JAMUNA PRASAD GAUTAM Vs. STATE OF U P

JUDGEMENT

(1.) AFTER having heard learned counsel for the petitioner and having perused the material placed on record, we are not persuaded to entertain this matter in the writ jurisdiction at this stage, where this petition appears to be premature and not making out a specific case for issuance of any writ, order or direction at this stage.

(2.) THE petitioner seeks to suggest that the proceedings for selection of dealer for the fair price shop at Ram Nagar Mahuvar -I is not likely to be conducted in accordance with law and the said shop is reserved for scheduled caste category, but the Gram Pradhan is poised to make the allotment of such shop to the general category candidate.

(3.) PRIMA facie, from the material placed before us, it appears that the Sub Divisional Officer, Alapur, Ambedkar Nagar has, in his communication dated 23rd January, 2015, required of the Block Development Officer, Ram Nagar to take steps for selection of the fair price shop dealer for different shops including shop of Ram Nagar Mahuvar -I and Ram Nagar Mahuvar -II. The Sub Divisional Officer has also required of the Block Development Officer to ensure compliance of the requirements of reservation as per the Government Orders.