DURGA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The order dated 5th July, 2021 issued by the Director of Rationing, West Bengal rejecting the prayer of the petitioner for engaging her as dealer on compassionate ground is under challenge in the instant writ petition.

(2.) The rejection was on the ground that the petitioner being the sister of the deceased dealer does not fall within the purview of the definition 'family members'.

(3.) The brief facts of the case are as follow: