DURGA PRASAD PANDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD Mr. M. K. Das, learned counsel for thepetitioner and Mr. Nanda, the learned Addl. Govt. Advocate forthe State.

(2.) THE case of the petitioner is that he is an unemployedGraduate and he applied for appointment as a P.D.S. retailerin Ward No. V in the vacant place of one Shri P. K. Sahoo,P.D.S. Dealer of Ward No. V. who has communicated his willingnessto resign from retailership. Coming to learn this, the petitionersubmitted an application to the Addl. District Magistrate. Cuttackfor appointment as retailer under the Orissa P.D.S. (Control)Order, 2002 in Ward No. V of Cuttack Municipal Corporation.His case has also been recommended by the Inspector of Suppliesfor appointment as P.D.S. retailer in Ward No. V. vide Annexure -4to the writ application. The petitioner had made repeatedrepresentations to the Addl. District Magistrate and the Collector,Cuttack to consider his case for .appointment as P.D.S. retailerfor the aforesaid Ward No. V of Cuttack Municipal Corporation,but his applications/representations have not yet been consideredby the authorities.