RAMA PADA GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE subject-matter of challenge in this writ application is the resolution dated May 5, 2006 adopted in the meeting of the respondent No. 2 rejecting the prayer of the petitioner to extend the period of producing the vehicle by the petitioner as mentioned in the offer letter. The facts in the case in a nutshell is this the Employment Officer-in-Charge of District Employment Exchange, Serampore, Hooghly as per his communication issued under memo No. SRP/se-Auto/99/2000/97 dated June 21, 2006 informed the respondent No. 3 that the UCO Bank, Uttarpara Branch had sanctioned provisionally a loan proposal of the petitioner as a beneficiary under other Backward Classes for auto rickshaw under the SESRU Scheme (a self-employment scheme for unemployed youths) and requested him to issue route permit for plying auto-rickshaw in favour of the petitioner on priority basis.

(2.) SINCE no such permit was issued in favour of the petitioner, he moved a writ application being W P No. 1136 (W) of 04 which was disposed of on March 9, 2004 with a direction upon the respondent No. 2 to consider the application of the petitioner for grant of permit in the route applied for and to allow the same unless the petitioner had any deficiency or shortfall.

(3.) THEREAFTER, an offer letter dated March 17, 2005 was issued by the respondent No. 4 in favour of the petitioner granting permanent permit for contract carriage (auto-rickshaw) on the route from Uttarpara Station to dankuni subject to fulfilment of the conditions mentioned therein. The period of validity of that offer letter was extended subsequently till September 17, 2005. Before expiry of the validity of the above offer letter, the petitioner by a communication dated September 6, 2005 requested the respondent authority to extend the period of validity of the offer letter for 15 days. That was not extended. By a communication dated October 5, 2005 the petitioner informed the respondent authority that after obtaining the loan from the West Bengal backward Classes Development and Finance Corporation, the petitioner could deposit the same with Calcutta Auto Works Pvt. Ltd. for purchasing the auto-rickshaw in question. Due to the delay on the part of the aforesaid Calcutta auto Works Pvt. Ltd. , he got the delivery of that auto-rickshaw on October 4, 2005 without getting the same registered in his name by the authority. As such, the petitioner prayed for issuance of permit in favour of the petitioner to ply that auto-rickshaw in the route from Uttarpara Railway Station to Dankuni by extending the period of validity of the offer letter after getting the above vehicle registered in his name.