SATYARANJAN DEY Vs. STATE TRANSPORT AUTHORITY W B

JUDGEMENT

(1.) THE writ petitioner made an application for a permanent permit on the Haldia - Banipada route and the same was rejected sometime in September 1988 because the writ petitioner had been selected in one of the vacancies that existed in an inter state route (West Bengal - Orissa) between Calcutta and Singhpur.

(2.) THE West Bengal authorities had selected in two vacancies four candidates, thus trying to split up the permit. According to the Orissa authorities there existed but two vacancies for the West Bengal authorities to fill up and as such the Orissa authorities did not countersign all the permits issued by the West Bengal Transport Authorities.

(3.) THE writ petitioner is one such candidate whose application succeeded in West Bengal, but did not succeed in producing the counter signature in Orissa.