Andhra HC (Pre-Telangana)
1. P.Ch. Sahoo (Died) Per Lr, 2. Prabhat ... vs Vs on 19 April, 2016
Author: A. Ramalingeswara Rao
Bench: A. Ramalingeswara Rao
HON'BLE SRI JUSTICE A. RAMALINGESWARA RAO
Writ Petition No. 26220 of 2003
Dated 19.04.2016
1. P.Ch. Sahoo (Died) per LR, 2. Prabhat Ranjan Sahu...Petitioners
Vs.
The State Transport Appellate Tribunal, AP, Hyderabad and others ...Respondents
Counsel for the Petitioners:Sri S. Arifulla
Counsel for Respondents 1 and 2:Govt. Pleader for Transport
Counsel for Respondent No.3 : Sri P. Durga Prasad
<Gist :
>Head Note:
?Cases Referred:
1.AIR 1997 SC 412 : (1997) 1 SCC 650
2.1970 (1) SCC 541
3.AIR 1972 AP 116
4.(2004) 11 SCC 207
5.(1999) 8 SCC 364
HON'BLE SRI JUSTICE A. RAMALINGESWARA RAO
Writ Petition No. 26220 of 2003
Order:
Heard Sri S. Arifulla, learned counsel for the petitioner, learned
Government Pleader for Transport for the respondents 1 and 2 and Sri P.
Durga Prasad, learned Standing Counsel for the third respondent -
Corporation.
2. The States of Orissa and Andhra Pradesh entered into an inter-
state agreement in respect of inter-state route Parlakhimidi to Berhampur
via Garabanda extended up to Chatrapur and notified the same under
Notification Nos.4147/T, dated 29.03.1975, and 15582/T, dated
24.09.1991. The agreement enabled the grant of five stage carriage
permits by the Orissa State. In view of the same, the State Transport
Authority, Orissa granted a pucca stage carriage permit to the petitioner,
by an order dated 27.02.1981. The said permit was renewed from time to
time till 06.03.1990. He filed an application to renew his permit beyond
06.03.1990 as per Section 81 of the Motor Vehicles Act, 1988 (for short
'the Act'). Since there was delay in disposal of the renewal application by
the State Transport Authority, Orissa, the Orissa authorities granted
temporary permits, during the pendency of the renewal application, till
19.12.1994. The said permits were being countersigned by the second
respondent from time to time.
3. While so, the State Transport Authority, Orissa rejected the renewal
application of the petitioner by an order dated 02.12.1994 on the ground
that there was an ex parte money decree pending against the petitioner.
The same was questioned before the State Transport Appellate Tribunal,
Orissa, in MV Appeal No.87 of 1994 and the said appeal was dismissed.
The petitioner filed Writ Petition OJC No.3073 of 1995 in the Orissa High
Court. The said writ petition was disposed of, following the ratio laid
down by the Hon'ble Supreme Court in Gajrajsingh v. State Transport
Appellate Tribunal , by directing the State Transport Authority, Orissa
to consider the application of the petitioner, if an application for stage
carriage permit was made under the Act. But, when the petitioner
preferred an appeal in Civil Appeal No.1828 of 1997, the Hon'ble Supreme
Court confirmed the said order. Pursuant to the order of the Orissa High
Court, the application of the petitioner was considered and he was
granted pucca stage carriage permit valid from 19.11.1999 to 18.11.2004
to ply on the inter-state route Parlakhimidi to Berhampur extended up to
Chatrapur by the State Transport Authority, Orissa. Accordingly, the
petitioner filed an application before the second respondent seeking
countersignature and pending consideration of the grant of pucca
countersignature, the second respondent granted temporary permits
continuously since 09.02.2000 till his application was considered and
granted on 31.05.2003. Consequently, he continued to run his vehicle
bearing registration No.OSG 9191 on the inter-state route. Challenging
the orders of the second respondent dated 31.05.2003, the third
respondent preferred a revision in RP No.211 of 2003 before the first
respondent. The first respondent, by its order dated 03.12.2003, set
aside the order of the second respondent dated 31.05.2003 granting
countersignature to the vehicle bearing registration No.OSG 9191 to ply
on the inter-state route. Challenging the said orders of the first
respondent, the present Writ Petition was filed.
