NIRAHA DEVI Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Additional Chief Standing Counsel.

(2.) The petitioner prays for quashing of the order dated 19.10.2019, filed as annexure-5 to the writ petition, and a direction to the respondent to allot the fair price shop of Gram Panchayat Khamariya Bujurg, Block Chhapiya, Tehsil Mankapur, District- Gonda, to the petitioner as she was duly selected in the open general meeting of the Gaon Sabha held on 25.06.2019.

(3.) It has been submitted by learned Counsel for the petitioner that on a vacancy created for Gram Panchayat Khamariya Bujurg, an open general meeting of Gaon Sabha was held and the petitioner was selected for grant of fair price shop license. The papers regarding the selection of the petitioner was forwarded by the Village Development Officer to the Block Development Officer and the Block Development Officer forwarded the papers on 06.07.2019 to the Sub Divisional Magistrate, Mankapur, Gonda. However, no decision was taken on such selection for a long time then the petitioner approached this Court by filing the Writ Petition No.28118 of 2019: Niraha Devi Vs. District Magistrate Distt. Gonda and others. This Court disposed of the writ petition stating that the appropriate authority may take a decision regarding allotment of fair price shop to the petitioner, in case she is selected. In case, there are any formalities required to be completed by the petitioner, then the same shall be communicated to the petitioner promptly and the petitioner shall also comply with the same. The direction was issued to complete the entire exercise within a period of 45 days.