S P DHANDAPANI Vs. STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioner seeks for the issue of a writ of certiorari to call for the records from the State Transport Appellate Tribunal, Madras, in Appeal No.37 of 1993 dated 16.2.1995 and to quash the same.

(2.) The petitioner applied for renewal of permit to his stage carriage plying on the route Cuddalore to Tindivanam via Pondicherry. The permit was granted by the State Transport Authority. But as the renewal of the permit was refused by the said Authority, the petitioner preferred an appeal in Appeal No.1 of 1992 to the State Transport Appellate Tribunal, Pondicherry. The said appeal was allowed. The third respondent tried to intervene as a respondent before the State Transport Appellate Tribunal, Pondicherry, to permit him to come on record. As against the said application to intervene, the petitioner preferred W.P.No.72 of 1992 for the issue of Writ of Prohibition. In the interlocutory petition for interim injunction, this Court granted interim injunction restraining the third respondent from impleading himself in the appeal. The appeal filed by the petitioner was allowed by the State Transport Appellate Tribunal, Pondicherry. Against the said order, the third respondent preferred W.P.No.811 of 1992 which was dismissed.

(3.) Thereafter, the petitioner also applied for renewal of counter signature by the State Transport Authority, Madras. But as the same was refused, the petitioner preferred an appeal in Appeal No.37 of 1993. Along with the said appeal R.P.No.4 of 1993 filed by the petitioner as against the granting of counter signature to the third respondent, was also heard. The State Transport Appellate Tribunal, Madras, dismissed the petitioner's appeal and aggrieved by the same, the petitioner has filed the above writ petition.