Subrata Talukdar, J. - (1.) IN this writ application challenge is thrown to the Memo impugned No. 3058 (20/FMR/11S -01/15) dated 26th May, 2015 issued by the Director, Directorate of Distribution, Procurement and Supply, Food and Supplies, Government of West Bengal (hereinafter referred to for short as the Director).
(2.) BY the Memo impugned dated 26th May, 2015 the Director proceeded to distribute the monthly allocation of food grains for APL, BPL and AAY ration card holders in MR areas of West Bengal under the Targeted Public Distribution System (for short TPDS) for the month of June, 2015. Sri Saktinath Mukherjee, Ld. Senior Counsel for the petitioners refers particularly to the enclosed Statement of Monthly Allotment to the impugned Memo dated 26th May, 2015. Referring to the Note portion of the said Statement, Sri Mukherjee points out that the monthly allocation of the petitioners -Tea Garden non -workers (for short TG non -workers) and their dependants has been reduced from 4 kg. rice adult unit (for short AU) per month to two kg./AU/month. However, the scale of distribution of wheat to TG non -workers has been maintained at 2 kg./AU/month as before.
(3.) SRI Mukherjee complains of the fact that the reduction in the distribution of rice of TG non -workers from 4 kg./AU/month to 2 kg./AU/month is drastic. Also branding the reduction of the allotment of rice in favour of the TG non -workers as discriminatory, Sri Mukherjee points out that in respect of TG non -workers and their dependants the allotment of rice has been only reduced by 1 kg. from 6kg./AU//month to 5 kg./AU/month and the quota of wheat has been maintained as earlier at 2 kg./AU/month.;