Patna High Court
Santoshi Devi vs The State Of Bihar on 8 April, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.24191 of 2018
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1. Santoshi Devi Wife of Sri Birendra Ram Resident of Village- Barka Balua.
2. Prawez Alam Son of Rahmatullah Resident of Village- Mahrunda.
3. Ankush Kumar Singh Son of Sri Arvind Kumar Singh Resident of Village
and P.O. + Panchayat- Bakhari.
4. Dipti Kumari, Wife of Sri Chunchun Kumar Resident of Village-
Bhitgharwa,.
5. Raju Kumar Son of Sri Rajbanshi Sah Resident of Village- Saraiya Gopal,
all P.S. Patahi, District-East Champaran Motihari.
... ... Petitioners
Versus
1. The State Of Bihar through the Principal Secretary, Food and Consumer
Protection Department, Govt. of Bihar.
2. The Additional Secretary, Food and Consumer Protection Department,
Govt. of Bihar, Patna.
3. The Divisional Commissioner, Tirhut Division.
4. The District Magistrate, East Champaran Motihari.
5. The District Supply Officer, East Champaran, Motihari.
6. The Sub-Divisional Officer Pakari Dayal East Champaran, Motihari.
7. The Marketing Officer, Patahi East Champaran.
8. The Block Supply Officer Patahi East Champaran, Motihari.
... ... Respondents
Appearance :
For the Petitioners : Mr. Binod Kumar, Advocate
For the State : Mr. Arvind Ujjwal, SC-4
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL JUDGMENT
Date : 08-04-2021
Heard learned counsel for the petitioners and learned
counsel for the State through video conference.
2. The present writ petition has been filed "for a
direction to the respondents authorities to prepare the merit list of
dealer of public distribution system shop as per the directions given
in the advertisement dated 30.11.2017 and as per roster clearance
Patna High Court CWJC No.24191 of 2018 dt.08-04-2021
according to existing vacancy of P.D.S. Shop under Pakaridayal Sub-
division in East Champaran district; and to grant licence of the P.D.S.
Shop to the petitioners."
3. The short facts of the case according to the petitioners
are that pursuant to an advertisement published on 30.11.2017,
they applied for allotment of P.D.S. shops in the district of East
Champaran, Motihari. The petitioners' names found place in the
respective merit lists of the concerned Panchayats, but they are
however aggrieved that the names of other ineligible persons are
being considered for selection and for which objection petitions
have been filed by the petitioners which are pending.
4. Learned counsel for the State appears and has been
heard.
5. Having regard to the nature of the grievance of the
petitioners, this Court is of the view that the ends of justice will be
met by directing the Sub-Divisional Officer, Pakari Dayal, East
Champaran, Motihari (respondent no. 6) to consider the grievances
of the petitioners and dispose of the same after grant of opportunity
of being heard to them as well as to such other persons who are
said to be under consideration instead of the petitioners, within
eight weeks from the date of receipt/production of a copy of this
judgment.
(Vikash Jain, J)
Ibrar//-
AFR/NAFR NAFR
CAV DATE N.A.
Uploading Date 09.04.2021
Transmission Date N.A.
