Devendra Yadav vs The State Of Bihar
2025 Latest Caselaw 4195 Patna

Patna High Court

Devendra Yadav vs The State Of Bihar on 16 October, 2025

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.18474 of 2019
     ======================================================
     Devendra Yadav Son of Late Saburi Yadav Resident of Village- Paghari, P.S.-
     Baheri, District- Darbhanga.

                                                            ... ... Petitioner/s
                                       Versus
1.   The State of Bihar Through the Principal Secretary, Food and Consumer
     Protection Department, Old Secretariat, Patna.
2.   The Chairman-Cum- District Magistrate District Selection Committee,
     Darbhanga, District- Darbhanga.
3.   The Sub- Divisional Officer Sadar, Darbhanga, District- Darbhanga.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :     Mr.Rajeev Kumar Labh, Adv.
     For the Respondent/s   :     Mr.S,Raza Ahmad (Aag5)
     ======================================================
     CORAM: HONOURABLE JUSTICE SMT. G. ANUPAMA CHAKRAVARTHY

     ORAL JUDGMENT

Date : 16-10-2025

1. The Writ petition is filed seeking a

direction upon the respondent authorities to consider

the name of the petitioner and to issue a Public

Distribution System (P.D.S.) license in his favour on

compassionate grounds.

2. The brief facts, as culled out from the

Writ petition are that the father of the petitioner, late

Saburi Yadav, was a valid P.D.S. licensee bearing

License No. 80/2016 and he died on 24.11.2016. Patna High Court CWJC No.18474 of 2019 dt.16-10-2025

After the death of his father, the petitioner submitted

an application along with the required documents for

grant of a P.D.S. license on compassionate grounds,

which is still pending for consideration.

3. It is specific contention of the Learned

counsel for the petitioner that the petitioner's

application has neither been rejected nor accepted by

the respondent authorities, therefore, a direction may

be issued to concerned authorities to pass an

appropriate order in accordance with law.

4. The Learned counsel for the respondents

submitted that a direction may be given the concerned

authority to consider and dispose of the petitioner's

application in accordance with law.

5. Heard the Learned counsel for the

petitioner as well as the Learned counsel for the

respondents.

6. Taking into consideration that the Patna High Court CWJC No.18474 of 2019 dt.16-10-2025

application of the petitioner is still pending before

respondent authorities, this Court directs the

concerned authority to pass an appropriate order, in

accordance with law, within three months from the

date of the receipt of this order.

7. With the aforesaid observation, the Writ

petition stands disposed of.

(G. Anupama Chakravarthy, J) AMANDEEP/-

AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          16.10.2025.
Transmission Date