B.D. Agrawal, D.S. Sinha, J. - (1.) The Government Order dated December 18, 1980 envisages the distribution of Government Goods, Grains and other Essential Commodities through the media of Co-operative Societies. Petitioner No. 1 is a Consumers Co-operative Society. Petitioner No. 2 is the Secretary thereof. The Government Order aforementioned provides that 4000 units shall be allocated to the each fair price shop run by the Co-operative Societies. There is a similar directive also from the District Magistrate, Varanasi dated 2nd March, 1982. The grievance raised by the petitioner is that they operate in the Urban Area but there has been no allocation made of 4000 units to the fair price shops run by them instead the units allocated are 2000 only to each fair price shop. The petitioners have made a representation dated 23rd December 1985 vide Annexure Rs.7' to the State Government. The representation, according to the petitioners, remains undisposed of till date. In these circumstances we direct respondent No. 1, namely the state of U.P. to consider the dispose of the aforementioned representation of the petitioner with due expedition not later than two months from the date of the presentation of a certified copy of this order before the Secretary, Food and Civil Supplies Department, U.P. The petitioners may as well present a copy to the District Magistrate Varanasi who it is expected will make a speaking order specifying the reasons, if any, why it has not been possible to allocate the number of units mentioned in the circular letter.
(2.) The petition is accordingly disposed of.
(3.) A certified copy of this order may be given to the learned counsel for the petitioners within three days on payment of usual charges. Decided accordingly.;