Aparesh Kumar Singh, J. - (1.)HEARD counsel for the parties. Petitioner is seeking direction upon the State Transport Authority, Jharkhand (respondent No. 2) to issue permanent permit as has already been recommended in its meeting dated 21/22.9.2011 with respect to the petitioner for the route -Dumka to Raghunathganj, which is an Inter -State route.
(2.)COUNSEL for the petitioner has relied upon Annexure -2, minutes of the meeting held on 21/22.9.2011 before the State Transport Authority, in which according to the petitioner, her name is reflected at serial No. 39 and where against 2 applications petitioner's name was recommended for permanent permit.
Learned counsel, Mr. Rajiv Anand appears on behalf of other applicant, Mina Devi and submitted that the petitioner's application was subsequently withdrawn by way of an affidavit. Counsel for the petitioner, however objected to such contention that application made by the petitioner has been withdrawn by way of an affidavit.

(3.)COUNSEL for the respondent - State, on the other hand submitted that the matter may be looked into by the State Transport Authority itself in accordance with law after taking into account the contention of the petitioner or any other claim made by any other applicant.