Hukam Singh vs State Of Rajasthan
2022 Latest Caselaw 8847 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6208/2022

Hukam Singh S/o Shri Ranjit Singh, Aged About 28 Years, Bu- Narawata, Tehsil Mundawa, District Nagaur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The District Collector, Nagaur, Rajasthan.

2. The District Supply Officer, Nagaur, Rajasthan.

3. The Gram Panchayat Bu-Narawata, Through Its Sarpanch, Tehsil Mundawa, District Nagaur, Rajasthan.

                                                                    ----Respondents


For Petitioner(s)          :     Mr. Uttam Khan



             HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

06/07/2022

Pursuant to an NIT dated 29.07.2020, the petitioner applied

for allotment of fair price shop at revenue village Ulana.

When the competent authority issued a list of the

candidates, who have been allotted fair price shops, the petitioner

found his name to be missing.

On inquiry, the petitioner came to know that the committee

constituted for the purpose of allotment of shop decided not to

allot license of fair price shop to the petitioner, because only one

applicant had applied for the shop at village Ulana.

Mr. Patel, learned counsel for the petitioner argued that the

guidelines dated 17.03.2016, issued for the purpose of allotment

of fair price shops clearly provide that for any shop if one

applicant applies and if he fulfils the eligibility criteria, then he/she

(2 of 2) [CW-6208/2022]

shall be selected. Therefore, the respondents' action of rejection of

petitioner's candidature or not awarding fair price shop license to

her is illegal.

Learned counsel for the respondents is not in a position to

defend the decision taken by the respondents. He however

submits that the respondent will conduct petitioner's interview and

if she is found eligible, she should be allotted fair price shop in the

desired location.

In view of the aforesaid, the present writ petition is allowed.

The respondents are directed to take appropriate decision

within 30 days and in case petitioner is found eligible, she be

allotted fair price shop at village Ulana, in accordance with law.

Stay petition also stands disposed of accordingly.

(VIJAY BISHNOI),J

215-AjaySingh/-

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