4. The second respondent filed a counter affidavit admitting that the
petitioner was an existing operator on the inter-state route Parlakhimidi to
Berhampur extended up to Chatrapur (via) Garabanda, Mandasa and
Itchapuram. He was granted a pucca stage carriage permit for vehicle
bearing registration No.OSG 9191 by the Orissa authorities in the year
1981 and it was countersigned by the second respondent up to 1994.
Orissa authorities granted temporary permits after 1994. They were also
countersigned by the second respondent up to 19.12.1994. It was also
admitted that the petitioner challenged the refusal of renewal of pucca
stage carriage permit in the Orissa High Court and when the same was
disposed of in favour of the petitioner, the matter was carried to the
Supreme Court and the Supreme Court dismissed the appeal. Thereafter,
a pucca stage carriage permit was issued to the petitioner valid from
09.11.1999 to 08.11.2004. In pursuance of the same, the petitioner filed
an application before the second respondent for countersignature. The
petitioner and the third respondent were given a hearing by the Secretary,
State Transport Authority, Hyderabad on 20.12.1999 and the Orissa
authorities in their letter dated 21.01.2000 clarified that the petitioner was
not considered as a fresh and new applicant and his application was
considered in the existing fifth vacancy as per the provisions of inter-state
agreement published in GO Ms. No.172, dated 23.07.1992 and requested
to countersign the same. The petitioner was given successive temporary
permits valid up to 06.10.2000 or till the matter was decided by the AP
State Transport Authority which ever is earlier. It was further stated that
the inter-state agreement enabled the Orissa authorities to issue five
permits and they have already issued five pucca permits on the said route.
The petitioner was holding pucca permit on the said route from
07.03.1981 to 06.03.1990 and thereafter, he was again operating his
services on the strength of temporary permits pending renewal of permit
from 09.03.1990 to 19.12.1994. After the orders of the Hon'ble Supreme
Court and on the application of the petitioner, pucca permit was granted
against permit No.30/85 held by one Baman Ch. Sahoo, valid from
01.08.1985 to 31.07.1988. The Secretary, State Transport Authority,
Orissa recommended for grant of countersignature of pucca permit in
favour of the petitioner stating that the petitioner was a subsisting
operator on the day of nationalization scheme promulgated by the State
of Andhra Pradesh. Accordingly, the countersignature was granted on
31.05.2003 valid up to 18.11.2004. However, when the third respondent
filed a revision before the first respondent herein, the first respondent, in
its order in RP No.211 of 2003 dated 03.12.2003, allowed the revision
petition and set aside the impugned order of the second respondent.
Consequent to the order of the first respondent the operation of stage
carriage permit of the petitioner was stopped. But, by virtue of the
interim orders of this Court passed in WPMP No.33123 of 2003 in the
present Writ Petition dated 17.12.2003, the vehicle of the petitioner was
permitted to ply on the said route until further orders.
5. The pucca stage carriage permit issued earlier was renewed up to
18.11.2014 and, thereafter, the petitioner along with his son applied for
transfer of the permit in favour of the son of the petitioner. The transfer
was effected for a further period of five years from 19.11.2014 to
18.11.2019. The second respondent countersigned the same with effect
from 10.12.2014. Thereafter, the petitioner died on 19.08.2015 and the
son of the petitioner filed WPMP No.8503 of 2016 to come on record as
the second petitioner and the same is ordered along with the present
order.
6. It is contended by the learned counsel for the petitioner that when
a pucca stage carriage permit was issued by the Orissa authorities, it is
incumbent on the second respondent to grant countersignature of the
same, as the original pucca permit comes within the number of permits
agreed upon under the inter-state agreement. He further submits that as
per Section 88 of the Act, the first respondent has no right to set aside
the counter signature of the second respondent and hence, the order of
the first respondent is liable to be set aside.
7. Learned counsel appearing for the third respondent, on the other
hand, submits that the petitioner was not an existing permit holder as on
the date of nationalization of the route and hence he is not entitled for
countersignature.
8. In the light of the above rival contentions it has to be seen whether
the petitioner is entitled for countersignature on the pucca stage carriage
permit issued by the Orissa authorities or not.
