BHASKAR BHATTACHARYA, J. - (1.) This mandamus-appeal is at the instance of a private-respondent and is directed against the order dated January 28, 2005 passed by a learned Single Judge thereby allowing a writ-application by directing the State-respondent to allow the writ-petitioner to function as M. R. Dealer in the village Dakshin Rasa on the basis of and pursuant to the order dated 18th March, 2002 issued by Sub-Divisional Controller (F&S) Suri, Birbhum.
(2.) The facts giving rise to filing of this mandamus-appeal may be summed up thus: (a) The Sub-Divisional Controller (F&S) Suri, published an advertisement inviting applications for appointment of an M. R. Dealer at Dakshin Rasa in the district of Birbhum. The writ petitioner and the respondent no. 5, among others, submitted applications in response to the said advertisement. (b) The candidature of the writ-petitioner was recommendea ay the Enquiry Officer as the most suitable candidate for the appointment of M. R. Dealership in question and the report of the Enquiry Officer was thereafter forwarded to "Khadya-O-Sarabaraha Sthayee Samity" (hereinafter referred to as K.O.S.S.S.) for necessary adjudication. (c) The respondent no.5 filed a writ-application before this Court challenging the authority of K.O.S.S.S. to take part in the selection-process for the appointment of M.R. Dealership. The said writ-application on behalf of the respondent no.5. being W. P. No. 19644 (W) of 2000 was initially moved before this Court on 21st November, 2000 whereupon the Hon'ble Justice Basudeva Panigrahi passed an interim order granting liberty to the Sub- Divisional Controller, Suri, to make an ad-hoc appointment of M.R. Dealership ignoring the recommendation of K.O.S.S.S. and after considering the qualifications of all other claimants including the writ-petitioner and the respondent no. 5. (d) Pursuant to the aforesaid order passed by Basudeva Panigrahi, J., the- Sub-Divisional Controller issued memo dated 18th December, 2000 thereby provisionally appointing the writ petitioner as M. R. Dealer at Dakshin Rasa on purely ad-hoc basis. (e) The writ-petitioner thereafter filed a writ-application before this Court in connection with the said appointment which was numbered as W. P. No. 4720 (W) of 2001. Both the aforesaid writ-applications being W. P. No. 4720 (W) of 2001 and the earlier one namely, W. P. No. 19644 (W) of 2000 filed by the respondent no. 5, were finally disposed of by order dated 30th February, 2002 passed by Ashim Kumar Banerjee, J. by which the Sub- Divisional Controller, Suri was directed to consider the issue of appointment of concerned M.R. Dealership, ignoring the recommendation of K.O.S.S.S. and after taking into consideration the Inspection Report. His Lordship.directed the Sub-Divisional Controller to pass a reasoned order while making such ' appointment. His Lordship further made it clear thai the "writ-, petitioner in W. P. No.4720 (W) of 2001 would not claim any equity on the basis of his appointment on. the ad-hoc arrangement earlier passed by virtue of the liberty granted by. Panigrahi, J.. (f) In compliance with the aforesaid order dated 20th February, 2002, the Sub-Divisional Controller, Suri, passed a reasoned order on 18th March, 2002 thereby regularizing the earlier appointment of M.R. Dealership in favour of the writ-petitioner by holding that he was the fittest candidate. (g) Challenging the said order dated 18th March, 2002, passed by the Sub-Divisional Controller, Suri, the respondent no. 5 filed another writ-application being W. P. No. 6080 (W) of 2002 and the said application was finally disposed of by Amitava Lala, J. by order dated 12th August, 2002 with the direction to the District Controller (F&S), Suri, to consider the representation of the respondent no. 5 for appointing him as the M.R. Dealer within a period of one month from the date of communication of that order after giving him fullest opportunity of hearing and by passing a reasoned order. (h) In compliance with the aforesaid order passed by Lala, J., the District Controller (F&S), Birbhum, by the order dated 13th September, 2002 without hearing any other person than the respondent no. 5 directed the Sub-Divisional Controller to take necessary measure for appointing the respondent no. 5 as M.R. Dealer of Rasa village and consequently, the Sub-Divisional Controller issued memo dated 25th October, 2002 terminating M. R. Dealership of the writ-petitioner. The writ-petitioner, however, preferred an appeal before the Division Bench of this Court challenging the order dated 12th August, 2002 passed by Amitava Lala, J. in W. P. No. 6080 (W) of 2002 on September 13, 2002 and subsequently, filed a separate writ-application on November 14, 2002 out of which the present appeal arises challenging the order dated September 13, 2002 passed by the District Controller and the subsequent order dated October 25, 2002 passed by the Sub-Divisional Controller. (i) The mandamus-appeal, preferred against the order of Lala, J. was ultimately allowed thereby setting aside the order passed His Lordship. The Division Bench while allowing the appeal did not make any observation about the pending writ-application and kept all points open.
(3.) The present writ-application was opposed by the present appellant but ultimately, the learned Single Judge by the order impugned herein has allowed the writ-application thereby directing the Sub-Divisional Controller to give effect to the order dated March 18, 2002 regarding appointment of M. R. Dealer in favour of the writ-petitioner pursuant to the order passed by Ashim Kumar Banerjee, J.;