Prabir Kumar Majumdar, J. - (1.)This writ petition is against the order dated 4th Jan., 1990 passed by the State Transport Appellate Tribunal in Appeal No. 5 of 1989.
(2.)The facts of the case in brief are that the State Transport Authority, West Bengal, invited application for grant of permanent stage carriage permits of several routes including the route Burdwan to Ranchi via G. T. Road and Durgapur Barrage. The writ petitioners applied for stage carriage permit in respect of the said route and they claim that they had submitted all the necessary documents to the respondent No. 2 tor verification in support of their claim. They claim to have produced income tax clearance challan showing payment of professional tax certificate about spare vehicle issued by the Secretary, Regional 'Transport Authority, Purulia in respect of Bus No. WGW 384 of 1987 model registered in the names of the petitioners, certificate and documents regarding unemployment, driving licence, documents reflecting the business of the petrol pump of the father of the petitioners.
(3.)It is the further case of the petitioners that there was another candidate Shakti Kumar Goswami, the respondent No. 3 in this proceedings. It is alleged by the writ petitioners that the respondent No. 3 Shakti Kumar Goswami holds permanent inter-state permit on the route Purulia to Bokaro, also a permit on the route Purulia to Suisa and also holds another permit on the route Tulin to Purulia Via Jhalda The said Shakti Kumar Goswami suppressed all these facts while applying for permit in respect of the route for which the writ petitioners also applied.
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