(1.) This writ petition has been filed by the petitioner under Article 226 of the Constitution of India seeking direction upon the respondents authorities not to give effect to the purported engagement of the respondent no.10 as a M.R Distributor at Chandipur Block, District-Purba Medinipur vide Memo no. 1076-FMR/13L-36/14 (Pt-V) dtd. 27/4/2023 and the license granted pursuant thereto vide License no.25/MR Distributor/Tamluk/23 dtd. 3/5/2023 and to recall, rescind, cancel the said license granted in favour of respondent no.10 and engage the petitioner as M.R. Distributor in respect of the subject vacancy in place of respondent no.10.
(2.) The brief fact of the petitioner's case is as follows:
(3.) The State-respondent nos.1 to 9 filed its affidavit-in-opposition with the following contentions:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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