Kumari Sunita Chand Ray @ Kumari ... vs The State Of Bihar
2021 Latest Caselaw 6451 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.7511 of 2021
     ======================================================

Kumari Sunita Chand Ray @ Kumari Sunita Chandr Rao @ Sunita Devi, aged about 40 years, (Female) W/o Santosh Singh, D/o - Rampukar Singh, Resident of village - Bhusaw, P.O. Bhagwanpur, Panchayat- Ekderwa, P.S. Thawe, District - Gopalganj.

... ... Petitioner/s Versus

1. The State of Bihar through the Collector, Gopalganj.

2. The District Magistrate cum Chairman, Selection Committee (Supply), Gopalganj.

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

4. The Block Supply Officer, Block - Thawe, District - Gopalganj.

5. Rambha Kkumari, D/o Santosh Prasad, Resident of Village - Gajadhar Tola, P.O. P.S. Thawe, District - Gopalganj.

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

For the Petitioner/s : Mr. Nafisuzzoha, Advocate For the Respondent/s :

====================================================== 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 decision of the District Level Selection Committee headed by

the District Magistrate, Gopalganj held on 31.08.2020 and

accordingly, cancelling the selection of the respondent no. 5 as a

PDS dealer. It is further prayed that after cancellation of the Patna High Court CWJC No.7511 of 2021 dt.23-12-2021

licence of the respondent no. 5, the same be granted to the

petitioner herein.

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)

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