- (1.) All these appeals now raise a common question of law and are being decided by a common judgment.
(2.) The appellants were operators of State carriages in the State of Rajasthan. They hold regular permits for various routes in the State.
(3.) The State has a Road Transport Corporation. It is called the Rajasthan State Road Transport Corporation. It was constituted on October 1, 1964 under the Road Transport Corporation Act, 1950. It has a General Manager.;