SAMBUDDHA CHAKRABARTI,J - (1.) BY the present writ petition the petitioner has inter alia prayed for a writ in the nature of Mandamus commanding the respondents to release the subsidy to the tune of Rs. 58,900/- in favour of the petitioner under the Scheme of Bangla Swanirbhar Karma Sansthan Prakalpa (Atmamaryada) (the Scheme, for short) and for other reliefs.
(2.) THE case made by the petitioner inter alia is this that the Department of Sports and Youth Welfare, Government of West Bengal framed the said scheme for extending financial assistance to unemployed youths to make them self-employed and for the said purpose the Government decided to extend financial assistance to the unemployed youths by way of subsidies. The petitioner made an application in the prescribed form for trading in stationery and other variety goods. Out of the total project cost of Rs. 2,94,500/- the petitioner's own contribution is Rs. 1,35,600/-. He obtained cash credit loan from a cooperative bank for an amount of Rs. 1 lac. According to him Rs. 58,900/- was to be given by the government as subsidy. The grievance of the petitioner is that the government did not sanction the subsidy in spite of his complying with all formalities and since no subsidy has been obtained by him he could not invest the full money of his total project costs.
(3.) IN the year 2006 he made a representation to the District Youth Officer for grant of subsidy and thereafter made representations from time to time. The petitioner's representation was ultimately referred to the Finance Officer, Society for Self-employed and Unemployed Youth, Government of West Bengal for taking up the matter for proper remedy. The petitioner also made a representation to the said Finance Officer on Marcy 10, 2008. But in spite of everything the government has neither released the subsidy nor have they shown any reason for not sanctioning the same in favour of the petitioner. In the meantime the petitioner has obtained a cash credit loan at the rate of 14 per cent. interest per annum which he is compelled to pay.;