UMAR FARUK SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner before this Court was an applicant for FPS Dealership under the West Bengal Public Distribution System (Maintenance and Control) Order 2013 at village Madhya Hudumdanga near Hudum Danga A.P. School, Gram Panchayat - Dewanganj, Post Office - Fatehmamud, Police Station - Haldibari, District - Coochbehar as issued by the Sub-Divisional Controller Food and Supplies, Mekhliganj, and is aggrieved by the decision of respondent no. 7, 8 and 9 in appointing Respondent No. 10 as FPS dealer instead of the writ petitioner.

(2.) In the said advertisement, it was stated that the application should reach the Office on or before 16/12/2022 and the application received after the stipulated date will not be entertained and liable to be cancelled without assigning any correspondences. The said advertisement contained the following eligibility criteria:-

(3.) The petitioner has complied with all the criteria stated in the advertisement under the Heading - Eligibility Criteria Part- 2, Part - 3, Part- 4 and Part- 5.