SHABNAM KOUSER Vs. STATE OF J & K

JUDGEMENT

(1.) The facts leading to the filing of this Writ Petition may be stated thus:-

(2.) Respondent No. 5 was, thereafter appointed as Ration/Sugar Dealer, on temporary basis, vide Assistant Director, CA&PD, Rajouri's No. 979-81/CAPD dated 19.5.2006, in place of the petitioner, who had left the job due to domestic problems.

(3.) The petitioner's case in the Writ Petition is that respondent No. 5 s order was not put into execution and it was she alone, who was functioning as Ration Dealer at Draha. On refusal of the State-respondents to supply her Ration, which the Department is stated to have started supplying to respondent No.5, she approached this Court urging that she received Ration up to December, 2008, but the respondents discontinued supplying her ration for its distribution to people of the area, without any justification. Respondent No. 5 contests the petitioner's Writ Petition saying that right from the beginning, it was he who was discharging the functions of Ration/Sugar Dealer at Draha because the petitioner, being a female, was unable to act as Dealer additionally because of her domestic problems and that having been formally appointed as Ration/Sugar Dealer in the year 2006, he is entitled to continue his Dealership for supplying Ration/Sugar to public at Draha.