SEIKH AJHARUDDIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner had applied for appointment as distributor of Liquefied Petroleum Gas pursuant to an advertisement published on 17th October, 2009 for Keshpur area in the District of Paschim Medinipur under the West Bengal Gramin LPG Vitarak Scheme. One of the conditions in the aforesaid advertisement was to the effect that the applicant must be a resident of the village or town in the concerned area at the time of making his application, that is, on or about 16th November, 2009. As the candidatures of other empanelled candidates were turned down, the petitioner was entitled to be appointed as distributor. At this juncture, the respondent No. 5/Oil Company made an enquiry with regard to the residential status of the petitioner whereupon the respondent No. 3/Sub-Divisional Officer, Medinipur Sadar, gave a report to the effect that the petitioner at the relevant point of time, i.e. 16th November, 2009 was a resident of village Dogachia and had shifted to village Keshpur only in 2010. In view of such communication dated 20.3.2013, the respondent No. 5/Oil Company decided not to issue the letter of intent in favour of the petitioner. Hence, the petitioner challenged the impugned communication dated 20.3.2013 of the respondent No. 3/Sub-Divisional Officer, Medinipur Sadar to the respondent No. 5/Oil Company and prayed for direction upon the latter to issue letter of intent in his favour. The learned Counsel appearing for the petitioner submits that the petitioner had made an application on 16th November, 2009 when he was a permanent resident of village Keshpur in the District of Paschim Medinipur and the application was accompanied by a residential certificate issued by the Sub-Divisional Officer, Medinipur Sadar, being Certificate No. 2978/P/Sadar dated 26.2.2010. He referred to the said communication, which has been annexed as Annexure P-1 to the writ petition. He also referred to another communication issued by the self same respondent, being Memo No. 220/Sadar dated 18.7.2012, wherein it has been observed that the aforesaid residential certificate dated 26.2.2010 relied upon by the petitioner is valid during the period from September, 2009 to March, 2010 and thereon. Accordingly, the learned Counsel for the petitioner submits that the volte face of the respondent No. 3 in issuing the impugned communication dated 20.3.2013 is illegal as it has been issued without considering relevant materials and giving an opportunity of hearing to the petitioner. He, accordingly, prayed for setting aside of the impugned decision and issuance of letter of intent in favour of his client.

(2.) Mr. Yadav, learned Counsel appearing for the Respondent No. 5/Oil Company submits that in view of the communication dated 20.3.2013 his client decided not to issue letter of intent in favour of the petitioner.

(3.) Mr. Chatteerjee, learned Counsel appearing for the State-respondents submits that an enquiry was made into the matter and it appeared that the petitioner had obtained two certificates from the respondent No. 3, one dated 4.1.2009 and the other dated 26.2.2010 stating that the petitioner is a resident of village Dogachia and Keshpur respectively. In view of such confusion, the respondent No. 3 had made an enquiry into the matter through the Sub-Divisional Disaster Management Officer, Medinipur Sadar on 11.12.2012 wherein it was noted that the petitioner was an original resident of village Dogachia and had shifted to village Keshpur only in 2010. On such premise, the impugned communication dated 20.3.2013 was made to the respondent No. 5/Oil Company.