Savitri Devi vs The State Of Bihar
2025 Latest Caselaw 4196 Patna

Patna High Court

Savitri Devi vs The State Of Bihar on 16 October, 2025

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.17992 of 2019
     ======================================================
     Savitri Devi Wife of Late Sumeshwar Bhokta Resident of Village-Dulampur,
     P.S.-Jaipur, District-Banka

                                                            ... ... 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,
     Banka, District-Banka
3.   The Sub-Divisional Officer Banka, District-Banka

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :     Mr.Rajeev Kumar Labh, Adv.
     For the Respondent/s   :     Mr.Arvind Ujjawal ( SC4 )
     ======================================================
     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 her favour on

      compassionate grounds.

                     2. The brief facts, as culled out from the

      Writ petition are that the husband of the petitioner,

      namely Sumeshwar Bhokta, was a valid P.D.S.

      licensee bearing License No. 55/2012 and he died on
 Patna High Court CWJC No.17992 of 2019 dt.16-10-2025
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         19.01.2015

. After the death of her husband, 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, therefore, a direction may be issued

to competent authority to pass an appropriate order in

accordance with law.

4. The Learned counsel for the respondents

submitted that a direction may be given the

respondent No. 3, i.e., Sub-Divisional Officer, 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 Patna High Court CWJC No.17992 of 2019 dt.16-10-2025

respondents.

6. Taking into consideration that the

application of the petitioner is still pending before

respondent No. 3, i.e., Sub-Divisional Officer, this

Court directs the concerned authority to pass

appropriate orders, 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