KALPANA MAJI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant application CAN 2 of 2025 has been filed by the applicant, being the wife of the deceased original licensee of a Fair Price Shop (FPS) distributor, challenging inter alia, the order dated April 24, 2025 rejecting her application for grant of license on compassionate appointment. The rejection is premised on the ground that the writ petition filed by the deceased licensee challenging the termination of his FPS license is still pending.

(2.) Apropo the facts of the case is that the original licence holder (since deceased) had been running a Fair Price Shop Dealership at village and Post Office Panna, Police Station-Ghatal, DistrictPaschim Medinipur, by virtue of a license under West Bengal Public Distribution System (Maintenance and Control) Order, 2013(in short "2013 Order") issued by the Sub-Divisional Controller, Food and Supplies, Ghatal, Paschim Medinipur(hereinafter referred to as "SCFS").

(3.) On February 8, 2023 a show cause notice had been issued to the original licence holder by the SCFS, alleging certain irregularities detected during the enquiry and scrutiny of document regarding issuance of ration cards.