KAMALA BISWAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) ALL these writ petitions having involved common facts and questions of law, they are taken up together for disposal by this common judgment.

(2.) THE petitioners are Kerosene sub -wholesalers of Balasore, Boudh, Jajpur, Jagatsinghpur and Sonepur districts under the public distribution system (P.D.S. for short). They have been continuing as Kerosene sub -wholesalers for quite some years on the basis of licence issued on year to year basis. The licence period is for one year from 1st April of the year to 31st March of the succeeding year. Without any break of any sort, the petitioners were continuing as such kerosene sub -wholesalers till 31.03.2012.

(3.) IN continuation of Latter No. 5702 dated 28.03.2012 referred supra Government of Orissa in Food Supplies and Consumer Welfare Department issued letters to all Collectors except Collectors of Balasore, Boudh, Jajpur, Jagatsinghpur and Sonepur vide Letter No. 15453 dated 25.09.2012. which reads as follows :