MD. AKHTAR ALI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) At the request of the learned counsel for the petitioners, the description of respondent no. 1 is permitted to be corrected as "The State of Jharkhand through the Secretary, Department of Food, Public Distribution and Consumer Affairs".

(2.) Considering the current pandemic situation, office is directed to make necessary correction, as stated above, in the cause title of the writ petition.

(3.) The present writ petition has been filed for issuance of direction upon the respondent nos. 2 and 3 to adhere to the policy decision contained in resolution dtd. 27/6/2017 (Annexure-2 to the writ petition) issued by the Secretary, Department of Food, Public Distribution and Consumer Affairs, Government of Jharkhand (the respondent no. 1) whereby existing kerosene vendors working in the year 2016 under the Targeted Public Distribution System (PDS) have been decided to be converted into PDS dealers by issuing new licenses by the licensing authority in terms with Rule 10 (VI) of Jharkhand Targeted Public Distribution (Control) Order, 2017 (in short, "the Order, 2017") without insisting for residential certificates as the petitioners have been the hawkers in the respective areas for more than three decades.