SAIDUL MORSHALIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE petitioner is a Licensed Gramin Stamp Vendor and his area of operation within the local limit of Saidpur Village, Murshidabad. It is contended by the learned Counsel for the petitioner that the same is the only source of income of the petitioner but due to poor sale of stamp, he has no sufficient income to maintain his family. In such backdrop, he applied to the concerned authority for appointing him as Office Stamp Vendor from Gramin Stamp Vendor, for selling Stamp Papers and Court Fees in Nimtita Additional District Sub -Registry Office under Jangipur Sub -Division, Murshidabad. Although such application was made in the year 2011 but till date, the authority concerned has not considered his such prayer. He, therefore, prayed that the authority concerned be directed to consider his prayer sympathetically.

(2.) ON the other hand, the learned Counsel appearing for the State submits that the petitioner made such application directly to the Chief Minister of the State which is totally improper.

(3.) THEREFORE , the question of consideration of his case does not at all arise.