9. The facts of the case are not in dispute. The inter-state agreement
was entered between the States of Andhra Pradesh and Orissa. It was
notified under notification dated 29.03.1975 and 24.09.1991. It provides
for five stage carriage permits each in favour of State of Orissa and State
of Andhra Pradesh. The petitioner was issued a pucca stage carriage
permit on 27.02.1981 and was plying the vehicle till 02.12.1994. In the
meanwhile, the Motor Vehicles Act, 1988 came into force and the permit
granted under the Act 4 of 1939 expired as such he has to file fresh
application under the provisions of 1988 Act. He filed WP OJC No.3421 of
1993 before the High Court, which directed the reconsideration of the
application for renewal. When the State Transport Authority, Orissa
rejected his renewal application, the said rejection was upheld by the
State Transport Appellate Tribunal, Orissa on 15.03.1994 against which
the petitioner filed Writ Petition OJC No.3073 of 1995 before the High
Court of Orissa. The said Writ Petition was disposed of on 09.08.1996 by
directing the reconsideration of the application for renewal and also the
application of the contesting respondents. After disposal of the Writ
Petition by the Orissa High Court, the petitioner preferred Civil Appeal
No.1828 of 1997 before the Hon'ble Supreme Court and the said appeal
was dismissed with the observations that in view of the decision of the
Hon'ble Supreme Court in Gajraj Singh's case (supra), if any permit was
renewed under the provisions of the 1988 Act, the renewal must be
treated to be a temporary permit under Section 87 of the Act and before
expiry of the same the parties have to make an application afresh under
1988 Act and seek permit in accordance with law. Thereafter, the State
Transport Authority, Orissa, at Cuttack granted the permit on 18.11.1999
with effect from 19.11.1999 to 18.11.2004. Pending consideration of the
pucca countersignature by the second respondent, temporary permits
were issued, by virtue of which the petitioner was plying the vehicle.
Later on, on 31.05.2003 the second respondent granted pucca
countersignature in favour of the petitioner and an endorsement was
made on 25.06.2003. But when the third respondent filed RP No.211 of
2003, the same was allowed on 03.12.2003.
10. In this context, the order passed by the first respondent dated
03.12.2003 has to be considered. The first respondent framed a point
whether the petitioner herein can be treated as an existing permit holder
for the countersignature to be made on the permit issued by the State
Transport Authority of Orissa State and whether the conditions of the
schemes in GO Ms Nos.605/75, 1110/76, 584/78, 1111/87 and 1159/87
which prohibit the grant of permits to new entrants are not applicable to
the case. Ultimately, after considering the case law cited by both the
parties, the first respondent allowed the revision preferred by the third
respondent with the following observations.
"The contention of learned counsel for the 2nd respondent is
that the counter signature granted to the 2nd respondent is in the
existing vacancy as such the same is not contrary to the provisions of
MV Act. This contention is not tenable since that is not the point
involved in this case. On account of rejection of the application for
renewal by the STA of Orissa State the 2nd respondent stopped plying
his bus in 1990 and as per the directions of the Honourable Supreme
Court a fresh application was filed and it was disposed of by the STA
of Orissa State. Whether the counter signature granted by STA of AP
State is contrary to the provisions of MV Act, 1988 as schemes
prohibit the grant of counter signature is the question involved in this
revision. S stated supra provisions of Chapter VI MV Act of 1988
overrides the provisions of other chapters. The conditions of the
schemes referred to above by the APSRTC save only holders of
existing permits but not the new applicants seeking permits on the
inter-state routes. Therefore grant of counter signature through the
impugned order holding that the 2nd respondent is holder of an
existing permit is contrary to the provisions of Chapter VI of MV Act
1988.
The merits of the revision, as discussed above, necessitate the
interference by this tribunal to set aside the impugned order.
In the result, the revision allowed and the impugned order is
set aside."
11. In the light of the observations made by the first respondent, two
issues arise for consideration;
(i) Whether the first respondent has got jurisdiction to examine the
validity of pucca permit granted by the State Transport Authority,
Orissa at Cuttack and deny the countersignature on such permit
and
(ii) Whether the first respondent can go into the issue of examining
the status of the petitioner as to whether he is an existing permit
holder entitled for a pucca permit or a fresh applicant who is
debarred from applying for permit.
