Calcutta High Court: The petitioner filed the petition challenging of the order of cancellation of vacancy as kerosene oil dealer at Bhatenda, Mouza – Naipukur, P. O. and P. S. Rajarhat in the district of North 24 Parganas.
Petitioner contends that, Respondent 6 had issued a vacancy for the appointment of a kerosene dealer which was further cancelled on the basis of an order issued by the Commissioner (F. S.) dated August 26, 2014. Therefore, petitioner specifically contends that the order of the Commissioner (F.S) does not have any bearing on the application for appointment of kerosene dealer which was submitted on May 24, 2012. Mr. Banerjee, representing the State submitted that petitioner had no right to challenge the impugned letter as he had not been appointed as the kerosene dealer.
The Single Judge Bench of R.K. Bag, J., decided that mere empanelment of the petitioner for consideration for appointment as kerosene oil dealer cannot give any right to the petitioner to challenge the impugned notice dated March 16, 2015. [Md. Ajam v. State of WB, 2017 SCC OnLine Cal 9549, decided on 13.07.2017]
