Sanjay Singh vs State Of U.P. And 4 Others
2016 Latest Caselaw 5906 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 44399 of 2016
 

 
Petitioner :- Sanjay Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Bedi Lal Verma
 
Counsel for Respondent :- C.S.C.,Manoj Kumar Yadav
 

 
Hon'ble Ran Vijai Singh,J.

Heard Sri Bedi Lal Verma, learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondents and Sri Manoj Kumar Yadav, learned counsel for the gaon sabha.

In substance, the petitioner appears to be aggrieved by non-disposal of his application dated 3.9.2016 made before the Sub Divisional Officer, Mariyahun, District Jaunpur (respondent no. 3) for appointing him as fair price shop agent in place of her mother in view of the Government Order dated 17.8.2002.

It is stated that the petitioner's mother was the fair price shop agent of Gram Panchayat Hethera, Tehsil Mariyahun, District Jaunpur, who died while working as fair price shop agent on 24.8.2016.  After her death, the petitioner filed an application on 3.9.2016 before the respondent no. 3. 

Having heard learned counsel for the parties, this writ petition is disposed of with the liberty to the petitioner to file a fresh application before the respondent no. 3 along with certified copy of the order of this Court.  In case such application is filed, needful be done by the respondent no. 3 in accordance with law within a period of ten weeks from the date of filing of the application.  

It may be clarified that I have not addressed myself on the merit of the matter and it is in the sole domain of authority concerned to pass an independent order and do the needful in accordance with law.

Order Date :- 17.9.2016

Amit Mishra