BISWAJIT ADAK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These two writ petitions have arisen out of one selection process initiated by the District Controller, Food & Supplies, Purba Midnapur at Tamluk by his notice dated April 25th, 2006. By that applications from eligible candidates were invited for appointing a modified ration distributor at Chatra in the district of Purba Midnapur.

(2.) In response to the notice fifteen applications were received by the authority. The sub -divisional controller of food and supplies constituted an inquiry team in which a circle ihspector, an inspector, and a sub -inspector were members. The team made the inquiry on June 14th and 15th, 2005; and oh June 16th, 2005 it submitted the inquiry report to the sub -divisional controller. On June 20th, 2005 the sub -divisional controller accepted the report and recorded his recommendations.

(3.) The sub -divisional controller recommended that Biswajit Adak, the Petitioner in Writ Petition No. 1792 of 2005, should be considered the candidate of the first choice; and that K. K. Enterprise, the seventh Respondent in the writ petition filed by Biswajit, should be considered the candidate of the second choice. The sixth Respondent (one Rakesh Pattanayak) in the writ petition filed by Biswajit was found unsuitable for recommendation by the sub -divisional controller.