SRI DURGA ENTERPRISE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against the judgment passed by the Hon'ble Single Judge in WPA No. 8470 of 2021 dt. 19/8/2021 wherein the writ petition of the appellant was dismissed.

(2.) The appellant had filed writ application praying for a Mandamus upon the respondents to tag all the dealears of Bhagwanpur-II Block with the petitioner's distributorship.

(3.) In the year 2005, the respondents have published vacancy notice for appointment of distributor and accordingly, the appellant no. 1 being the Partnership firm applied for the vacancy at Bhupatinagar within one kilometre from Block office of Bhagwanpur-II.