Neha Kumari vs The State Of Bihar
2021 Latest Caselaw 6446 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.7664 of 2021
     ======================================================

Neha Kumari, aged about 21 years daughter of Ashok Kumar Yadav, Female Resident of Village - Fulwariya Post Office - Sahladpur Police Station- Manjhagarh, District - Gopalganj (Bihar).

... ... Petitioner/s Versus

1. The State of Bihar.

2. The District Magistrate, Gopalganj.

3. The Sub-Divisional Officer, Gopalganj Sadar, District - Gopalganj.

4. The Block Development Officer, Manjhagarh District - Gopalganj.

5. The Circle Officer Cum Block Supply Officer, Manjhagarh, District -

Gopalganj.

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

For the Petitioner/s : Mr. Umesh Kumar Singh, Advocate For the Respondent/s : Mr.Lalit Kishore, AG ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 23-12-2021

Heard learned counsel for the parties.

The present writ petition has been filed for quashing the

recommendation of the District Selection Committee headed by

the District Magistrate, Gopalganj whereby and whereunder

recommendation has been made for grant of PDS shop licence to

some other person. It is consequently prayed that the respondents

be directed to issue PDS shop licence in favour of the petitioner.

Patna High Court CWJC No.7664 of 2021 dt.23-12-2021

At the outset, learned counsel for the petitioner seeks

liberty on behalf of the petitioner to file appropriate

representation/revision before the concerned Divisional

Commissioner against the decision of the selection committee

headed by the District Magistrate, Gopalganj.

Liberty so sought is granted.

We further direct that in case the petitioner files

appropriate representation/revision before the concerned

Divisional Commissioner within a period of four weeks from

today, the same shall be considered on merits and disposed off

within a further period of eight weeks thereafter.

The present petition stands disposed off as not pressed,

however, with the aforesaid liberty.

(Rajan Gupta, J)

(Mohit Kumar Shah, J)

P. Kumar

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