SINDRO NONGSIEJ Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. H.L. Shangreiso, learned counsel for the petitioner. Also heard Mr. K. Khan, learned Govt. Advocate, Meghalaya, appearing for respondent Nos. 1, 2 and 3 and Mr. G.S. Massar, learned senior counsel appearing for respondent No. 4. By way of this writ petition, petitioner seeks quashing of appointment of respondent No. 4 as the Government Nominee/Agent of Public Distribution System (PDS) for Nongstoin Sadar Sub-Division for Wholesale Centers for the year 2012.

(2.) The facts of the case may be briefly noted.

(3.) The Deputy Commissioner (Supply), West Khasi Hills District, Nongstoin, issued an Advertisement dated 29.11.2012 inviting applications for fresh appointment of Government Nominees/Wholesalers in PDS under Nongstoin Sadar Sub-Division, West Khasi Hills District, for the year 2012. Eleven Wholesale Centers were mentioned in the said Advertisement which included Nongstoin. A number of applicants submitted applications which included petitioner and respondent No. 4. The Deputy Commissioner forwarded 33 numbers of applications, however, with recommendations for 18 only, along with enquiry report to the Director, Food Civil Supplies & Consumer Affairs, Meghalaya, by his forwarding letter dated 20.12.2011. The Deputy Commissioner had recommended the case of the petitioner as well as that of respondent No. 4 for such appointment.