VIDYANAND PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) This is the second time the petitioner has approached this Court. On the first occasion, the petitioner filed CWJC No.21818/2011 which was disposed of vide Annexure-2 dated 26.04.2013. The relevant paragraph</i> is extracted from that judgment as under :-

(3.) Therefore, the matter was considered by the District Selection Committee. It has been stated in the impugned order that in fact, at the time of meeting on application, there was no vacancy and no advertisement, therefore, there was no occasion on part of the petitioner at all to file an application for grant of PDS licence in the year 2008. Secondly, the application was not in the prescribed format and in view of prevailing control order, namely, Public Distribution System (Control) Order, 2001 which was made applicable in the State of Bihar since 22.02.2007, every application in prescribed format was required to be filed before the Licensing Authority. The petitioner did not apply before the Licensing Authority in the prescribed format rather he had applied before the Block Development Officer.