FLORAL IMPEX Vs. COMMISSIONER OF CUSTOMS (EXPORT)

JUDGEMENT

(1.) Heard Sri Sudhir Dixit, learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondents and Sri Vijai Bhan Singh holding brief of Sri Anuj Kumar, learned counsel for the Gaon Sabha.

(2.) Through this writ petition the petitioner has prayed for issuing a writ of certiorari quashing the order dated 18.7.2016 passed by the Sub Divisional Officer, Baberu, District Banda by which the petitioner's claim for appointment as fair price shop agent on compassionate ground has been ignored and Block Development Officer, Block Kamasin has been required to get a fresh resolutin passed for appointment of fair price shop agent..

(3.) The facts of this case, in brief, are that the petitioner's father was running a fair price shop at Raghupur, Gram Panchayat Veera, Block Kamasin, Tehsil Baberu, District Banda. While working as such he died on 31.3.2016. After the death of his father, the petitioner, herein, being the only son, has filed an application on 18.4.2016 for appointment as fair price shop agent, pursuant to the Government Order dated 17.8.2002, but no order was passed on the petitioner's application.