RUDRAKANT JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. N. K. Agrawal, learned senior counsel for the petitioners and Mr. B. N. Singh, learned J. C. to S. C. V. and with their consent this application is being disposed of without waiting for any counter affidavit.

(2.) THE only grievance of the petitioners in this case is that the Sub -divisional Officer, Sadar, Madhubani (respondent no. 2) misinterpreting the order of the State Government as contained in Annexure -1 has directed to cancel the licence of fair price shop under Public Distribution System.

(3.) LEARNED counsel for the State fairly admits this ratio and submits that 55% shops were allotted to the persons of Scheduled Castes and Scheduled Tribes instead of 24%.