Calcutta High Court (Appellete Side)
Satya Narayan Ghosh vs The State Of West Bengal & Ors on 20 March, 2015
Author: Patherya
Bench: Patherya
1 2015.
b.
W.P. 17725 (W) of 2013 Satya Narayan Ghosh Vs. The STate of West Bengal & Ors.
Mr. Chandan Mishra.
....For the petitioner.
Ms. Shampa Sarkar.
....For the WBSEDCL.
By this writ petition, the petitioner seeks release and disbursement of government subsidy. A circular was issued on 15th July, 2008 granting government subsidy to the agricultural consumers for energisation of power driven pump sets and it was identified for the 330 numbers pending quotations as on 31st March, 2008. The quotation of 9 numbers of submersible pump was raised in 2007 and payment made in December, 2007. Supply was subsequently given to the petitioner in 2009. But the petitioner could not get the benefit of the subject circular.
There is another reason for the petitioner, claiming subsidy, i.e. the order passed by the Ombudsman on 18th August, 2011. In his order, the Ombudsman has dealt with the issue of the government subsidy and directed the distribution company to disburse government subsidy, if sanctioned. No subsidy after the circular dated 15th July, 2008 has been sanctioned. Therefore, the question of giving effect to the order does not arise.
In view of the aforesaid, the application merits no order and is accordingly dismissed.
The circular dated 15th July, 2008 filed in Court today be kept with the record. 2 Urgent photostat certified copy of this order, if applied for, shall be given to the parties upon compliance of necessary formalities.
(Patherya, J.)