TUTU NANDI (KONER) Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By consent of the parties the matter is taken for final disposal.

(2.) This is an application under Article 226 of the Constitution of India wherein the writ petitioner is aggrieved by the inaction on the part of the respondent authorities in not considering his representation dated June 25, 2018 seeking grant of S.K. Oil dealership licence on compassionate ground.

(3.) I have heard learned Counsel appearing on behalf of both the parties and though Mr. Sengupta raises the objection with regard to grant of compassionate appointment in cases of 'big dealer', he is not totally averse to the matter being reconsidered by the Principal Secretary.