RATHNAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned AGA is directed to take notice for respondent Nos.1 to 3.

(2.) The petitioner contends that the petitioner's husband was granted with a licence under the provisions of KECL Order, 1986 in the year 1985-86 to run the Fair Price Depot at Devalapura village, Mysore Taluk. Accordingly, the petitioner's husband was distributing the food grains and the kerosene oil to the card holders attached to his shop during his life time. The petitioner's husband unfortunately expired on 31.12.2008 leaving behind the petitioner as a sole heir. The petitioner not being well versed to the legal aspects and being unemployed, she could not file necessary application seeking for transfer of authorization on compassionate ground. However, later on when she came to know about the same filed an application for transfer of authorization on compassionate ground to the respondent No.2.

(3.) Respondent No.2 however rejected the application on the ground that the petitioner has not passed SSLC and the application was not filed within the stipulated period. Being aggrieved by the said rejection, the petitioner is before this Court.