LAWS(JHAR)-2019-7-34

FAIR PRICE DEALERS ASSOCIATION Vs. STATE OF JHARKHAND

Decided On July 24, 2019
Fair Price Dealers Association Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India, whereby and whereunder petitioner has prayed for quashing of the order dated 04.01.2019 issued by the District Supply Officer, Sahibganj and also for cancellation of new licences of the Public Distribution System pursuant to the aforesaid order.

(2.) It is the case of the petitioner that the State of Jharkhand has come out with a notification notified on 07.03.2019 by the Food, Public Distribution and Consumer Affairs Department which contains a provision of minimum educational qualification to be considered at the time allotment of licence in favour of one or the other successful licencee but contrary to the said notification, the respondent authorities has come out with a public notice issued through Collectorate, Sahibganj through District Supply Officer dated 04.01.2019 by which the application for allotment of shop under Public Distribution System has been invited but very surprisingly there is no reference of any minimum educational qualification.

(3.) Not only that on the basis of public notice the licences have been issued in favour of one or other, therefore, the very mandate as has been issued by the State of Jharkhand vide notification dated 07.03.2019 has been flouted, therefore, this writ petition.