Shampa Sarkar, J. - (1.) This intra-court appeal has been filed, challenging the judgment and order dated July 23, 2015, passed by a learned single judge, in W.P. No 24691 (W) of 2014.
(2.) By the judgment impugned the learned single judge set aside and quashed the notification dated July 11, 2014, issued by the Director of Rationing, West Bengal, Food and Supplies Department, Government of West Bengal, (hereafter referred to as the Director), thereby, directing the appellants to consider the writ petitioner/ respondent no. 1 herein (hereinafter referred to as the writ petitioner) under the West Bengal Urban Public Distribution System (Maintenance and Control) Order, 2003 (herein after referred to as the Control order 2003) and not under the West Bengal Urban Public Distribution System Control Order, 2013 (hereinafter referred to as the Control Order 2013).
(3.) The case set up in the writ petition was that the writ petitioner in response to a notification dated January 4, 2011, issued by the Director of Rationing, Government of West Bengal Food and Supplies Department, under the Control Order 2003, submitted an application for appointment as Fair Price Shop (in short FPS) Dealer in Rishra, Konnagar Sub-Area, at Kalitala in Ward No. 7 under Konnagar Municipality. After enquiry and primary scrutiny by the Shop selection Committee, the Rationing Officer and also the Joint Director of Rationing recommended the case of the writ petitioner for appointment as FPS Dealer on February 5, 2011 and the application of the writ petitioner along with all relevant records were sent to the Government, Food and Supplies Department on December 16, 2011.;