DHARMENDRA SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. N.K. Agarwal, learned Senior Advocate for the petitioner and Mr. Upendra Pratap Singh, AC to SC-4 for the State.

(2.) The order dtd. 17/12/2020 passed by the S.D.O., Sadar, Munger is under challenge.

(3.) Kamal Kumar @ Kamal Kishore was the Chairman of Mahadeo Jan Seva Sansthan Samiti in whose name the licence to run the PDS shop was given. Aforesaid Kamal Kumar @ Kamal Kishore resigned. This necessitated change in the name of the licensee for which necessary application was made before the licensing authority. That request has been turned down on the ground of the licence under the PDS scheme to be non-transferable as provided under Rule 16 of the Bihar Targeted P.D.S. (Control) Order, 2016.