ALFONSE RAJU P Vs. ADDITIONAL DIRECTOR

JUDGEMENT

(1.) LEARNED Government Advocate is directed to take notice for respondent. Heard.

(2.) AN authorisation was issued in favour of the petitioner's father under the provisions of the K.E.C.(PDS) Control Order, 1992. During the subsistence of the license, petitioner's father died. Hence, on compassionate grounds, the petitioner made an application for grant of authorisation. It appears a communication has been issued by the State indicating that the grant or transfer of license or authorisation on compassionate grounds cannot be made without prior approval of the Government. The notification issued by the State would indicate that the Educational Qualification of the applicant should be SSLC. The petitioner's father died on 15.8.2011.