Jayanta Kumar Biswas - (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.32). The decision dated March 13, 2012 of the RTA is quoted below: - The matter is taken up & rejected observing policy No. TS -96(2)/2011 Dtd. 27.1.2011 and corrigendum policy No. TS -126(2)/2011 Dtd. 28.1.2011 issued by Addl. Chief Secretary, Transport Department, Govt. of WB.
(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.33 of the WP, and the thing described as the Corrigendum Policy is at p.35 of the WP. The thing at p.33 is a letter of the Additional Chief Secretary, Transport Department, Government of West Bengal dated January 27, 2011 to the Director, PVD & Chairman, RTA, Kolkata and the District Magistrate & Chairman, RTA (All).
(3.) THE thing at p.35 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.;