12. These issues are interconnected and hence considered together.
13. At this stage, it is relevant to notice the letter issued by the State
Transport Authority, Orissa, recommending the case of the petitioner for
countersignature. After issuing the permit on 18.11.1999, the Transport
Commissioner-cum-Chairman, State Transport Authority, Orissa, at
Cuttack addressed a letter to the second respondent for countersignature
on the permit granted stating that as per the notification, each State is
entitled to issue five permits and four permits were already issued to four
persons in respect of four vehicles and in the remaining vacancy,
permanent permit was issued in favour of the petitioner. It was also
stated that he was previously holding permanent stage carriage permit
with effect from 07.03.1981, which was renewed up to 06.03.1990.
Thereafter, he was operating on the route on the strength of temporary
permits pending renewal of his renewal application from 09.03.1990 to
19.12.1994. In view of the direction of the Hon'ble Supreme Court in Civil
Appeal No.1828 of 1997, the petitioner filed fresh application for grant of
permanent permit on this route and accordingly permanent permit No.3 of
1999 was granted in his favour in conformity with the reciprocal transport
agreement. It was categorically stated that the petitioner was a
subsisting operator on the date of nationalization scheme which was
promulgated by the State of Andhra Pradesh vide GO Ms No.1111, dated
09.11.1987 and GO Ms No.1107, dated 09.11.1987. On seeking further
clarification by the second respondent, another letter was addressed on
21.01.2000 by the Orissa authorities stating that permanent permit was
granted to the petitioner against the existing vacancy which was
subsisting prior to publication of the scheme of nationalization and it
cannot be earmarked for a specific permit holder under the provisions of
law, and as such he was not considered as fresh and new applicant as he
was a permanent holder on the date of nationalization. Keeping the said
communication into consideration, the second respondent countersigned
by proceedings dated 31.05.2003.
14. Section 88 of the Act deals with validation of permits for use
outside region in which it was granted. The relevant portions of the said
section read as follows.
88. Validation of permits for use outside region in which
granted.- (1) Except as may be otherwise prescribed, a permit
granted by the Regional Transport Authority of any one region shall not
be valid in any other region, unless the permit has been countersigned
by the Regional Transport Authority of that other region, and a permit
granted in any one State shall not be valid in any other State unless
countersigned by the State Transport Authority of that other State or by
the Regional Transport Authority concerned:
.................................
(2) Notwithstanding anything contained in sub-section (1), a
permit granted or countersigned by a State Transport Authority shall be
valid in the whole State or in such regions within the State as may be
specified in the permit.
(3) A Regional Transport Authority when countersigning the
permit may attach to the permit any condition which it might have
imposed if it had granted the permit and may likewise vary any condition
attached to the permit by the authority by which the permit was
granted.
(4) The provisions of this Chapter relating to the grant,
revocation and suspension of permits shall apply to the grant, revocation
and suspension of countersignatures of permits:
Provided that it shall not be necessary to follow the procedure
laid down in section 80 for the grant of countersignatures of permits,
where the permits granted in any one State are required to be
countersigned by the State Transport Authority of another State or by
the Regional Transport Authority concerned as a result of any agreement
arrived at between the States after complying with the requirements of
sub-section (5).
(5) Every proposal to enter into an agreement between the
States to fix the number of permits which is proposed to be granted or
countersigned in respect of each route or area, shall be published by
each of the State Governments concerned in the Official Gazette and in
any one or more of the newspapers in regional language circulating in
the area or route proposed to be covered by the agreement together
with a notice of the date before which representations in connection
therewith may be submitted, and the date not being less than thirty days
from the date of publication in the Official Gazette, on which, and the
authority by which, and the time and place at which, the proposal and
any representation received in connection therewith will be considered.
..............................."
15. A perusal of the above proviso to sub-section (4) makes it clear
that the procedure laid down in Section 80 need not be followed after
complying with the requirements of sub-section (5). It is not in dispute
that the inter-state agreement was published in the official Gazette.
Section 88 deals with the procedure in applying for and granting permits.
