Ravindra Dixit vs State Of U.P. And 4 Others
2016 Latest Caselaw 6591 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 
Case :- WRIT - C No. - 50280 of 2016
 
Petitioner :- Ravindra Dixit
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Vimlesh Kumar Rai,Ajay Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Hon'ble Mahesh Chandra Tripathi,J.

Petitioner's submission is that his father was a retail dealer of Kerosene oil and had carried good reputation, in view of this, petitioner has proceeded to move an application for appointing him as retail dealer of Kerosene oil.

Petitioner submits that the authorities concerned have made recommendation in his favour but till today no final decision has been taken.

Consequently we proceed to pass order asking District Supply Officer Kanpur Dehat to take final decision in the matter in accordance with law preferably within next two months 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.

Order Date :- 20.10.2016

Dhruv