CHUNCHUN DEVI Vs. STATE OF BIHAR AND ORS.

JUDGEMENT

(1.) The petitioner is the unsuccessful writ petitioner and has filed this Intra -Court Appeal being aggrieved by the judgment and order dated 26.04.2013 passed by learned Single Judge in C.W.J.C. No. 7264/2010.

(2.) We have heard learned counsel for the appellant and learned counsel for the State, and with their consent, this appeal is being disposed of at this stage itself.

(3.) The facts are not in dispute. The writ petitioner/appellant had applied for settlement of fair price shop claiming to be lady of Extremely Backward Class in the category reserved for Backward Class persons. Initially, the Selection Committee recommended her case, but thereafter, the Selection Committee recalled the recommendation. This order of recall was challenged subsequently in the writ proceeding by way of interlocutory application which was allowed to be so challenged, but upon hearing the writ petition, it was dismissed.