- (1.) HEARD learned Counsel for the Petitioner and the learned Standing Counsel.
(2.) BY this petition, Petitioner has prayed for quashing the order dated 09/2/2011, by which order the fair price shop agreement has been allotted to Rajesh Kumar, i.e. Respondent No. 5 dependent of the deceased fair price shop holder Mehndipal. Petitioner has come up in the writ petition contending that the decision regarding allotment of fair price shop to Rajesh Kumar ought to have been held in the open meeting of the Gram Panchayat.
(3.) AFTER having heard learned Counsel for the parties, we are of the view that the Government Order dated 17/8/2002, creates an exception with regard to consideration of allotment of fair price shop in favour of the dependent of the deceased fair price shop holder whose reputation was good.;