BALVEER SINGH Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed for the quashing of the order dated 31.8.2013 passed by the Sub Divisional Magistrate, Kayamganj, District Farrukhabad, whereby respondent no. 4, Smt. Ramwati widow of late Saudan Singh, resident of village Kadiuli, Block Nawabganj, District Farrukhabad was selected as New Fair Price Shop dealer of Gram Sabha Kadiuli, Block Nawabganju, District Farrukhabad.

(2.) Shorn of details, the facts of the matter are that vacancy of fair price shop dealer in village Kadiuli, Block Nawabganj, District Farrukhabad arose after the death of fair price shop dealer Sri Saudan Singh on 17.8.2013. The petitioner alongwith some other resident of the village were interested in getting the license of fair price shop and they approached the Gram Sabha for sending a proposal for allotment of a fresh dealer. The Gaon Sabha sent a fresh proposal to U.P. Zila Adhikari seeking permission for appointing a new fair price dealer on 23.8.2013, duly forwarded by the concerned B.D.O. On the same date.

(3.) The S.D.M./U.P. Zila Adhikari, Kayamganj, District Farrukhabad, vide order dated 31.8.2013 selected respondent No. 4, Smt. Ramwati widow of late Saudan Singh, a new fair price shop dealer of Gram Sabha Kadiuli, Nawabganj, Farrukhabad.