MANOJ KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) THE present Writ Petition has been filed by the petitioner under Article 226 of the Constitution of India, inter-alia, praying for quashing the Order dated 17.8.2013 (Annexure 5 to the Writ Petition).

(2.) IT appears that the Gram Panchayat concerned on 5.8.2013 passed a Resolution recommending the name of the petitioner for allotment of the Fair Price Shop in the village. Copy of the Proposal of the Gaon Panchayat passed in the meeting held on 5.8.2013 has been filed as Annexure 2 to the Writ Petition.

(3.) IT is, inter -alia, stated in the said Order dated 17.8.2013 that the petitioner has not as yet completed the age of 21 years while as per the requirements of the Government Order dated 17th August, 2002, the person must have completed the age of 21 years for being appointed as Dealer of a Fair Price Shop.