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Judgment
8 paragraphs · 240 wordsSmita Das De, J
The petitioner in the instant case submits that an online application has been made on 31st October, 2025 before the authority concerned. Subsequently, a Board Resolution dated 25.11.2025 vide Agenda No. 54, Serial No. 319 resolved to grant one permanent stage carriage permit in favour of the petitioner in respect of the inter-regional route from Kolkata Station to Ranibandh Bus Stand.
It is further submitted that despite the aforesaid resolution taken by the authority concerned, the offer letter has not been uploaded in the State Transport Authority Website till date.
A notice demanding justice for non issuance of the offer letter for the grant of a permanent stage carriage permit for the route in question, in terms of the resolution dated 25.11.2025, however, the same remains pending for consideration.
In view of the above, I find that the writ petitioner has been able to satisfy this Court that a prima facie case has been made out.
The respondent no. 4 is directed to forthwith issue an offer letter and upload the same on the official website of the State Transport Authority, peremptorily within a period of thirty days
The writ petition being WPA 3847 of 2026 is disposed of without going into the merits of the case.
Urgent photostat certified copy of this order, if applied for, be given to the learned counsel for the parties on usual undertakings.