- (1.) In this bunch of writ petitions, petitioners have come up with the following relief: "(i) Issue a writ, order or direction in the nature of certiorari quashing the impugned circular no. 433-STA/2010-58STA/2007 dated 5.3.2010 issued by respondent no. 2 and order/direction dated 19.03.2010 issued by respondent no. 3 contained as (Annexure no 1 & 2 respectively) to the writ petition. (ii) Issue a writ, order or direction in the nature of mandamus directing the respondent no. 4 to not interfere in the peaceful operation of the school buses of the petitioners which are being plying to carry the children. (iii) Issues any other writ, order or direction which this Hon'ble Court may deem fit and proper under circumstances of the case."
(2.) Writ No. 18432 of 2010 is being treated as leading writ petition.
(3.) Petitioners of the leading writ petition have come up with case that the purposes of providing easy and fair transportation facilities to the students of the institution the petitioners have obtained permits for operation of their vehicle No. MP-17A-2964 Model 1994, U.P. 95-6979, Model 1991, MP-16-A-7475 Model 1998), DL-1P-2778 Model 1992, MP-36-P-0120 Model 1998, MP-16-A-0711 model 1992, U.P. 75-7886 Model 1992, U.P. 07-B-6754 Model 1992 & HR 26-A-1148 model 1992, U.P. 78-B-6327 Model 1992, U.P. 78-B-6551 Model 1992, M.P.16-A-1163 Model 1992, DL-1P-3900 Model 1992. Petitioners have proceeded to mention that meeting of the State Transport Authority had been held on 23.02.2010 for fixation of age of transport vehicles State Transport Authority took decision for fixation of age limit of the transport vehicles in question in the backdrop of road saftey, pollution free transport facility, passenger facility. Thereafter minutes of the meeting dated 23.02.2010 has been circulated by secretary, State Transport Authority in respect of fixation of age of vehicle in question vide circular notice dated 05.03.2010, addressed to each Regional Transport Authority provided therein respective age of vehicles, in respective regions and respective cities in exercise of authority conferred under Sub-Section (4) of Section 68.;