BHALANG MULTI-PURPOSE COOPERATIVE SOCIETY Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By means of the instant writ petition, the writ petitioner No.1, a duly registered cooperative society has placed a challenge to the approval letter dated 13th May, 2019 and the impugned appointment letter dated 28th May, 2019 issued under the provisions of the Meghalaya Food Grains (Public Distribution System) Control Order 2004 as amended in 2012.

(2.) The grievances of the writ petitioner is that the respondents, in pursuance to the advertisement dated 1st November, 2018, for submission of applications for appointment of the government nominee/agent in Ri- Bhoi District as PDS distributor, in total disregard to the status of the petitioner cooperative society and its experience have instead appointed the respondents who have no experience and are not members of a cooperative society, which the petitioner claims is in violation of the Control Order of 2004.

(3.) Heard learned counsels for the parties.