SWAPAN KUMAR PAL Vs. ACHINTYA KUMAR NAYAK

JUDGEMENT

(1.) Leave granted.

(2.) The parties hereto were contenders for grant of a Modified Rationing (MR) Shop. The MR shop in question situated in village Sasanga was given to one Abdul Salim who was appointed as a MR dealer. He was found to have been committed some irregularities in relation to distribution of Kerosene. An enquiry in regard thereto was conducted. His licence was suspended. He preferred an appeal thereagainst. The Appellate Authority while confirming the suspension of licence for kerosene, however, directed restoration of dealership in respect of other items like rice, wheat, sugar etc.

(3.) Salim filed a writ petition which ultimately came up for hearing before a Division Bench. Keeping in view the fact that in the mean time MR dealership at village Sasanga was given to the first respondent herein, the Division Bench give liberty to Salim to make him as a party in the appeal preferred before the Appellate Authority.