RAM PRAVESH RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ajay Kumar Singh No. 1, learned Advocate for the petitioner; Mr. Sanjeet Kumar, for the Respondent no. 5; and Mr. Alok Ranjan, for the State.

(2.) The grievance of the petitioner is that the Private Respondent No. 5 has been selected as a licensee by the District Selection Committee even though his mother is an Up-Mukhiya. He further submits that the disqualification in Rule 11 of the Bihar Targeted Public Distribution System (Control) Order, 2016 makes such selection of Respondent no. 5 bad in the eyes of law.

(3.) The Rule 11 of the Bihar Targeted Public Distribution System (Control) Order, 2016 is being extracted hereinbelow for the sake of completeness: