DEBASISH KAR GUPTA,J. - (1.) Let affidavits-of-service be kept on record.
(2.) This writ application is directed against a resolution dated November 24, 2011 adopted in the meeting of the respondent No. 2 rejecting the claim of the petitioner for granting contract carriage permit to enable him to ply his vehicle (Auto Rickshaw) on the route from Dipchar to Jayanti, District-Jalpaiguri.
(3.) After considering the impugned resolution, I find that the application of the petitioner rejected on the ground of congestion of the route in question.;