After notification of the inter-state agreement, in view of the proviso to
sub-section (4) the procedure for applying for and granting permits is not
applicable for countersignature. As stated above, the inter-state
agreement provides for grant of five pucca stage carriage permits and the
permit of the petitioner is one of the five permits granted by the Orissa
State Authorities. When once the number is not crossed, it is not open to
the countersigning authority to go into the nature of the grant of permit
before granting countersignature. The second respondent rightly granted
the countersignature but the first respondent travelled beyond the
jurisdiction for granting countersignature and examined the issue with
regard to status of the petitioner as to whether he was an existing
operator or not. In my view, such an enquiry is not warranted at the time
of countersignature, in view of the clear language employed in proviso to
sub-section (4) of Section 88 of the Act.
16. Learned counsel for the respondents relied on a decision of the
Hon'ble Supreme Court reported in TN Raghunatha Reddy v. Mysore
State Transport Authority . The said decision does not lay down any
law which is relevant for the purpose of deciding the present case except
the proposition that the issuance of permit pursuant to a scheme is only a
ministerial act, but not a quasi-judicial function.
17. But, when the issue with regard to power to countersign came up
before a learned single Judge of this Court in E. Ramadoss v. Regional
Transport Officer, Nellore , it was as follows.
"It is the case of the Government Pleader that the Regional
Transport Officer, Nellore, is not bound by the decision of the State
Transport Appellate Tribunal Madras and that, whatever might be
the effect of that order in so far the State of Madras is concerned, it
cannot compel the Regional Transport Officer of this state to
counter-sign so as to renew the permits for a period of five years
from 10.02.1968. The route for which the permits have been
renewed is recognised by both the States and tax has been paid to
the home State i.e., the State of Madras. The inter state permits
were granted as a result of the agreement arrived at between the
two States of Madras and Andhra Pradesh. By reason of the inter-
state agreement, when once a valid permit is issued or renewed by
the transport authorities of the State of Madras, a competent officer
of this State has necessarily to counter-sign the permit. So long as
it is a valid permit and the vehicle operates in accordance with the
conditions of the permit granted under the agreement, the
countersigning officer in this State cannot ignore that agreement
and say "I am not bound to countersign" merely for the reason that
his counter-part in the other State has renewed the permit for a
period of five years. This attitude of the Regional Transport Officer,
Nellore, runs counter to the notification referred to above and to the
spirit and content of the inter-State Agreement entered into
between the two States. The regional Transport Officer, Nellore,
had no alternative but to counter-sign, when once tax is paid to the
other State i.e., the home State and a valid renewal of the permits
is obtained for a period of five years; and the refusal on the facts of
these two cases is clearly not warranted. I therefore, direct the
Regional Transport Officer, Nellore to countersign the renewal of
the permits so as to make the renewal valid from 10.02.1968."
18. In A. Venkatakrishnan v. State Transport Authority, Kerala ,
the Supreme Court considered the scope of Sections 80 and 88. The
Supreme Court after considering the view taken in Ashwani Kumar v.
Regional Transport Authority, Bikaner , held that the proviso
appended to sub-section (4) of Section 88 of the Act must be read
conjointly with sub-sections (5) and (6) of Section 88 of the Act and it
means that there should be an agreement for creation of inter-state
routes.
19. In this case, as stated above, there is no dispute with regard to
notification of the scheme and entering into an agreement by the State of
Orissa and the State of Andhra Pradesh. The agreement provides for
grant of five pucca stage carriage permits authorised by Orissa State
Government. The Orissa State Authorities recommended the case of the
petitioner for countersignature to the second respondent and the second
respondent, accordingly, countersigned. In such circumstances, it is not
open to the first respondent to travel beyond the ministerial act of the
countersignature and examine the validity of the pucca stage carriage
permit issued by the Orissa authorities. The countersigning authority
cannot have jurisdiction to examine the validity of the permit issued by
the competent authority, which has jurisdiction to issue the permit.
20. In view of the same, the order of the first respondent dated
03.12.2003 is liable to be set aside and is, accordingly, set aside.
21. The Writ Petition is, accordingly, allowed. However, in the
circumstances, no costs.
22. As a sequel thereto, the miscellaneous petitions, if any pending in
this Writ Petition, shall stand closed.
____________________________
A. RAMALINGESWARA RAO, J
Date: 19th April, 2016