Dilip Kumar Ram @ Dilip Ram vs The State Of Bihar And Ors
2022 Latest Caselaw 5252 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.22420 of 2018
     ======================================================

Dilip Kumar Ram @ Dilip Ram S/o Sri Siyaram Ram, resident of Village- Ithari, P.S. Ghailad, District- Madhepura.

... ... Petitioner/s Versus

1. The State Of Bihar

2. The District Level Selection Committee, Madhepura through its Chairman.

3. The District Magistrate, Madhepura.

4. The Sub- Divisional Officer, Madhepura.

5. The Block Supply Officer, Madhepura, Madhepura.

6. Dinesh Diwakar, son of Sri Kapildeo Rajak, resident of Village- Ithari, P.S. Ghailad, District- Madhepura.

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

For the Petitioner/s : Mr.Vijay Anand, Advocate For the Respondent/s : Mr.Arvind Ujjwal -SC 4 For the Respondent no. 6: Mr.Shyam Bahadur, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR and HONOURABLE MR. JUSTICE NAWNEET KUMAR PANDEY ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR)

Date : 15-12-2022

Heard Mr. Vijay Anand, learned Advocate for

the petitioner and Mr. Shyam Bahadur for the private

respondent No. 6.

The petitioner takes umbrage at the selection Patna High Court CWJC No.22420 of 2018 dt.15-12-2022

of respondent No. 6 as a licensee under the PDS scheme

for the reason that he does not have computer ability,

which fact gets reflected from the merit list prepared by

the selection committee.

Regard being had to the nature of

controversy raised by the petitioner, and in view of the

notification dated 21.07.2022, issued by the government

in exercise of the powers conferred under Sections 3 and

5 of the Essential Commodities Act, 1955, read with

Clause-36 of the Bihar Targeted Public Distribution

System (Control) Order, 2016, we direct that if a

suitable complaint/representation is made within a period

of 30 days before the Commissioner of the Division, he

shall look into the matter and after hearing all the

stakeholders, including respondent no. 6, shall pass a

final order within a further period of 60 days, giving

reason in support of the decision taken by him.

The order so passed by the authority shall be made

available to the petitioner as well as respondent no. 6 Patna High Court CWJC No.22420 of 2018 dt.15-12-2022

forthwith.

The writ petition stands disposed of accordingly.

(Ashutosh Kumar, J)

(Nawneet Kumar Pandey, J)

Sonali/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          19.12.2022
Transmission Date       NA