Patna High Court
Lalit Narayan Chaudhary vs The State Of Bihar on 2 December, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11984 of 2019
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Lalit Narayan Chaudhary Son of Vishwa Kant Choudhary Gram Panchayat-
Mahishi North, P.S.- Mahishi, District- Saharsa.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Bihar, Patna.
2. Principal Secretary Food and Civil Supply and Consumer Protection
Department, Government of Bihar, Patna.
3. That Additional Secretary Food and Civil Supply and Consumer Protection
Department, Government of Bihar, Patna.
4. Director Food Civil Supply and Consumer Protection Department,
Government of Bihar, Patna.
5. District Magistrate Cum Collector Saharsa.
6. Superintendent of Police Saharsa.
7. Additional Collector Saharsa.
8. District Supply Officer Saharsa.
9. District Co- Operative Officer Saharsa.
10. Sub- Divisional Officer Sadar, Saharsa.
11. Sub Divisional Officer Simri Bakhtiyarpur, Saharsa.
12. Circle Officer Anchal Mahishi, District- Saharsa.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Anshuman Singh, Advocate
Mr. Madhav Jha
For the Respondent/s : Mr. S. Raza Ahmad (Aag5)
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CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
and
HONOURABLE MR. JUSTICE NAWNEET KUMAR
PANDEY
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR)
Date : 02-12-2022
Heard Mr. Anshuman Singh, learned Advocate for
the petitioner and the State.
Patna High Court CWJC No.11984 of 2019 dt.02-12-2022
On the death of the father of the petitioner who
was a licensee, the petitioner had applied for grant of
license on compassionate ground, which application was
recommended as well. However, the District Selection
Committee, on finding certain anomalies in the inquiry
report with respect to the date of birth and some other
aspects, refused to consider the case of the petitioner for
the needful.
The learned counsel for the petitioner has
submitted that the confusion has arisen in the mind of the
District Selection Committee only for the reason of there
are two records; one of his and the other of his twin
brother, as a result of which the petitioner's application has
not been considered.
In view of the afore-noted submission, we deem it
appropriate to direct the petitioner to make a suitable
complaint before the Commissioner of the Division within a
period of thirty days, who after affording reasonable
Patna High Court CWJC No.11984 of 2019 dt.02-12-2022
opportunity to him, shall dispose of such complaint within a
period of sixty days thereafter with a reasoned order.
With the afore-noted direction/observation, the
petition stands disposed of.
(Ashutosh Kumar, J)
(Nawneet Kumar Pandey, J)
krishna/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 07.12.2022
Transmission Date NA
