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Allahabad HC Quashes Order on Preference to Self-Help Groups in Allotment of Fair Price Shops - (25 May 2021)

CIVIL

Allahabad High Court has quashed an order issued by the Uttar Pradesh Government to give preference to self-help groups in allotment of fair price shops, to the exclusion of all other categories of persons. The Court has held that the impugned order seeks to create a "monopoly" in favour of the Self-help Groups that generally have a "weak legal identity" for the purposes of fixing accountability and thus, any such body is susceptible to "worsen" the objects of Public Distribution System.

Tags : ALLAHABAD HIGH COURT   ALLOTMENT OF FAIR PRICE SHOPS  

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