BIJAY BAHADUR SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri V.N. Pandey, learned counsel for the petitioner, learned Standing Counsel for respondent nos.1,2 and 3, Sri D.N. Khan for respondent no.4 and Sri Upendra Kumar Tiwari for respondent no.5.

(2.) By means of the present petition, the notification dated 27.08.2016 and the order dated 8.11.2016 passed by the Sub Divisional Officer for selection of respondent no.5 as fair price shop dealer are under challenge.

(3.) The facts relevant to decide the controversy are that a vacancy had arisen in the year 2008 of the fair price shop in village Gaura Khor, Block and Post Office Fazil Nagar, District Kushi Nagar on account of cancellation of licence of the then dealer.