MALA ROY Vs. STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) This application is directed against an order dated 23.5.96 passed by the State Transport Authority, West Bengal whereby and whereunder permanent stage carriage permits on the routes Siliguri to Patna via Bakhtiarpur were directed to be granted in favour of Sri Sunil Kumar Mitruka, the respondent No. 3 herein.

(2.) On 27.5.88 a notification was published as contained in annexure 'A' to the writ application for grant of stage carriage permit for the aforementioned route; whereafter, an advertisement was also published on 9.9.1988 as contained in annexure 'B' to the writ application. The respondent No.3 filed an application for grant of permanent stage carriage permit on the said route and by a resolution dated 14.6.89 the same was rejected. An appeal was taken from the said order without impleading the successful candidates.

(3.) A writ application was filed before this court against the said order which was disposed of on 19.3.1991.