Jagdish Chaudhary vs The State Of Bihar
2022 Latest Caselaw 2938 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.2423 of 2022
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1. Jagdish Chaudhary S/o Late Parmeshwari Chaudhary, R/o Village -

Chandpura, (PDS License No. - Beg - (R) 8/16), Block Begusarai Sadar, P.S.

- Nima - Chandpura, Dist. - Begusarai.

2. Abdul Rahman, S/o Abdul Hamid, R/o Village - Ramjanpur, Dhabauli, (PDS License No. - Beg - (R) 24/16). Block - Begusarai Sadar, P.S. - Begusarai Muffasil, Dist. - Begusarai.

3. Bhuvneshwar Ray, S/o Late Ram Bahadur Ray, Village - Dhabauli (PDS License No. Beg -(R) 2/16) Block - Begusarai Sadar, P.S. - Begusarai Muffasil, Dist. - Begusarai.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Food and Civil Supplies Department, Govt. of Bihar, Patna.

2. The District Magistrate, Begusarai.

3. The District Manager, Bihar State Food Corporation, Begusarai.

4. The District Supply Officer, Begusarai.

5. The Sub Divisional Officer, Begusarai.

6. The Block Supply Officer, Begusarai Sadar Block, Begusarai.

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

For the Petitioner/s : Mr. Shubhesh Pandey, Advocate For the Respondent/s : Mr. Upendra Pratap Singh, AC to SC 4 ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR and HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR)

Date : 18-05-2022 Heard Mr. Subhesh Pandey, learned Advocate for the

petitioners and Mr. Upendra Pratap Singh, AC to SC 4 for the

State.

The petitioners are aggrieved that though the supply of

foodgrains to them for the months of September and October, 2020 Patna High Court CWJC No.2423 of 2022 dt.18-05-2022

is shown in the E-POS machine but there has not been any

physical supply of the foodgrains, notwithstanding the fact that the

payment for such supply of foodgrains for the two months,

referred to above, has already been made by the petitioner.

Under the aforesaid circumstances, the prayer of the

petitioners is for a direction to the concerned authority either to

supply the foodgrains, which has been recorded in their names in

the E-POS machine or the aforesaid endorsement be deleted from

the records.

The grievance of the petitioners is absolutely genuine

provided the facts as narrated by them are correct.

We, therefore, direct the petitioners to make a suitable

representation before the District Magistrate of the concerned

district, who shall have the matter inquired and if it is found that

the grievance of the petitioners are genuine, he shall take

necessary measures for redressing their grievance i.e. either they

shall be supplied the foodgrains or the endorsement of their having

received such supply would be corrected.

The aforesaid decision shall be taken by the concerned

authority within a period of sixty days of the receipt of a copy of

this order.

Patna High Court CWJC No.2423 of 2022 dt.18-05-2022

If for any reason whatsoever, the supply of the

foodgrains cannot be given to the petitioners, the amount so

deposited by them towards supply of such foodgrains, shall be

adjusted against the supply of foodgrains for succeding months.

With the aforesaid direction/observation, the writ

petition stands disposed off.

(Ashutosh Kumar, J)

(Anjani Kumar Sharan, J)

krishna/-

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Uploading Date          24.05.2022
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