Calcutta High Court (Appellete Side)
(Pm) Jayati Saha Roy vs Union Of India & Ors on 1 October, 2021
Author: Amrita Sinha
Bench: Amrita Sinha
Court No. 24
01.10.2021 W.P.A 15786 of 2021
(Item No. 145)
(Via Video Conference)
(PM) Jayati Saha Roy
vs
Union of India & Ors.
Mr. Sanjay Saha,
Mr. Lal Ratan Mondal,
Mr. Probal Sarkar
.......... For the petitioner
Mr. Puspendu Chakraborty
..... for respondent No. 2 to 6
The application of the petitioner for award of RO dealership at Bahran District, Murshidabad under open category advertisement was rejected by a communicating letter dated 16th August, 2021 wherein it has been mentioned that the land offered by the petitioner was not found to be suitable as 33 KVA High Tension line was found passing through the prescribed land.
The communication mentions that in case the candidate is aggrieved against the rejection of candidature, then representation may be made within ten days from date.
The petitioner submits that on the self-same day i.e. 16th August, 2021 the petitioner through email made a representation for reconsideration of her candidature.
The petitioner submits that application was made before the West Bengal State Electricity Distribution Company Limited for shifting the High 2 Tension line over the land of the petitioner and the same has been approved subject to payment of costs. The petitioner intimated the aforesaid fact to the respondents by email on 19th August, 2021.
Be that as it may, as it appears that the representation of the petitioner which was made in terms of the communication dated 16th August, 2021 is pending consideration at the end of the Indian Oil Corporation Limited, accordingly the instant writ petition is disposed of by directing the Senior Area Manager, being the respondent No. 3 herein to take a decision with regard to the representations filed by the petitioner on 16th August, 2021 and 19th August, 2021 after taking into consideration the relevant document(s) in her support.
The aforesaid respondent shall pass a reasoned order within a period of eight weeks from the date of communication of a copy of this order and intimate the reasoned order to the petitioner immediately thereafter.
It is made clear that this Court has not entered into the merits of the claim of the petitioner and all points are left open to be decided by the aforesaid respondent at the time of consideration of the representations made by the petitioner.
The writ petition stands disposed of. 3 Affidavit of service filed in Court is taken on record.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon completion of usual legal formalities.
(Amrita Sinha, J.)