SHYAMDEO SHARMA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel appearing on behalf of private respondent no. 6.

(2.) Petitioner in the present writ application seeks quashing of the part of the selection list issued by Memo No. 126 dated 25.02016 as contained in Annexure-5 by which the respondent no. 2 i.e. the District Magistrate-cum-Chairman, Selection Committee, Sheikhpura without giving preference to the petitioner being a Chairman of PACS of Awgil Chande selected private-respondent no. 6 for allotment of licence in relation to PDS shop under gram Panchayat Raj Purena Block in the District-Sheikhpura.

(3.) Learned counsel for the petitioner challenges his nonselection as a PDS dealer by the respondent no. 2 on the ground that as per the advertisement for selection of PDS dealers vide Memo No. 79 dated 20.04.2015 as contained in Annexure-1, the preference had to be given to certain categories which included preference to the PACS as per clause 2 of the advertisement. He also contends that the select list has been prepared taking into account only higher educational qualification.