Arun Bhansali, J. - (1.) These writ petitions have been filed by the petitioners aggrieved against the order dated 22.03.2003 passed by the State Transport Appellate Tribunal, Jaipur ('the STAT'), by which, the applications of the petitioners for the grant of renewal of permit on Hanumangarh -Hisar Inter -State Route has been rejected; seeking a direction to the Regional Transport Authority, Bikaner ('the RTA') to grant renewal of the petitioners' permit on Hanumangarh -Hisar for a period of five years; declare that the permit of the petitioners is saved under Sub -clause (iv) of Clause 4 of the Inter -State Agreement and permit granted to respondent No. 4 be declared void ab initio and nonest.
(2.) It is, inter alia, submitted in the writ petition that in the year 1981 and 1983, the State of Rajasthan and Haryana entered into a Reciprocal Transport Agreement for the operation of Passenger Transport Services, which included Hanumangarh -Hisar Inter -State Route running in the length of 167 kms. out of which 29 kms. lying in the State of Rajasthan and agreed that daily two single services would be operated by two Buses by nominee of Rajasthan.
(3.) The RTA after Survey Report considered the petitioners' applications and granted permit on 30.05.1996, which permit was valid upto 07.07.2001 and the Competent Authority in the State of Haryana counter signed the same to be valid upto the duration of the permit.;