RAJ KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Standing Counsel appearing for the State respondents and Sri D.D. Chauhan, learned counsel for the respondent no. 3 and have perused the record.

(2.) The father of the petitioner was the fair price shop dealer, who died on 31.5.2012. Thereafter, the mother of the petitioner Ms. Srimati filed an application for appointment of fair price shop dealer on compassionate ground.

(3.) Learned counsel for the petitioner states that Clause 10 (Jha) of the Government Order dated 10.8.2002 provides for such appointment on compassionate ground. The said Clause 10 (Jha) of the aforesaid Government Order provides that if the overall goodwill and conduct of the deceased fair price shop dealer was good, then the application for appointment of a dependent of such deceased dealer could be considered. The dependent has been described as widow, son and unmarried daughter. In pursuance thereof, the widow of the deceased dealer applied for appointment of fair price shop dealer on compassionate ground, which was rejected by order dated 10.3.2014 on the ground that she was illiterate and would not be able to keep the accounts.