Patna High Court
Puja Kumari vs The State Of Bihar on 24 February, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1268 of 2022
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Puja Kumari D/o Prakash Das and wife of Naresh Ravidas permanent resident
of Village- Chaukitand, Panchayat Bhimine, Block and Police Station-
Khaira, Post Office- Chandra Shaili, District- Jamui (Bihar).
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Old
Secretariat, Patna.
2. The Principal Secretary, Department Food and Civil Supplies, Government
of Bihar, Patna.
3. The Divisional Commissioner, Munger Division, Munger.
4. The Collector/ District Officer, Jamui.
5. The District Supply Officer, District- Jamui.
6. The Sub Divisional Officer, Jamui.
7. The District Co-operative Officer, Jamui.
8. The Sub Election Officer, Jamui.
9. The Block Development Officer, Khaira Block, District- Jamui.
10. The Block Supply Officer, Khaira Block, District- Jamui.
11. Dharmshila Kumari W/o Santosh Kumar Das Resident of Village
Chaukitand, Police Station- Chandrauli, District- Jamui.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Rajendra Lal Das
For the Respondent/s : Mr. Arvind Ujjwal (Sc4)
Mr. Upendra Pratap Singh
For Res. No.11 : Mr. Rajesh Kumar Sinha
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CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
and
HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR)
Date : 24-02-2022
Heard Mr. Rajendra Lal Das, learned Advocate
for the petitioner, Mr. Upendra Pratap Singh for the State
and Mr. Rajesh Kumar Sinha for private respondent no.11.
Patna High Court CWJC No.1268 of 2022 dt.24-02-2022
Learned counsel for the petitioner has very fairly
stated before this Court that against the order passed by
the appellate authority, he has preferred a revision petition
before the Divisional Commissioner vide Revision Case
No.68 of 2021. During the pendency of the revision
petition, an order has been passed by the Sub-divisional
Officer on 3rd of January, 2022 directing the private
respondent no.11 to continue dispensing with her
responsibility as a PDS dealer.
It appears from the records that the petitioner
was selected as the PDS licencee and she continued to
work as such for a long time. The private respondent
no.11 had challenged the grant of licence to the petitioner
before the District Magistrate, Jamui, who allowed the
appeal of private respondent no.11 and found that she was
entitled to be given the licence. That order has been
subjected to challenge by way of revision petition referred
to above.
Patna High Court CWJC No.1268 of 2022 dt.24-02-2022
We, under the aforesaid circumstances, direct the
Divisional Commissioner, Munger (revisional authority) to
dispose of the revision petition positively within a period of
sixty days from the date of receipt/production of a copy of
this order before him.
In the meantime, status quo with respect to the
licence shall be maintained.
The petition stands disposed of accordingly.
(Ashutosh Kumar, J.)
(Anjani Kumar Sharan, J.)
Sanjay/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 02.03.2022
Transmission Date NA
