SHANTI MAITRI WOMEN SELF HELP GROUP, JAGALPAT & ANOTHER Vs. LALITA SAHOO W/O MANEJAR SAHOO & FIVE ORS

JUDGEMENT

(1.) This writ appeal is sought to be preferred from the order dated 25.3.2015 of learned Single Judge in W.P.(C) No. 14240 of 2014.

(2.) The appellants herein were not parties to the writ proceeding and hence an application for leave to appeal and another application for condoning the delay in preferring the appeal are made.

(3.) The appellants are stated to be Secretaries of one Self Help Group named as Shanti Maitri Women Self Help Group to which right to distribute PDS commodities were granted. Upon allegation of not properly maintaining their accounts, the Collector, Bargarh had tagged the PDS commodities allotted to the appellants-Society with the Gram Panchayat. Being aggrieved by such order, appellant no.2 herein as Secretary of the appellant no.1 filed a writ petition which was disposed by order dated 18.7.2014 with a direction to examine the representation dated 23.6.2014 of the appellant. Thereafter, the other petition being W.P.(C) no. 14240 of 2014 was filed with the assertions that the irregularities were attributable to the then office bearers who had by then been discontinued. The petitioners in that writ petition were the President and Secretary respectively of appellant no.1. On that basis the impugned order was made to hold an enquiry and consider the grievance of the petitioners sympathetically for continuance of their dealership, if there were no legal impediments.