Ghose, J. - (1.) THESE three appeals have been filed against a common judgment and/or order dated 20th June, 2008 passed by the Hon'ble Single Judge disposing three writ petitions being W.P. No. 45 of 2007, W.P. No. 489 of 2007 as well as G.A. No. 252 of 2007.
(2.) IN the said judgment, His Lordship was pleased to set aside the Third Enquiry Report dated 28th November, 2006 and further directed that the appointment letter and the licence issued in favour of the private respondent Jugal Kishore Sanghai, were set aside. The facts of the case briefly are as follows :- Pursuant to a vacancy declared for appointment of a M.R. Distributor at Assam More, Jalpaiguri, applications were invited. Accordingly applications were received by the authority. An enquiry was held by a committee led by the Chief Inspector and on the basis of an Enquiry Report of the Sub-Divisional Controller, Food & Supply (hereinafter referred as the 'SCFS') a panel was prepared of three applicants. The said report was sent to the District Controller, Food & Supply ('DCFS') and the same was placed before the Directorate of District Distribution, Procurement & Supply (hereinafter referred to as the 'DDP&S). The Director, DDP&S directed re-enquiry by the SCFS and upon re-enquiry; a report was submitted by SCFS on 10th October, 2006. The Second Report was forwarded to the office of the DDP&S and the DDP&S, in the absence of any finding regarding loading and unloading facility and categorical recommendation of any particular candidate, ordered re-enquiry in respect of all applications. On the basis of the said direction a notice was issued and enquiry held. Pursuant to such enquiry a third enquiry report was submitted recommending Jugal Kishore Sanghai as a M.R. Distributor. The same was forwarded to the DDP&S and on the basis of such recommendation made on 17th January, 2007 approval was granted. On 18th January, 2007 an appointment letter issued in his favour. Thereafer a licence was granted in favour of Jugal Kishore Sanghai. The challenge was thrown that the said selection process is contrary to the provisions of the West Bengal Public Distribution System (Maintenance & Control) Order, 2003 (hereinafter referred to as the '2003 Control Order.'
(3.) A writ petition was moved by one Rajesh Dhanuka praying for cancellation of the appointment and licence of Jugal Kishore Sanghai. Sunil Saha made an application for addition of party in the said writ petition filed by the Rajesh Dhanuka. Subsequently, on 17th April, 2007, Sunil Saha also filed a writ petition challenging and praying for cancellation of such appointment. Both the writ petitions of Rajesh Dhanuka and Sunil Saha and connected application were disposed of by a common judgment by the learned Single Judge holding that the enquiry report dated 28th November, 2006 cannot be sustained and there is no infirmity in the appointment of Mr. Ahsan to enquire into the matter and appointment letter and licence granted in favour of Jugal Kishore Sanghai were set aside.;