Surya Prakash Kesarwani, J. - (1.) Heard Sri Ram Sagar Yadav, learned counsel for the petitioner in the leading writ petition and Smt. Kamala Devi Mishra, learned counsel for the petitioner in the connected writ petition. I have also heard learned standing counsel as well as learned counsel for the Gram Sabha. With the consent of the learned counsel for the parties, Writ-C No.3253 of 2017 is treated as leading writ petition.
(2.) Petitioner in Writ-C No.3253 of 2017 is resident of Village Panchayat Shoro, Tehsil Takha, District Etawah. He belongs to Scheduled Caste. He is aggrieved due to non-distribution of essential commodities in specified quantity and at specified rates by the respondent No.4- fair price shop agent to card-holders as well as inaction of the State respondents in not redressing the grievances of the card-holders including the petitioner. Consequently, he has filed the leading writ petition.
(3.) The petitioner of Writ-C No.6901 of 2017 claims that he belongs to a poor family and holds a ration-card in the name of his wife. He is resident of village Chhatargarh, Biharia, Tehsil Bara, District Allahabad. Aggrieved with non-distribution of essential commodities by the respondent No.4- fair price shop agent and inaction of the State respondents despite complaint, the petitioner has filed the this writ petition praying to issue a writ, order or direction in the nature of mandamus commanding the respondent Nos.2 & 3 to take appropriate action against the respondent No.4.;