Surya Prakash Kesarwani, J. - (1.) Heard learned counsel for the petitioner and the learned Standing Counsel for the State-respondents.
(2.) This writ petition has been filed challenging the order dated 2.2.2017, passed by respondent no.3, rejecting the application of the petitioner for compassionate allotment of the fair price shop of village panchayat - Chanargaddi, Vikas khand - Naugarh, Tehsil - Shohratgarh, District - Siddharth Nagar.
(3.) Learned counsel for the petitioner submits that the respondent no.3 has rejected the application of the petitioner in gross violation of the mandate of Clause 10 (jha) of the Government Order dated 17.8.2002. The rejection of application on the ground of reservation, is absolutely misconceived since reservation was not applicable with respect to the fair price shop in question.;