ANIRUDDHA BOSE,J. - (1.) In this writ petition, learned Counsel of the petitioner has confined his prayer for consideration of the plea of dealership of the petitioner in the place of his father who was a dealer under the West Bengal Public Distribution System (Maintenance and Control) Order, 2003.
(2.) The father of the petitioner passed away on 15th May, 2010. The petitioner claims to have made an application for his engagement on 18th June, 2010. Let the application of the petitioner be considered from the special category of applicants who seeks appointment on death of their kin provided the petitioner meets the eligibility criteria and the other legal heirs and representatives of his deceased father give consent appointment of the petitioner. To this writ petition has been annexed a copy of another representation of the petitioner for being engaged as a dealer in a neighboring area. Learned Counsel for the petitioner is not pressing for consideration of that representation in this proceeding. As such I have examined the claim of the petitioner for appointment in respect the area covered by the dealership of his deceased father only.
(3.) Decision in this regard may be taken within a period of ten weeks from the date of communication of this order upon giving the petitioner opportunity of hearing. Pending final decision in this regard, the vacancy in respect of said dealership shall not be advertised or filled up.;