Joymalya Bagchi, J. - (1.) WITH the consent of the parties, the writ petition being W.P. No. 19091 (W) of 2011 is taken up for hearing by treating it as on the days' list and the same is also disposed of along with W.P. No. 18863 (W) of 2013 and W.P. No. 17732 (W) of 2013 by a common judgment and order. Facts giving rise to the aforesaid writ petitions are as follows:
(2.) ON 04.09.2002 a draft reciprocal transport agreement executed between the State of West Bengal and State of Jharkhand was published in terms of Section 88 sub -section 5 of the Motor Vehicles Act, 2004. Annexure - -"B" to the draft notification provided various routes approved by two Governments. Serial no. 25 of Annexure -"B" to the said notification reads as follow: NEW ROUTEAnnexure - -"B" Pursuant thereto, final reciprocal transport agreement between two States was duly executed and published by contracting States. In the annexure on the final agreement delineating the notified routes item no. 23 read as follow: -
(3.) PURSUANT to such reciprocal agreement, stage carriage permits were applied for and granted by the State of Jharkhand in favour of Rahul Samanta and Binod Kumar Jaiswal for the route 'Gama to Kolkata'. Subsequently, prayers for countersign in such permits were made before S.T.A., West Bengal and it is submitted that such countersignatures have been made.;