- (1.) Heard Sri B.D. Pandey, learned counsel for the petitioner and learned Standing Counsel. By means of the present writ petition, the petitioner is challenging the order dated 24.9.2013 by which the claim of the petitioner for compassionate allotment of the fair price shop which stood in the name of her husband Sri Parashuram, who died on 3.11.2012 has been rejected.
(2.) The petitioner is the widow of Late Parashuram, who was the licensee of the fair price shop of Village Ahirauli, Post-Nipaniya, Tehsil-Nautanwa, District Maharajganj. It is stated that Parashuram died on 3.11.2012 and after his death, the petitioner moved an application dated 9.11.2012 for compassionate allotment of the fair price shop under Clause-10 (Jha) of the Government Order dated 17.8.2002. The said application has been rejected on the ground that on 22.8.2012, the Gram Pradhan and some villagers have given complaint that Late Parashuram was not distributing the essential commodities properly and on which, an inquiry has been directed. On 23.9.2013, the Supply Inspector has made the inquiry from the card holders and recorded their statements and the said card holders have stated that Late Parashuram was not supplying essential commodities properly. On these facts, it has been inferred that the reputation of Late Parashuram was not good.
(3.) Learned counsel for the petitioner submitted that neither the copy of the complaint nor the inquiry report has been confronted or provided to the petitioner.;