GANESWAR SAHHO Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Petitioner, who has been appointed as the P.D.S. retailer to distribute the P.D.S. commodities in Bandalo Gram Panchayat, has preferred the Writ Petition seeking a direction from the Court to the Sub-Collector, Jajpur (Opposite Party No.2) to allow him to supply P.D.S. commodities to the beneficiaries/consumers of Bandalo Gram Panchayat with a further prayer to direct the authority concerned to dispose of his representation, as at Annexure-6, as expeditiously as possible, which is pending before the Opposite Party No.2.

(2.) The factual matrix of the case, as pleaded in the Writ Petition, is that the Petitioner along with others were selected as P.D.S. retailers. Vide general notice dtd. 7/6/2022, objections were invited from general public to be submitted between 8/6/2022 to 18/6/2022. Since no complaint was received pursuant to the said notice dtd. 7/6/2022, the Sub-Collector, Jajpur, vide order dtd. 16/11/2023, communicated to the Petitioner that he has been provisionally selected for appointment as P.D.S. retailer in Bandalo Retail Centre under Bandalo Gram Panchayat of Korei Block, pursuant to notice dtd. 16/12/2021 and 7/6/2022 and the decision of the three members committee meeting held on 14/11/2023. Pursuant to the said communication, the Sub-Collector and Licensing Authority, Jajpur (Opposite Party No.2) directed the Petitioner to deposit the required amount towards license fee, security and undertaking vide Office Order dtd. 18/11/2023 and the Petitioner was allowed to carry out the P.D.S. business in Korei Block area, in the scheduled place. Thereafter, the Petitioner deposited the required fees in shape of bankers cheque dtd. 20/11/2023 and the authority concerned was pleased to issue FPS code in favour of the Petitioner vide Code No.1308P161 which was duly approved by the Food Supply and Consumer Welfare Department (Opposite Party No.1). Thereafter, the authority concerned gave a list of 544 ration card holders to the Petitioner to supply P.D.S. commodities to the said beneficiaries. However, no further action was taken pursuant to issuing the list of beneficiaries in favour of the Petitioner. Being remediless, the Petitioner gave a representation to the Sub-Collector, Jajpur (Opposite Party No.2) ventilating his grievance and ultimately preferred the present Writ Petition for inaction of the authority concerned to act on the said representation.

(3.) The State has filed Counter Affidavit opposing to the allegation made in the Writ Petition. Paragraphs No.5 to 8 of the said Counter, being relevant, are extracted below: