ANJU KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ashok Kumar Choudhary, learned Senior Advocate for the petitioner and Mr. Anisul Haque for the State.

(2.) The petitioner was adjudged the most suitable candidate for being granted licence for one of the vacant shops for which advertisement had been issued.

(3.) The petitioner appears to have been recommended but because of her father-in-law being another PDS licensee, licence was not issued to her in view of the proscription provided under Rule 11(i) of the Bihar Targeted Public Distribution System (Control) Order, 2016. The aforesaid order was passed in 2017.