Patna High Court
Rinku Kumari vs The State Of Bihar on 20 June, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2947 of 2022
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1. Rinku Kumari Wife of Brajesh Kumar Yadav Resident of Village-
Rampurva, Post- Mahanwa, P.S.- Manjhauliya, District- West Champaran.
2. Yashoda Kumari Wife of Sri Guddu Kumar Ram Resident of Village-
Panchayat Kharg- Pokhariya, Ward No. 2, Block- Chanpatiya, District- West
Champaran.
3. Nandu Ram Son of Late Jaynarayan Ram Resident of Village and
Panchayat- Dhum Nagar, Gulab Tola, Ward No. 6, Block- Nautan, District-
West Champaran.
4. Prabhat Kumar Son of Shree Babu Lal Sah Resident of South Telhua, Barai
Tola, P.S. Nautan, District- West Champaran.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.
2. The Chief Secretary, Govt. of Bihar, Patna.
3. The Principal Secretary, General Administration Department, Govt. of Bihar,
Patna.
4. The Principal Secretary, Food and Consumer Protection Department, Govt.
of Bihar, Patna.
5. The Joint Secretary, Food and Consumer Protection Department, Govt. of
Bihar, Patna.
6. The District Officer-cum- Collector, West Champaran at Bettiah.
7. The Sub Divisional Officer, Bettiah Sadar, West Champaran.
8. The District Supply Officer, Bettiah Sadar, West Champaran.
9. The Block Supply Officer, Manjhauliya Block, West Champaran.
10. The Block Supply Officer, Chanpatia Block, West Champaran.
11. The Block Supply Officer, Nautan Block, West Champaran.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Shailendra Kumar Verma, Adv.
For the Respondent/s : Mr.Arvind Ujjwal (SC4)
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CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
and
HONOURABLE MR. JUSTICE JITENDRA KUMAR
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR)
Date : 20-06-2022
Mr. Shailendra Kumar Verma, learned advocate for the
petitioners, after some arguments submits that he shall be satisfied if the
Patna High Court CWJC No.2947 of 2022 dt.20-06-2022
petitioners are given a hearing by the Principal Secretary, Department of
Food and Civil Supplies Corporation who shall pass an appropriate order,
redressing their grievances.
The learned counsel for the petitioners has drawn the attention
of this Court to the provisions contained in the Bihar Targeted Public
Distribution System (Control) Order, 2016 as also an order of this Court
dated 18.01.2019 passed in CWJC No. 1209 of 2019 and has submitted
that notwithstanding the directions of this Court with respect to opening of
the PDS shop in the villages, nothing concrete has been done in that
regard.
Should the petitioners prefer an application before the Principal
Secretary, Department of Food and Civil Supplies Corporation within a
period of four weeks along with a copy of this order, they shall be heard by
the concerned respondent, who shall look into all aspects of the matter and
shall pass necessary sequel order within a further period of sixty days.
With the aforesaid observation and direction, this writ petition
is disposed of.
(Ashutosh Kumar, J)
( Jitendra Kumar, J)
rishi/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 21.06.2022
Transmission Date
