SUNIL KUMAR SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The present batch of Letters Patent Appeals arises out of common oral judgment dated 21.09.2015, whereby 141 writ petitions seeking quashing of the demand notice for the price of rice by the P.D.S. dealer and for quashing of the Certificate Proceeding under the Bihar Public Demand Recovery Act for realization of the price of rice from the P.D.S. dealer was disposed of.

(2.) Since all the Letters Patent Appeals involve the identical question of facts and law and as such, we have heard all the appeals and we are disposing of all the Letters Patent Appeals by this common judgment.

(3.) The oral judgment dated 21.09.2015 in the batch cases is testimony of the effort and pain taken by the learned Single Judge to work out the solution for grievances of P.D.S. dealer and to balance the State interest in realization of the price of rice, which could not be distributed under the Sampuran Gramin Rojgar Yojna (hereinafter referred to as 'the SGRY') and remained with the P.D.S. dealers, as quantified by the C.A.G. and the Government of Bihar.