HARISH TANDON,J. - (1.) This is a second round of litigation before this Court at the behest of the petitioner.
(2.) The petitioner applied for contract carriage Auto Rickshaw permit from Keshpal to Giri Maidan and back falling within the Kharagpur Municipal area. The said application was initially rejected by the board resolution of the Regional Transport Authority, Paschim Medinipur taken on 31st December 2014 on condition no. VIII of the circular/notice dated 21st August 2014. The said circular dated 21st August 2014 is issued by the Regional Transport Authority, Paschim Medinipur on the basis of the earlier memo dated 29th January 2010. The condition no. VIII of the said circular includes the grounds relating to the condition of the road. The said circular was issued as a guideline to be observed at the time of granting permit in the proposed route. The copy of the memo dated 29th January 2010 published in the Calcutta Gazette on 15th February 2010 is also annexed to the writ petition.
(3.) The Additional Chief Secretary, Transport Authority, Government of West Bengal issued the guidelines for all the Regional Transport Authorities and the State Transport Authority to grant the permit for Auto Rickshaw and imbibed within itself the condition relating to road, congestion in road traffic and safety and security of the passengers.;