Patna High Court
Manishankar Kumar Singh vs The State Of Bihar on 26 September, 2025
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8121 of 2019
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Manishankar Kumar Singh S/o Shiv Shankar Singh Resident of Vill.-
(Vishunpur- Pakdi), P.S.- PhulwariSharif District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar Through Principal Secretary, Food and Consumer
Protection Department, govt. of Bihar, Patna.
2. The Chairman District Level Selection Committee, Patna.
3. The Collector cum District Magistrate Patna.
4. The District Supply Officer Sadar, Patna.
5. The Sub- Divisional Officer Sadar, Patna.
6. The Additional District Supply Officer Patna.
7. The Block Development Officer Phulwari Sharif, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Manendra Kumar Sinha, Advocate
For the Respondent/s : Mr.Arvind Ujjwal (Sc4)
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CORAM: HONOURABLE JUSTICE SMT. G. ANUPAMA CHAKRAVARTHY
ORAL JUDGMENT
Date : 26-09-2025
1. The present Writ petition is filed for the
following reliefs:-
"I. For issuance of a writ in the
nature of certiorari for quashing of merit
list dated 28/07/2018 and 04/08/2018 by
which the respondents authorities have
issued the names of proposed candidate
for the shop of public distribution system
which is Annexure-4 series to this
petition.
Patna High Court CWJC No.8121 of 2019 dt.26-09-2025
II. For necessary direction to the
respondent authorities for preparation of
a fresh merit list or proposed name for
the shop considering the candidature of
petitioner's computer qualification in the
general category for which he had
applied.
III. For any other direction or
Directions for which the petitioner is
entitled too."
2. The Learned counsel for the petitioner
reported to the Court that inspite of making a
representation before the District Magistrate, the
same was kept pending and no order has been
passed as yet.
3. At this juncture, the Learned counsel for
the respondents contended that Section 32(iii) of the
Bihar Targeted Public Distribution System (Control)
Order, 2016 provides for the provision of appeal and
Section 32(vi) of the Bihar Targeted Public
Distribution System (Control) Order, 2016 provides
for the provision of revision. Section 32(iii) 32(v) and
32(vi) read as follows:
Patna High Court CWJC No.8121 of 2019 dt.26-09-2025
"32 (iii). Any person aggrieved by
an order of the licensing authority
denying the issue or renewal of the
license to the fair price shop owner or
cancellation of the license may appeal to
the District Officer within thirty days of
the date of receipt of the order and the
District Magistrate shall, as far as
practicable, dispose the appeal within a
period of sixty days."
32. (v) Till the disposal of appeal
pending, the Appellate Authority may
direct that the order under appeal shall
not take effect for such period as the
authority may consider necessary for
giving a reasonable opportunity to the
other party under sub-clause (4) or until
the appeal is disposed of, whichever is
earlier.
(vi) Due to non disposal of the
appeal within sixty days by the District
Officer or against the order passed in the
appeal, a revision may be filed before the
Divisional Commissioner. The revision
shall be disposed of within two months.
4. Admittedly, from the reliefs prayed for in
the writ petition, it is evident that the petitioner has
Patna High Court CWJC No.8121 of 2019 dt.26-09-2025
an alternative remedy under the provisions of Bihar
Targeted Public Distribution System (Control) Order,
2016.
5. The remedy available under the Act is to
prefer an appeal before the District Magistrate. As
the District Magistrate is the head of the Selection
Committee he cannot review his orders in an appeal.
Therefore, the petitioner is directed to file a
complaint/application before the Divisional
Commissioner.
6. The Learned counsel for the petitioner
contended that he intends to file a
complaint/application before the concerned
authority, but the limitation period for filing the
same has lapsed. He prayed for a direction to the
concerned authority to entertain the same in
accordance with Section 5 of the Limitation Act.
7. Taking into consideration that the
petitioner has an alternative remedy for filing
complaint/application, the writ petition is disposed of
with a direction to the petitioner to file
Patna High Court CWJC No.8121 of 2019 dt.26-09-2025
complaint/application within one month from the
date of receipt of this order before the concerned
authority. The delay in filing the
complaint/application shall be condoned by the
authority concerned, and the authority shall dispose
of the same within three months from the date of
filing of the same.
8. With the above said observation, the Writ
petition is disposed of.
9. Interlocutory Application(s), if any, shall
stand disposed of.
(G. Anupama Chakravarthy, J)
amitkr/-
AFR/NAFR NAFR
CAV DATE N/A
Uploading Date 27.09.2025
Transmission Date N/A
