EKBAR ALI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Petitioner applied for FPS License in terms of vacancy notification being No. - 343/SCF&S/ISP/ 2024 dtd. 10/5/2024 issued by SCFC Sub-Divisional Controller Food and Supply Islampur.

(2.) Petitioners application was accepted online, his proposedshop-cum-godown was inspected. He was called is a personal interview after that the concern authority has selected private respondent and granted him license of the said FPS. By placing this writ petition, the petitioner has challenged the selection of private respondent on mainly two score:-

(3.) Mr. Parthasarathi Bhattacharya Ld. Senior Advocate appearing on behalf of the petitioner submits that private respondent is a blue eyed boy of the authority concerned thus, though there exists no motorable road in front of the godwon of private respondent, he was selected. It is the further contention of Mr. Bhattacharya, that the petitioner, in all respect is a suitable candidate to have the license. Petitioner has fulfilled all eligibility criteria as mentioned in the advertisement. Petitioner's proposed shop-cum-godown is much nearer to the central location. Petitioner has suitable godown according to the notification and there is a wide metal road in front of the proposed shop-cum-godown of the petitioner by which vehicle carrying essential commodities may unload it in the godown of the petitioner. He further submits that the petitioners were not granted license by the authority which is arbitrary action of the authority. Learned Counsel for the petitioner further placed annexure P 3 of the writ petition to show that though there is a metal road which can approach the proposed shop-cum-godown of the petitioner but some portion of the metal road is Kacha road; which was ascertained from the reply of the concern block land and land reforms officer in a query of petitioner under RTI Act. He further submits that there is several complaint from the local villagers who raised objection to carry ration commodities over their personal road. The concerned SCFS has not considered their representations/objections but issued license in favour of private respondent.