JAMIL AHMAD Vs. STATE OF U P

JUDGEMENT

(1.) The present Writ Petition has been filed by the petitioner, inter alia, praying for quashing the Resolution dated 25.3.2011 passed by Gram Sabha Gadanpur Chaurasa and the Order dated 30th May, 2013 passed by the respondent No. 2. From a perusal of the Writ Petition and the Annexures thereto, it appears that on 25.3.2011, a Resolution was passed in the open meeting of the aforesaid Gaon Sabha Gadanpur Chaurasa for allotment of the Fair Price Shop in question in favour of the respondent No. 4.

(2.) It further appears that pursuant to the said Resolution dated 25.3.2011, the Selection Committee at the level of Tehsil made its Recommendation dated 12th May, 2011 for allotment of the Fair Price Shop in question in favour of the respondent No. 4.

(3.) One Birendra Singh, claiming himself to be a candidate of general category, filed Writ Petition before this Court being Civil Misc. Writ Petition No. 25228 of 2011.