GURUPADA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The father of the petitioner was a fair price shop (FPS) dealer. During his lifetime he affirmed an affidavit on 2/2/2019 expressing his intention to transfer his dealership license in favour of the petitioner. A representation to the above effect was made by the father of the petitioner before the Sub-Divisional Controller on 5/2/2019. Prior to any decision being taken in response to the application filed by the father of the petitioner, he died on 8/10/2019.

(2.) The Sub-Divisional Controller by a communication dtd. 6/1/2022 intimated the petitioner that his prayer for engagement on compassionate ground has been rejected by the government in terms of memo dtd. 8/11/2021, of the Deputy Director (License) since one of his family members did not give the required 'no objection' in his favour.

(3.) The petitioner is aggrieved by the said rejection and challenges the same in the present writ petition.