BIPLAB KUMAR RAY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Report in the form of affidavit filed by the respondent no. 1 to 4 is taken on record.

(2.) It appears from the report that SCF&S, Islampur issued a vacancy notification dtd. 18/10/2022 for filling up vacancy of FPS dealership under West Bengal Public Distribution System (Maintenance and Control) Order, 2013 at the location of Nahargachh, wherein the present petitioner is running a FPS business since long without any complaint.

(3.) It is the case of the petitioner that after promulgation of National Food Security Act, 2013 and targeted Public Distribution System (control) order, 2015, the West Bengal public Distribution System (M&C) order, 2013 on the basis of which the instant notification was published has become redundant.