- (1.) Bus plying for providing essential social service to travelling public of a social welfare State or for mere profiteering of the Bus owner is the debate ?
(2.) A bus operator's insistence to use two decade old obsolete model of Bus, with serious traffic, health hazard and with imminent danger to human lives by accidents and breakdown, is the main theme of this avoidable litigation. The S.T.A.T.'s decision to use prescribed model is in "fumes and fire" in this writ petition.
(3.) The short point involved in this case is whether the condition imposed by the S.T.A.T. in appeal for replacing the vehicle of prescribed model requires interference under Article 226 of the Constitution. The petitioner is having a vehicle of 1961 model. The renewal was refused by the R.T.A. but in appeal, it has been granted upto 11-12-1984. Four months' time was allowed to the petitioner for this purpose.;