Jayanta Kumar Biswas - (1.) THE petitioner in this WP under art. 226 dated September 3, 2012 is seeking the following principal relief: - (a) A writ in nature of mandamus commanding the respondents to effect of issuing offer letter and to effect permanent registration of the new vehicle interims of the application (Annexure "P/1" to the Writ petition) and/or to issue offer letter to your petitioner as per application (Annexure "P/1") of the writ petition. Annexure P1 referred to in the prayer is at p.15 of the WP. It is a copy of an application submitted by the petitioner to the Regional Transport Authority, Paschim Medinipur for the grant of a contract carriage permit for the route mentioned therein.
(2.) BY a letter dated November 14, 2011 (WP p.17) the RTA asked the petitioner to appear for personal hearing on November 25, 2011. The allegation is that after hearing the petitioner the RTA did not intimate its decision. Mr. Deb Roy appearing for the State submits under instructions that by a decision dated November 25, 2011 the RTA rejected the petitioner's application for the grant of a permit citing a notification dated January 29, 2010.
(3.) MR . Mukherjee appearing for the petitioner has submitted that the RTA never served its decision dated November 25, 2011 on the petitioner.;