WPMS/1490/2021
2021 Latest Caselaw 2754 UK

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                                     WPMS No.1490 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

(Via video conferencing).

Mr. K.K. Harbola, Advocate, for the petitioner.

Mr. G.S. Negi, Standing Counsel, for the State of Uttarakhand.

The petitioner, who contends that he falls within the ambit and the purview of the candidate or a person, who is eligible and entitled to be issued with the BPL cards certificate. He submits that though initially the BPL card was issued, but that has been issued with the number bearing No. C-5595, which is in the name of his brother, who resides separately, from the petitioner. He submits that for the grant of an independent BPL card certificate in his favour, he has been consistently raising his claim, before the respondents, and despite of there being already a recommendation made by the Block Development Officer vide its communication No.743/BPL, dated 04.11.2019, for the grant of certificate to the petitioner, that has not yet been considered by the District Development Officer.

Without expressing any opinion on the merits of the matter, and any finding with regards to the entitlement of the petitioner for the grant of BPL certificate.

At this stage looking to the facts and circumstances of the case, this writ petition is being disposed of with a direction to the District Development Officer, Champawat, to consider and pass an appropriate order on the petitioner's application for the grant of BPL certificate, in the light of the recommendations which has been made by the Block Development Officer on 04.11.2019.

It goes without saying that the District Development Officer, would consider and pass an appropriate order on the petitioner's application for the grant of BPL certificate, in accordance with law, within a period of two months from the date of the production of the certified copy of this judgment.

Subject to the above directions, the writ petition stands disposed of.

(Sharad Kumar Sharma, J.) 02.08.2021

NR/