- (1.) This appeal is directed against the Judgment and Order dated 20.09.2011 passed by a learned Single Judge of this Court in WP No. 16863(W) of 2009 (Manik Lal Manjhi Vs. Union of India & Ors.) allowing the Writ Petition.
(2.) The Petitioner, Manik Lal Manjhi, filed the Writ Petition challenging a notice dated 09.07.2009 published in the "Ananda Bazar Patrika" issued by the South Bengal State Transport Corporation whereby and whereunder applications were called for from interested operators to ply vehicles under the JNNURM Scheme. It was also notified that under the said Scheme, such interested persons were to ply about hundred High-Tech Luxury Semi Low Floor buses in and around the Municipal limits of Asansol and Durgapur as franchisees of the said South Bengal State Transport Corporation.
(3.) In the said Writ Petition the Petitioner also prayed for an explanation upon the Respondent Authorities as to why they had not taken steps in accordance with the Notifications issued by the Central Government and the Government of West Bengal on 01.06.2006 and 20.10.2006. By reason of the Notification dated 01.06.2006, the Central Government had directed the State Government of West Bengal to direct the concerned State Transport Authority and the Regional Transport Authorities to limit, by a Notification in the Official Gazette, the number of Stage Carriages as well as Contract Carriages generally or of any specified type as may be fixed and specified in the Notification operating in the Municipal limits of Asansol city in the District of Burdwan.;