Mir Dara Sheko, J. - (1.) Heard Mr. Saha Roy, learned counsel representing the writ petitioner.
(2.) Despite service of notice upon the State respondents in their office, as noticed from the affidavit of service, which is kept on record, State respondents remained unrepresented.
(3.) Upon hearing and from the materials on record the Court is apprised of that Pankaj Kumar Chowdhury since deceased was appointed as Fair Price Shop Dealer, who died on 2nd February, 2012 leaving his widow, Pratima Chowdhury and two sons namely Tapas Kumar Chowdhury and Tamal Chowdhury, writ petitioner herein. After death of father of the writ petitioner, his mother filed an application before the competent authority on 8th July, 2012, which was acknowledged on 11th July, 2012, so that the license of Fair Price Shop could be granted jointly in favour of her two sons. But subsequently she was advised that the application might be submitted by her sons in the prescribed form. Therefore, taking no objection from their mother, the writ petitioner along with his brother jointly submitted the application in the prescribed form before the competent authority on 21st April, 2014, enclosing all relevant documents for grant of license of Fair Price Shop jointly in their name and for which prescribed fees were paid through local treasury.;