SWAPAN KR. PATRA Vs. STATE AND ORS.

JUDGEMENT

(1.) Let the affidavit of service be kept on record.

(2.) This writ application is directed against the decision of the respondent no.4 as communicated under his memo no.728/MV dated March 1, 2011. By virtue of the impugned communication the prayer of the petitioner for issuing permanent stage carriage permit in his favour to ply his vehicle (Bus) on the route from Digha to Howrah was rejected.

(3.) An offer letter dated August 29, 2001 was issued by the respondent no.4 in favour of the petitioner on the strength of a resolution dated July 24, 2001 adopted in the meeting of the respondent no.2. The validity of the above offer letter was extended from time to time and till June 24, 2004 for the last time. According to the petitioner, such an extension was given consequent upon the inconvenience of the respondent no.2 in its function on the occasion of bifurcation of the district concerned. The petitioner produced a vehicle in compliance of the above offer letter dated June 1, 2004 apart from compliance with other formalities but the prayer of the petitioner for granting contract carriage permit was rejected by virtue of the impugned communication.