RAJA RAM SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE present appeal has been filed challenging the order of 8 May, 2000 in writ petition C.W.J.C. No. 6130 of 1999 : Raja Ram Singh and anr. V/s. The State of Bihar & ors. along with C.W.J.C. No. 6389. of 1999, Munsi Prasad Singh V/s. the State of Bihar. The grievance in the writ petition was that the licences of the two petitioners had been cancelled for the reason that both the petitioners had desired transfer of their licences to their brother and son respectively. From this it is clear that the transfer of a licence was in issue and not the cancellation of it at the hands of the original owner.

(2.) THE State Government had formulated a policy that as part of a reservation for Scheduled Caste and Scheduled Tribe while transfer of a licence on compassionate ground would be considered, this will not be a latitude for other classes.

(3.) DISMISSED .