S.MOHAN, C.J. - (1.) It is enough if we refer to the facts of the case in W.P. No.8371 of 1989. The petitioner is a Public Limited Company operating about 90 stage carriage services in the State of Karnataka and some of them are inter-State routes.
(2.) For purposes of recruiting qualified trained drivers for the business of the company, the petitioner established two driving schools at Shimoga and Sagar in the district of Shimoga. In order to impart instructions to the learner-drivers in the driving of heavy passenger motor vehicles, the petitioner is owning three omni buses for which necessary licences have been obtained.
(3.) He has also established a driving school which is regulated by the provisions of the Motor Vehicles Act, 1939 (hereinafter called the Act) and Rule 30 of the Rules framed under the Act. They contain stringent provisions with reference to the establishment and the running of schools.;