- (1.) THIS writ petition. which seeks the quashing of the order of the State Transport appellate Tribunal, Rajasthan Jaipur (hereinafter referred to as 'the Tribunal')dated 13-9-1971 in respect of Jodhpur Soiat City via Sardar Samand route, has arisen out of the following circumstances:-
(2.) JODHPUR-SOJAT City via Sardan Samand route lies in the Jodhpur Region. During the relevant Period there were two vacancies on this route. The petitioner applied to the Regional Transport Authority. Jodhpur Region. Jodhpur (hereinafter referred to as 'the R. T A. ') on 22-9-1970 for the grant of a non-temporary stage carriage permit on this route. That application was duly published in the Rajasthan Rajpatra dated 24-12-1970. Respondent No. 3 Shri Narsingh also on 25-1-1971 applied for the grant of two such permits, to the same authority. His applications were published in the Rajasthan Raipatra dated 1-4-1971. Similarly the application of respondent No. 7 Shri Shiv Lal was also published in the Rajasthan-Rajpatra dated 1-4-1971.
(3.) IN the meeting of 'the R T A. ' scheduled for 29th to 31st March, 1971, 11 applications for the grant of non-temporary stage carriage permits came up for consideration. 'the R. T. A. ', however, adjourned that consideration to 4-5-1971 as one Jan Mohammed objected to the consideration on the ground that his application even though filed earlier than those 11 applications, was not listed in that item for considerations. 'the R. T. A. ' ordered the Publication of the application of Jan Mohammed first and deferred the consideration of all the applications to its meeting of 4-5-1971; the agenda for which was published in the extra-ordinary Raipatra dated 2-4-1971.;