SAMAPTI ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By this writ application, the petitioner, an existing stage carriage permit-holder has challenged Memo No. 2380 dated 12th December, 2003 issued by the Secretary, Regional Transport Authority, Hooghly, thereby cancelling the timetable allotted to her vide Memo No. 2459/MV dated 7th November, 2003 with immediate effect and asking her to maintain timetable issued earlier on August 18, 2003 under Memo No. 1756/MV.

(2.) There is no dispute that the petitioner has a valid stage carriage permit and for the purpose of running her vehicle the last timetable was issued vide Memo No. 2459/MV dated 7th November, 2003 which was extended up to 31st January, 2004. It, however, appears from record that during the subsistence of such timetable, all of a sudden, on December 12, 2003 the Secretary, Regional Transport Authority, Hooghly, cancelled the said timetable with immediate effect until a final settlement is made with all concerned and she was directed to maintain time in accordance with the earlier timetable dated August 18, 2003 which was substituted by the last timetable dated 7th November, 2003.

(3.) Being dissatisfied, the petitioner has come up with the instant writ application.