CHAPAL KUMAR GAYEN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE petitioner in this writ petition dated February 15th, 2006 is seeking a mandamus commanding the third respondent, the Secretary, State Transport authority, West Bengal to issue a permanent stage carriage permit for the route dadan Patra Barh - Contai in terms of the offer letter dated February 16th, 2005, Arinexure pi.

(2.) THE letter dated February 16th, 2005 was issued offering a permanent stage carriage permit for a maxicab. The petitioner claims that by an application dated March 16th, 2005 he prayed for extension of the period of validity of the offer letter by three months. He has alleged that the authority did not give any decision in the application for extension. His further case is that a Trekker purchased by him was" registered, by referring to the offer letter, by the registering authority on December 22nd, 2005 and that after purchasing and registering the vehicle he submitted a representation dated january 19th, 2006 requesting the third respondent to extend the period of validity of the offer letter dated February 16th, 2005 and issue the permit, but the authority did nothing.

(3.) THE respondents are contesting the writ petition. They have filed an opposition stating that there was no scope to extend the period of validity of the offer letter dated february 16th, 2005 on the basis of the representation dated 19th, 2006 and that, in any case, the petitioner purchased a Trekker, not a maxicab for which the permit was offered.