M.J.RADHA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) LEARNED Additional Government Advocate is directed to take notice for the respondents.

(2.) THE husband of the petitioner herein Y.A. Murali was the license holder for the distribution of kerosene under the P.D.S. Control Order. He died on 08.09.2012. Therefore, the petitioner made an application for transfer of the license on compassionate ground which has been rejected by the first respondent by his order at Annexure -B dated 05.02.2014. The petitioner has called in question the validity of the said order in this writ petition.

(3.) THIS Court in 'Smt. Lakshmamma v. The Deputy Commissioner (Food) and others' in WP... No. 128/2012 and connected matters disposed of on 16.01.2012 has held that there is no bar for transfer license issued under the P.D.S. Control Order compassionate grounds it is held thus: