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Judgment
As identical issues are involved in both the Writ petitions, they were heard and considered together and as such common order is being passed.
The petitioner of C.W.J.C No 22545 of 2018 has filed the instant application for the following reliefs:
“That this is an application for quashing the modified time table issued by the Secretary, S.T.A, Bihar (Respondent no 3) to the petitioner for his Permanent Inter State Stage Carriage Permit no 22/2018 covered with Bus No BR-06PD-8221 and BR-06PD-8223, valid for the period 30.8.2018 to 29.08.2023 on the route Patna to Siliguri Via Bakhtiyarpur, Purnea as contained in Annexure-4 to this writ petition, whereby the learned Secretary (Respondent no 3) of its own without any order of the S.T.A, Bihar or any request made by the petitioner, modified the proposed time table after curtailing the arrival and departure timing of the notified bus stand lying between the route which has already been sanctioned and granted by the State Transport Authority, Bihar in favour of the petitioner in the meeting of S.T.A, Bihar dated 24.07.2018 proceeding of which has been signed on 25.07.2018, and be pleased to grant the proposed time table to the petitioner's permit.”
The petitioner of C.W.J.C No. 23055 of 2018 has filed an instant application for both the following reliefs:-
1.That this is an application for quashing the modified time table issued by the Secretary, S.T.A, Bihar (Respondent no 3) to the petitioner for his Permanent Inter State Stage Carriage Permit no 23/2018 covered with Bus No BR-06PD-7383 and BR-06PD-7384, valid for the period 30.8.2018 to 29.08.2023 on the route Muzaffarpur to Siliguri as contained in Annexure-4 to this writ petition, whereby the learned Secretary (Respondent no 3) of its own without any order of the S.T.A, Bihar or any request made by the petitioner, modified the proposed time table after curtailing the arrival and departure timing of the notified bus stand lying between the route which has already been sanctioned and granted by the State Transport Authority, Bihar in favour of the petitioner in the meeting of S.T.A, Bihar dated 24.07.2018 proceeding of which has been signed on 25.07.2018, and be pleased to grant the proposed time table to the petitioner's permit.
At the very outset, the Learned counsel appearing on behalf of the parties submit that the issue involved in both the Writ petitions is no longer res integra. It is contended that the issue stands squarely covered by the order dated 07.10.2025 passed by this Court in C.W.J.C. No. 22599 of 2018 (Gopal Krishna Tiwary Vs. The State of Bihar & Ors), wherein an identical issue was considered and adjudicated. The Learned counsel for the parties, therefore, submit that in view of the aforesaid judgment, the present Writ petition may also be disposed of, in terms of the order dated 07.10.2025.
In Gopal Krishna Tiwary (supra) this Court has held as follows:
“13.Heard the Learned counsel for the petitioner as well as the Learned counsel for the respondents.
14.During the course of arguments, the Learned counsel for the petitioner submitted that, after the expiry of the permanent Inter-State Stage Carriage Permit, the competent authority had renewed the said permit for a further period of five years.
15.Upon prayer made by Learned counsel for the petitioner, this Court, vide order dated 20.08.2025, directed the petitioner to bring on record the renewal of the permit.
16.In compliance, the petitioner filed a supplementary affidavit, bringing on record Annexure-5, whereby Inter-State Stage Carriage Permit No. 25/2018(W.B.), originally valid from 30.08.2018 to 29.08.2023 (Annexure-4), was renewed by the competent authority— namely, the State Transport Authority, Bihar, Patna—for an additional period of five years with effect from 30.08.2023 to 29.08.2028, as per the order dated 05.06.2023 issued by the Secretary, S.T.A., Bihar.
17.This Court has perused the order of renewal of the permit by the competent authority and finds that the permit remains valid until 29.08.2028.
18.Based on the facts and circumstances stated above, and upon due consideration of the submissions, this Court is of the considered opinion that the modified time table issued by the Secretary, S.T.A., Bihar (Annexure-4) is not sustainable in law, as it was issued contrary to the terms of the permit, the relevant legal provisions, and despite the fact that the competent authority had already renewed the permit for a further period up to 29.08.2028.
19.Accordingly, Annexure-4 is hereby quashed and set aside.
20.As such, the Writ petition stands allowed.”
Having regard to the submissions made by the parties, the both Writ petitions stands allowed of in terms of the aforesaid judgment passed in Gopal Krishna Tiwary (supra). Accordingly, Annexure-4 of both the Writ petitions are hereby quashed and set aside.
Interlocutory Application, if any, shall stands disposed of.