SANJU DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petitioner has been filed for challenging the order dtd. 25/11/2019 passed by the Secretary, Food and Consumer Protection Department, Patna, whereby the order dtd. 29/6/2019 passed by the Commissioner, Purnea Division, Purnea was set aside, as the same was not found lawful. The petitioner further prays for a direction to the competent authority to grant license in favour of the petitioner for Latraha Panchayat, in accordance with the provisional merit list.

(2.) At the outset, it is imperative to take note of the relevant background facts and the litigation history between the parties that are germane to the present dispute.

(3.) The petitioner made an application, pursuant to Notice dtd. 19/5/2017 published in Daily Newspaper Dainik Jagran Hindi Edition in terms of Letter No. 1222 dtd. 8/3/2017 under the Bihar Targeted PDS Control Order 2016 for grant of PDS License in various Sub-divisions in the District of Purnea. The petitioner applied for grant of PDS License in Latraha Panchayat, Barhara Kothi Block, where there was vacancy of one seat, in the office of Sub-Divisional Officer, Dhamdaha, under General Category (Female).