- (1.) Aggrieved by the order dated 15.03.2016 passed by the Sub Divisional Magistrate, Shahganj, Jaunpur rejecting the claim of the petitioner for preferential allotment of fair price shop license in his favour on compassionate ground, petitioner has filed instant writ petition.
(2.) Facts are that father of the petitioner, who was fair price shop licensee of village Sethuwapara district Jaunpur, died on 14.03.2015. Petitioner made a representation for allotment of fair price shop on compassionate ground in his favour. When no decision was taken, he approached this Court by filing writ petition no. 18183 of 2016 which was disposed of by the Division Bench of this Court vide order dated 18.01.2016 directing the Sub Divisional Magistrate, Shahganj, Jaunpur to decide the application filed by the petitioner in accordance with law after hearing the parties concerned within two months from the date of production of a certified copy of the order.
(3.) In compliance of the aforesaid order, the respondent no. 2 considered the application and after hearing the petitioner as well as other claimants rejected the application of the petitioner on the ground that general reputation of the deceased licensee was not good and he was a very dreadful (Dabang) person. The aforesaid finding in respect of the reputation of the deceased father of the petitioner as licensee was solely based on an application and affidavit filed by Asharfi Lal son of Kinsraj, who was also claiming allotment on the ground that he was unemployed and thus was entitled for allotment of the shop.;