LAWS(CAL)-2012-6-1

ABDUL MALEK Vs. STATE OF WEST BENGAL

Decided On June 04, 2012
ABDUL MALEK Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) THE writ petitioner is a partner of a firm operating in its trade name "Damodar Enterprise", engaged in the business of distributorship under the provisions of the West Bengal Public Distribution System, (Maintenance and Control) Order 2003. THE petitioner, along with one Monohar Chandra Halder initially had been appointed as a modified ration (M.R.) distributor in the year 1985. At that point of time, practise of food and supplies department of the Government of West Bengal was to appoint such distributor by executing agreements with the individuals selected on the basis of stipulations of executive instruction. It appears that on 3 October 1983, the writ petitioner and said Monohar Chandra Halder had entered into a partnership agreement. (I shall refer to them as AM and MH respectively later in this judgment.) A copy of this agreement has been produced before this Court at the time of hearing, and from this agreement, I find that one of the main objects of this firm was to participate in the business of storage and sale of permitted food and related items on the basis of licence issued by the Government. A vacancy for M.R. Distributorship was declared on or about 25 January 1984 by the Sub-Divisional Controller (SDC), Food and Supplies, Burdwan Sadar at Polempur under his zone. THE petitioner along with MH as joint partners of said Damodar Enterprise applied for appointment as M.R. Distributor for this vacancy. Upon selection, a letter of appointment was issued in favour of "(1) Abdul Malek (2) Monohar Chandra Halder, prop. M/s DAMODAR ENTERPRISE" by the SDC.

(2.) THE distributorship agreement was entered into by the State Government with the petitioner and MH on 30 July 1985. In this agreement also, the petitioner and MH were referred to as "prop." of the said firm. In this agreement, there is no specific reference to the firm as regards its status as partnership, but this agreement records the names of both AM and MH with that abbreviation, as the second party to this agreement, which abbreviation implies proprietors of Damodar Enterprise. It was qualified further in this agreement that they were carrying on business as "M/s Damodar Enterprise". THEre is no allegation in this proceeding over running of such business till the year 2006. In the years 1988, 1992 and 1994, certain further agreements appear to have been executed concerning composition of Damodar Enterprise. But so far as relationship of the petitioner and MH with the food and supplies department is concerned, no alteration in terms thereof appears to have taken place.

(3.) FROM the materials disclosed, there is no evidence of initiation of any formal proceeding by the authorities on the basis of that complaint. A report, copy of which has been Annexure "P6" to the writ petition, was made by the DC to the Director, District Distribution Procurement and Supply, (DDPS), Food & Supplies Department. In this report dated 6 November 2006, he however observed that he made an enquiry into the allegations. His finding on the issue was that the District Magistrate, Burdwan had disposed of the case by appointing Domodar Enterprise, whose partners were Sri Monohar Halder and Sri Abdul Malek as M.R. Distributor at Kejurhati after declaration of vacancy. Subsequently, the shop-cum-godown stood transferred to Polempur. Damodar Enterprise in the meantime did not submit any application for inclusion of any other partner and office of the appropriate authority had not approved the same. It was also indicated in that report in Sk. Ajimuddin was an outsider and unknown to the office of the DC. It was also disclosed in that report that licence of M/s Damodar Enterprise in form `A' under the 2003 Control Order had been issued afresh upon observing all formalities and legal compliance.