Parmanand Raikwar vs State Of U.P. Thru Secy. And 2 ...
2013 Latest Caselaw 7194 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 
Case :- WRIT - C No. - 64970 of 2013
 
Petitioner :- Parmanand Raikwar
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- T.K. Mishra,Mahesh Kumar Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Hon'ble Suneet Kumar,J.

Petitioner's grievance before this Court is that he is from the lowest strata of the society and land less agriculturist and he has no source of livelihood except for labour job. Petitioner submits that fact of the matter is that he and his family members are from below poverty line category. Petitioner submits that various incumbents have been extended the benefit who are from below poverty line and only when Ration Card and certification in their favour is there accepting them as  from below poverty line category. Petitioner submits that he has been requesting for doing needful in the matter but till today nothing has been done.

Consequently, District Supply Officer, Jhansi is directed to look into the grievance of the petitioner and redress the same in accordance with law preferably within six weeks from the date of presentation of certified copy of the order passed by this Court.

With the above direction present writ petition is disposed of.

(Suneet Kumar, J.)        (V.K. Shukla,J.)

Order Date :- 28.11.2013

Dhruv