DINESH KR. GUPTA Vs. STATE & ORS.

JUDGEMENT

(1.) This writ application is directed against the action on the part of the respondent no.2 in countersigning the permit of the respondent no.6 bearing P.St. P No. 97 of 2006 to ply his vehicle on inter-state route from Jamshadpur to Durgapur via Patmada, Kuting, Burdwan, Ranibandh and Bankura.

(2.) According to the petitioner, he is an existing operator on another inter-state route from Jamshadpur to Durgapur via Purulia, Hura, Kamalpur, Bankura on the strength of its stage carriage permit P.St. P. No. 20/88. According to the petitioner, this route attached to his permit is a route notified by the State of West Bengal as also the State of Jharkhand on the basis of reciprocal agreement. According to the petitioner, the route attached to the aforesaid stage carriage permit of the respondent no.6 is not a legally valid route notified on the strength of any reciprocal agreement of the State of West Bengal and the State of Jharkhand. According to the petitioner, due to such an illegal action on the part of the respondent authorities namely, the State Transport Authority, West Bengal and the State Transport Authority, Jharkhand, his interest adversely affected due to the difference of time in reaching the destination, nobody is interested to board on his vehicle from Jamshadpur to Durgapur.

(3.) On the other hand, it is submitted by the learned Counsel appearing on behalf of the respondent no.4 that step was taken by his client to stop plying on the vehicle of the respondent no.6 on the route in question for reveal another matter. But on the basis of an order dated December 8, 2009 passed in the matter of Ram Pujan v. State and Ors. (In re: W.P.903 of 2009) the order relating to stoppage of plying of the vehicle of the respondent no.6 was recalled.