BIBEKANANDA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE petitioner in this WP under art.226 dated July 3, 2012 is questioning a decision of the Regional Transport Authority, Purba Medinipur dated March 13, 2012 (WP p.33). The decision dated March 13, 2012 of the RTA is quoted below: -

(2.) THE petitioner is also questioning the two things described in the impugned decision as the Policy and the Corrigendum Policy. The thing described in the decision as the Policy is at p.34 of the WP, and the thing described as the Corrigendum Policy is at p.36 of the WP.

(3.) THE thing at p.36 is a corrigendum letter of the Additional Chief Secretary, Transport Department, Government of West Bengal dated January 28, 2011 addressed to the authorities to whom he had written the letter dated January 27, 2011.