PUNITA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Tanuj Shahi, learned counsel for the petitioner, learned Standing Counsel for the State respondents and Sri B.D. Pandey, learned counsel for the respondent no.6.

(2.) The present writ petition has been filed challenging the orders of the respondent no.3, Deputy Collector, Nautanwa, District Maharajganj, dtd. 20/3/2023 and 3/7/2023, passed under the provisions of the U.P. Essential Commodities (Regulation of Sale and Distribution Control) Order, 2016.

(3.) Brief facts of the case are that the fair price shop of Gram Panchayat Pokhar Bhinda, Block Nautanwa, District Maharajganj was allotted to one Sri Ved Vyas, who died on 29/10/2021. On the vacancy arisen for the fair price shop dealership of Gram Panchayat Pokhar Bhinda, a notification was issued for fresh allotment of fair price shop dealership to be held in the open meeting of the Gram Panchyat on 7/7/2022. The Gram Panchayat Pokhar Bhinda in its meeting dtd. 7/7/2022, recommended the Self-Help Group by the name of 'Saraswati Mahila Swayam Sahayata Samuh through its Secretary Punita Devi' for allotment of the fair price shop dealership. The aforesaid recommendation remained pending before the Tehsil Level Selection Committee.