JYOTI SANKAR BERA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioners are unemployed youth. The scheme 'Karma Tirtha' was introduced by the Government of West Bengal to grant opportunity to such unemployed youth in different Districts to do business in order to mitigate their financial distress.

(2.) Funds were duly allocated by the Government to the Medinipur District Industrial Centre for development of shop rooms on Government land and 30 shops were constructed accordingly by the concerned Block Development Officer under the supervision of the District Industrial Centre, Paschim Medinipur. The petitioners were selected for being allotted shops.

(3.) Under the scheme, the General Manager, Paschim Medinipur District Industrial Centre (on behalf of the State Government) entered into an agreement of lease with the Narayangarh Karma Tirtha, a registered society formed for the purpose of looking after the stalls. The said society was to act as a Special Purpose Vehicle (SPV) to implement the scheme. The lease was in respect of the property where the shops-inquestion are housed.