Subrata Talukdar, J. - (1.) This writ application is directed against the impugned order being Memo No. 640/1(3)/DC/FS/PRL dated 18th April, 2007 issued by the District Controller, Food & Supplies, Purulia (for short the DC), being the respondent No. 5, reducing the monthly allocation of Superior Kerosene Oil (for short SKO) in favour of the petitioner No. 1 from 240 Kiloliters to 120 Kiloliters (for short KL), w.e.f. 8th of May 2007.
(2.) Sri Sagar Bandyopadhaya, Ld. Counsel appearing for the petitioners at the very outset takes this Court to the law on the issue as settled by an Hon'ble Division Bench of this Court by judgment dated 22nd December, 2006 in Jharna Sarkar & Anr. v/s. State of West Bengal & Ors along with Hemlata Khatri v/s. State of West Bengal & Ors. as reported in : 2007 (1) CHN 514.
(3.) Sri Bandyopadhaya argues that the Hon'ble Division Bench was pleased to, inter alia, hold that SKO is a subsidized item allocated by the Central Government to different oil companies. Such allocation is thereafter distributed Statewise through oil companies in terms of the allocation chart as issued by the Central Government. Pursuant to such allocation the State Governments, including the State of West Bengal, are supplied with SKO for distribution through the Public Distribution System (for short PDS).;