SOOVAS Vs. STATE OF U.P.

JUDGEMENT

(1.) The writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter alia praying that direction be given to the respondent No. 2 for deciding the Representation dated 6th August, 2013 (Annexure-5 to the writ petition). From a perusal of the writ petition and Annexures thereto, it appears that a writ petition, being Civil Misc. Writ Petition No. 21152 of 2013, was filed before this Court by one Smt. Rubi, inter alia, praying for quashing the Letter dated 11th March, 2013, by which the Sub-Divisional Officer concerned had invited Applications for appointment of Fair Price Shop Dealer in Village Karnai, Block Hanumanganj, District Ballia.

(2.) This Court by the Order dated 30th April, 2013 disposed of the said writ petition, inter-alia, directing the Sub-Divisional Officer to convene a fresh meeting for appointment of Fair Price Shop Dealer in the Gram Panchayat, Karnai.

(3.) It was further directed that after receiving the outcome of the meeting from the Block Development Officer, the Sub-Divisional Officer concerned would take appropriate decision in accordance with law.