PUJA SINGHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner is an unmarried lady belongs to Scheduled Caste category. The Government of West Bengal Department of Food and Supplied had issued notification being Memo No. 629/ESTT/SCFS/RGJ 2022 dtd. 18/11/2022 for vacancy of fair price shop. The petitioner filed application for issue of licence of fair price shop dealership in respect of such notification. For the location of Singtor, near Singtor Sishu Sikhsha Kendra at Mouja- Pocha Danga, under P.SKaliyagang, District - Uttar Dinajpur.

(2.) It is the case of the petitioner that the privaterespondent had also applied for the said licence on 6/5/2023.

(3.) It is the case of the petitioner that after application, the inspection was conducted at the proposed godown of the petitioner on 22/2/2023. Thereafter she came to know that the private respondent was appointed for the said MR Dealership. She made several representation before the concerned authority on 5/6/2023 contending inter alia that the private respondent is a Civic Volunteer under the Police Department but his candidature was accepted illegally by violating the terms of the notification. Her representation was not considered, thus the instant writ petition was preferred.