JAYANTA KUMAR BISWAS,J. - (1.) Over the course of hearing Mr.Bose appearing for Eastern Railway has submitted that the Railway has already given a decision dated February 2, 2012 rejecting the petitioner's application for renewal of the licence the term whereof was extended till February 20, 2012.
(2.) The petitioner has brought this WP under Article 226 alleging that without disposing of his application for renewal of the licence that according to him is to be renewed of course in terms of existing circular of the Railway Board, the Railway has made arrangements for giving licence to other people.
(3.) As to the questions of service of the decision dated February 2, 2012 and hearing given to the petitioner, Mr. Bose has submitted that he has received instructions to say that the Railway does not want to enforce the decision dated February 2, 2012, and that it will give a fresh decision after giving the petitioner a reasonable opportunity of hearing. He has said that the decision dated February 2, 2012 shall be treated as rescinded.;