Abhijit Gangopadhyay, J. - (1.) The petitioner is the sole proprietor of one Fruit Processing Works (Tea Division) who applied for subsidy under 'Tea Quality Up-gradation and Product Diversification scheme". Such application was made in the accounting year 2014-2015. The application was made to Tea Board at Jalpaiguri office on 5th January, 2015. This was a scheme under the 11th plan of this Country.
(2.) As the application for subsidy has been rejected by the Tea Board the writ application is filed for a direction upon the respondent to withdraw and or rescind the letter dated 10th October, 2017 and for a direction on the respondents to act strictly in terms of QUPD scheme-A/C 2014-2015 and to act in terms of the approval letter 6th January, 2015; These are the main prayers in the writ application (application, in short, hereafter).
(3.) The facts as have been stated in the writ application, in brief, are as follows:;