SURYDEV RAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has filed the Writ petition for the following reliefs:

(2.) The petitioner has filed the present writ petition challenging the decision of the District Level Selection Committee dtd. 19/1/2019, whereby his application for grant of a Fair Price Shop licence on compassionate ground was rejected on the ground that he did not possess the educational qualification of Matriculation as prescribed under the Bihar Targeted Public Distribution System (Control) Order, 2016.

(3.) It is the case of the petitioner that his father was the holder of Fair Price Shop Licence No. 07/2007 in Kutubpur Panchayat and was operating the shop until his death on 29/5/2017. After the death of his father, the petitioner, being a dependent family member, submitted an application on 7/9/2017 seeking grant of the Fair Price Shop licence on compassionate ground.