HARISH TANDON,J. - (1.) The resolution dated 21st December, 2017 taken by the State Transport Authority, West Bengal is challenged in the instant writ petition not only on the ground that the decision does not contain any justifiable reasons but also in violation of the judgement rendered by this Court in case of Sri Godadhar Roy and anr. v. State of West Bengal and ors, (W.P. 5449 (W) of 2012) decided on July 04, 2012.
(2.) It is not in dispute that the petitioner is granted Stage Carriage Permit for the route between Dumka to Tata via Palajori, Jamtara, Mihijam, Maithon, Nirsa, Dhanbad, Chas, Purulia, Balarampur and Chandil on the basis of "Reciprocal Transport Agreement" published in Kolkata Gazette on March 29, 2004.
(3.) Clause 2 (g) of the said Agreement provides : "It is agreed upon between the two States that a Single permit with 4(four) trips per day (2 ups x 2 downs) may be granted where length of the route is up to 100 kms. And single permit with 2(two) trips per day (1 up x 1 down) may be granted where the length of the route is more than 100 kms. but more than 300 Kms. If the length of the route is more than 300 Kms., one single permit with one trip may be granted.";