Suneet Kumar, J. - (1.) Petitioner, a Government company duly incorporated on 23 June 2010, under the Companies Act, 1956, inter alia, to establish and maintain line of passenger coaches, metro and other vehicles generally to transport passengers and to deal with any such coaches and buses. Fifty percent share is held by the Central Government and the remain fifty percent by the State Government. The company was incorporated in furtherance of the mission to provide urban transport within Meerut city under the Jawahar Lal Nehru Urban Renewal Scheme (JNNURM). The Board of Directors constitute the district level officials; the Divisional Commissioner, Meerut Division, Meerut, is the ex-officio chairman. The Company is a State Transport Undertaking within the meaning of Section 2(2) of the Motor Vehicle Act, 1988(Act 1988).
(2.) Petitioner is assailing the order dated 21 March 2016 passed by the revisional authority/State Transport Appellate Tribunal, Uttar Pradesh at Lucknow, whereby, the revision of the firth respondent-private transport operators has been allowed, thereby, setting aside the orders dated 19 September 2014 and 22 July 2015 passed by the Regional Transport Authority, Meerut (RTA Meerut), refusing to renew the permits of private transporters for a period of five years.
(3.) The facts leading to the present petition, briefly is, that the U.P. State Road Transport Corporation (UPSRTC) was created on 1 June 1972 under Section 3 of U.P. State Road Transport Corporation Act, 1950(Act 1950) for providing efficient, adequate, economical and coordinated transport services, which succeeded the assets and liabilities of the erstwhile U.P. Government Roadways being a department of the State Government since 1947.;