- (1.) THIS is an application under Article 226 of the Constitution against an interlocutory order passed by the Appellate Authority staying the operation of the order of the Regional Transport Authority granting them temporary permits for jaipur-Delhi route.
(2.) THE facts which have given rise to this application are these. An agreement has recently been arrived at between the States of Rajasthan, Punjab and Delhi, in pursuance of which buses will run directly between Jaipur and Delhi. It has been decided that Rajasthan will put 4 buses and the States of Punjab and Delhi will put 2 buses each on this route. The Regional Transport Authority, Jaipur Region, accordingly invited applications for the grant of 4 temporary permits for this interstatal route pending grant of permanent permits. Twentysix applications were filed which were considered by the Regional Transport authority at its meeting dated 28-3-1958. Four permits were granted to M/s. Aram bus Transport Association, M/s. Kishan Co-operative Society, Kotputli and the two petitioners. The remaining 22 applications were rejected. The only reason given by the Regional Transport Authority in its order for preferring the four applicants was that they were more suitable than the others. The Regional Transport Authority did not say why it considered the four applicants to be more suitable than the others.
(3.) THE twenty-two applicants whose Applns. were rejected by the Regional transport Authority thereupon preferred an appeal to the Appellate Authority and prayed that pending final decision [he operation of the order of the Regional transport Authority may be stayed. This prayer was allowed by the Appellate authority by its order dated 28-4-1958 after hearing the parties including the two petitioners. The present petition has been filed against this order.;