TEK CHAND Vs. STATE OF H.P. THROUGH THE SECRETARY (FOOD, CIVIL SUPPLY & CONSUMER AFFAIRS) TO THE GOVT. OF H.P. AND ORS.

JUDGEMENT

(1.) THE petitioner has filed the present writ petition claiming the relies as under: -

(2.) A notice of the petition was issued to the respondents, who filed reply. My attention has been drawn to the policy of the State Government in regard to allotment of Fair Price Shops and in what manner, the same should be allowed. The said instructions are Annexure P -1, which reads as under: - -

(3.) IT is, therefore, clear that as per the instructions of the State Government, the first preference has to be given to Cooperative Societies and in case, they are not available, it has to be allotted to the ex -serviceman, handicapped and unemployed educated persons in that order.