SAGAR DHWAJ RATNA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Nawal Kishore Agrawal for the petitioner, and Mr. Pumendu Singh, learned junior counsel to standing counsel No. 4.

(2.) Four petitioners have joined together raising disjointed causes of action with respect to cancellation of their separate and distinct licenses for Public Distribution System. The office has completely failed to report this aspect of the matter. This appears to be a purposive act on the part of the office and is happening repeatedly in large number of cases. Office does not point out the defect in a situation where different writ petitions ought to have been filed by the petitioners. Learned Registrar General is hereby directed to examine the matter and submit his report before Hon'ble the Chief Justice.

(3.) Law is well settled that one writ petition is maintainable for one cause of action and the consequential reliefs in the present case, the four petitioners were granted different licenses for running shops of Public Distribution System giving rise to different order of the learned first authority and the learned appellate authority. Such failure on the part of the office to record this defect is coming up in such large numbers and I was constrained to record my detailed order dated 20.4.2005 in CWJC No. 1681 of 2005, Ajeet Kumar and Anr. v. The State of Bihar reported in 2005 (4) PLJR 769. Of course, the same was passed after the present writ petition has been instituted. The learned Registrar General shall take this into account while submitting the report.