1962 and 1983. This was taken to amount to "adverse record of considerable significance" against the appellant. The Appellate Authority therefore decided that respondent No. 3 was entitled to the grant of the permit as against the renewal of the permit in favour of the appellant; It made a direction that a permit be issued to respondent No. 3 for a period of three years provided he put into service an air-cooled vehicle within four months.
(3.) The appellant moved the High Court by means of a writ petition. It appears from the order of the Division Bench that the following points were pressed on behalf of the appellant:(1) Respondent No. 3 had not applied for the grant of a fresh permit for the same route for which renewal had been applied for by the appellant. (2) The Appellate Authority had taken into account an extraneous consideration when it regarded respondent No. 3's offer of operating an air-cooled bus as giving material superiority. (3) The finding that the appellant had been guilty of non-maintenance having not operated service on the kachha section of the route during the rainy season for two years was not well founded. (4) The Appellate Authority did not give due weight to all the relevant considerations.;