SUNUMOL GOPALAN Vs. M. JAYAKUMAR

JUDGEMENT

(1.) HEARD the learned counsel for the appellants, the learned counsel appearing for the first respondent and the learned Government Pleader.

(2.) THIS Writ Appeal has been filed against the judgment dated 25th September 2014 passed by the learned Single Judge in Writ Petition No. 4486 of 2009 which Writ Petition was filed by the first respondent challenging the orders in Exts. P5, P6 and P9 passed by respondents 2 to 4. Petitioner further prayed for a direction to respondents 2 to 4 to allot retail Ration Shops ARD No. 173 of Teekoy Panchayat to the petitioner. The appellant was not a party to the Writ Petition. He has already been granted leave to file the appeal.

(3.) PETITIONER filed an appeal before the District Collector, and the District Collector set aside the order and directed the District Supply Officer to examine all relevant records. Subsequently, the District Supply Officer, on 13 -11 -2006, appointed the first respondent as the licensee which order was challenged in appeal before the District Collector who by his order dated 11.09.2007 came to the conclusion that both are not permanent residents of the locality and hence they were not eligible to be appointed. The District Collector directed the District Supply Officer to issue fresh notification for appointing a permanent licensee. The said order was challenged in appeal before the Commissioner of Civil Supplies, which was dismissed. In revision, Government also affirmed the order of the Civil Supplies Commissioner. Challenging the aforesaid order, the above Writ Petition was filed.