SWEETYCIA TANGSANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By means of the instant writ petition, the petitioner has challenged the approval letter dated 13th May, 2019 issued by the respondent No. 2 i.e. the Under Secretary to the Government of Meghalaya, Food Civil Supplies and Consumer Affairs Department and the impugned appointment letter dated 28th May, 2019 issued by the respondent No. 4 i.e. the Deputy Commissioner, Nongpoh under the provisions of the Meghalaya Food Grains (Public Distribution System) Control Order 2004 as amended in 2012.

(2.) The main ground as set up by the writ petitioner is that she possesses the most experience from amongst all the other applicants and as such, is entitled to be appointed as a PDS retailer and her non appointment therefore is arbitrary and illegal and in violation of the Control Order of 2004 as amended. The further case of the petitioner is that she has already deposited a sum of Rs. 2,57,339/- before the Supply Department, Nongpoh on 08.05.2019 for lifting of food-grains.

(3.) Mr. H.L. Shangreiso, learned counsel for the petitioner as submitted in WP(C) No. 196 of 2019 a connected matter, contends that by virtue of experience of the petitioner, the appointment should have been granted to her and also submits that the private respondents and other contenders who were considered lack the criteria as prescribed.