STATE OF WEST BENGAL Vs. LATIB ALI PAIK

JUDGEMENT

(1.) Appellant-State has appealed against judgment and order dtd. 16/8/2023 passed by the Hon'ble Single Judge whereby the Hon'ble Judge set aside the decision of the Sub-Divisional Controller, Food & Supplies, Diamond Harbour, 24-Parganas (South) holding the respondent no.1/writ petitioner ineligible and remanding the matter for fresh enquiry on the basis of the observations made in the judgment and after considering the financial solvency of preceding one year from the date of enquiry of the applications of respondent no.1/writ petitioner and private respondent no.2 i.e. successful applicant.

(2.) Facts giving rise to the appeal are as follows :-

(3.) A vacancy notification for engagement of dealership of fair price shop in respect of Village: Bhushna, P.O. & G.P.-Kamarpole, P.S. Diamond Harbour, Block: Diamond Harbour-II, District: South 24-Parganas was issued on 11/3/2020.