Ravi Shankar Prasad vs The State Of Bihar Through The ...
2021 Latest Caselaw 6339 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.4199 of 2021
     ======================================================

Ravi Shankar Prasad Son of Late Ramesh Prasad Resident of Village - Shahpur, P.O. - Shahpur Patti, P.S. - Shahpur, District- Bhojpur, Pin Code - 802165 (Bihar).

... ... Petitioner/s

Versus

1. The State of Bihar through the Secretary, Food and Civil Supply, Government of Bihar, Patna.

2. The District Magistrate, Bhojpur at Ara (Bihar).

3. The District Supply Officer, Bhojpur at Ara, District - Bhojpur (Bihar).

4. The Sub Divisional Officer, Jagdishpur, District- Bhojpur (Bihar).

5. The Block Supply Officer, Shahpur, District- Bhojpur (Bihar).

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Om Prakash Upadhyay, Advocate For the Respondent/s : Mr.Arvind Ujjwal, SC 4 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 21-12-2021

Petitioner has prayed for the following relief(s):

"i. For issuance of writ/ writs, order/ orders, direction/ directions in the nature of mandamus commanding the Respondents to issue the Public Distribution System Dealer Licence to the Petitioner for which he has applied in the year Patna High Court CWJC No.4199 of 2021 dt.21-12-2021

2018 before Sub Divisional Officer, Jagdishpur within prescribed period on the basis of compassionate ground and the same is pending before the Sub Divisional Officer, Jagdishpur. ii. For issuance of an appropriate writ/ writs, order/ orders, direction/ directions for any other relief/ reliefs for which the Petitioner is found entitled in the facts and circumstances of the case."

Petitioner's father, who was allotted P.D.S. licence,

expired in the year 2016. His mother's request for grant of

licence on compassionate ground, as envisaged under Rule

10 of the Bihar Targeted Public Distribution System

(Control) Order, 2016 was not considered favourably solely

on the ground that she was illiterate. After acquiring majority

and eligibility, petitioner has now applied for grant of such

licence in terms of the said Rule. His request is pending

consideration with the authorities.

Learned counsel for the State states that

petitioner's request shall be considered and decided in

accordance with law within a period of three months from the

date of presentation of a copy of the order before the

appropriate authority.

Patna High Court CWJC No.4199 of 2021 dt.21-12-2021

Statement accepted and taken on record.

The petition is disposed of in the aforesaid terms.

Interlocutory application, if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J)

K.C.Jha/-

AFR/NAFR
CAV DATE
Uploading Date          22.12.2021
Transmission Date