PRABHU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Ms. Sushmita Mishra, learned Advocate for the petitioner and Mr. Alok Ranjan, for the State.

(2.) The sole question raised in the present writ petition is whether for compassionate grant of licence to the petitioner, his qualification is required to be seen.

(3.) Clause-X of the Bihar Targeted Public Distribution System (Control) Order, 2016 specifies that in case of death of a fair price shop licensee under the age of 58 years, his shop may be allotted in order of priority to his/her wife/husband, son, unmarried daughter, daughter-in-law and widow of his son. If there are, out of these, more than one dependent, all the others are required to forsake their claim in favour of one through an affidavit. The application for being considered for compassionate grant of licence has to be made within two years from the date of death of the licensee by his dependent.