BISAMBHAR DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE petitioner in this WP under art.226 of the Constitution of India dated December 19, 2012 is seeking a mandamus commanding the Regional Transport Authority, Purba Medinipur to decide his application for the grant of a stage carriage permit within the time fixed by the Court.

(2.) ADVOCATE for the petitioner submits as follows. The application for the grant of a permit is dated October 26,2012. He has no idea what the documents at pp.12 -15 of the WP are all about. For arguing the case he has taken the brief of some other case, because the brief of the case is not with him.

(3.) THE conduct of the advocate is to be highly deprecated. He has said that he joined the profession in 2002. This means that he is already in the profession for about ten years. He started arguing the case opening a brief of some other case. As a result, he could not answer the Court's query how the document at p.12 is relevant to the case.