RAMRATI PASTOR Vs. STATE OF U P

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) The present writ petition has been filed for seeking a writ order or direction in the nature of certiorari quashing the order dated 15.1.2009 passed by respondent No. 4 and the Government Order dated 15.1.2009 issued by respondent No. 2 and further a writ of mandamus commanding the respondent No. 4 to issue fresh licence of Petty Diesel Dealership in the name of petitioner in Village Bijna, Tehsil- Tahrauli, District Jhansi.

(3.) The brief facts of the case are that the petitioner is the wife of late Madhav Prasad Pastor, R/o Village and Post Bijna, Tehsil Tahrauli, District Jhansi who was a freedom fighter and had been allotted a Petty Diesel licence in the quota of freedom fighter and was holding the aforesaid licence for Petty Diesel Licence and doing dealership, in the same till his death. Licence in the name of her husband was later on renewed upto 2010 but in between her husband died on 28.8.2008, copy of the licence dated 16.6.2006 as well as death certificate dated 28.8.2008 is annexed as annexure-1 to the writ petition respectively. Petitioner being wife of the freedom fighter and on the death of her husband, applied for issuance of Petty Diesel Licence, previously granted in favour of deceased husband. She applied in view of the Government Order dated 17.2.2002 which is annexed as Annexure-4 to the writ petition, but the concerned authorities paid no heed to her application, whereupon writ petition No. 54993 of 2008 was filed by the petitioner.