DEBASISH KAR GUPTA,J. - (1.) Let the affidavit of service be kept on record.
(2.) Since none appears on behalf of the State-Respondents when the matter is called on, Mr. Pantu Deb Roy, learned senior Government counsel is directed to enter appearance on behalf of the State-Respondents in this matter with a junior of his choice.
(3.) This writ application is directed against a resolution adopted in the meeting of the respondent no. 2 on September 30, 2004. By virtue of the impugned resolution the application of the petitioner dated November 22, 2004 for granting contract carriage permit to enable him to ply his vehicle (Auto Rickshaw) on the route from Kalchini to Dipchar, District - Jalpaiguri was rejected.;