DILIP MAZUMDAR Vs. BHABEN DAS

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner Shri B.K. Das as well as Shri A.K. Bordoloi, learned Counsel for the respondent No. 1. Heard also Shri B.P. Bora, learned Government Advocate, Assam.

(2.) THE petitioner impugns the judgment and order of the State Transport Appellate Tribunal dated 14-6-83 whereby the permit granted to the petitioner by the Regional Transport Authority, Dhubri was set aside and given to the respondent No. 1. In the impugned order, the learned Tribunal observed that after carefully considering the merits of the three appellants there was hardly any scope to interfere with the decision of the Regional Transport Authority, Dhubri in the matter of allotment of permits. However, the Tribunal found that the father and the brother of the petitioner, who was respondent No. 5 before the Tribunal, also had periodic permits in respect of the routes within the district and that they had been plying their buses and that by granting another permit to him the R.T.A. Dhubri had bestowed the favour of the third permit to the same family in preference to more deserving candidates like the appellant Shri Bhaben Das, respondent No. 1, in this petition. Regarding the Respondent No. 1, the Tribunal found that he was a member of the Scheduled Caste community and a driver by profession with a P.S.C. (Heavy Vehicle) Driving Licence No. 1757/G dated 4-11-66. He also got an assurance from the United Bank of India that in case a permit was granted in his favour the Bank would finance him for purchasing a vehicle.

(3.) IN the result, with the above observations this petition is disposed of. We make no order as to costs.