Ritu Raj Awasthi, J. - (1.) Supplementary affidavit on behalf petitioner filed today in Court in Writ Petition No. 30735 (MS) of 2016 is taken on record. Impleadment Application on behalf of Bindu Devi filed by Mr. Kuldeep Singh, Advocate in Writ Petition No. 29941 (MS) of 2016 is also taken on record.
(2.) These are two writ petitions, Writ Petition No. 30735 (MS) of 2016 has been filed by Suresh Pratap Singh challenging the orders dated 20.06.2014 and 14.08.2014 whereby the claim of petitioner for allotment of fair price shop on compassionate grounds in place of deceased licensee, namely, Chandrabhan Singh, has been rejected whereas Writ Petition No. 29941 (MS) of 2016 has been filed by Smt. Kanti Singh challenging the order dated 03.12.2016 whereby in compliance of orders dated 31.5.2016, 27.6.2016 and 15.7.2016 passed in Writ Petition No. 12818 (MB) of 2016 (Rajesh Kumar v. State of U.P. and others ), Writ Petition No. 14747 (MB) of 2016 (Malik Ram & Others v. The State of U.P. and others) and Writ Petition No. 15364 (MS) of 2016 (Kanti Singh v. State of U.P. and others) , respectively, the competent authority has proceeded to decide the representations preferred by the petitioners of those writ petitions and has come to conclusion that in the grant of license for the fair price shop in question, the benefit of reservation policy is required to be given and the said fair price shop is to be allotted from the persons belong to Scheduled Caste category.
(3.) Since both these writ petitions relate to same fair price shop i.e., fair price shop for Village Panchayat Kaimi, Vikas Khand and Tehsil Mankapur, District Gonda and involve only legal question, as such, they have been clubbed together and are being heard and decided by a common order at the admission stage without calling for counter affidavit.;