MITA GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner in this WP under art.226 of the Constitution dated May 17, 2012 is questioning a decision of the State Transport Authority, West Bengal dated November 9, 2011 (WP p.41) and seeking a mandamus commanding the STA to issue a permit without insisting on her complying with the conditions mentioned in the decision.

(2.) The petitioner submitted an application dated February 25, 2003 for the grant of a permanent stage carriage permit for "the inter-regional-route Balarampur to Kolkata." By a decision dated January 13, 2004 the STA decided to grant her a permanent stage carriage permit for the route. Accordingly, the Deputy Secretary of the STA issued an offer letter dated January 22/29, 2004 (WP p.23).

(3.) The offer letter dated January 22/29, 2004 was issued by the STA in the discharge of its statutory obligation created by r.141 of the West Bengal Motor Vehicles Rules, 1989.