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Judgment
The petitioners have preferred this writ petition with a payer to direct the respondent to declare zero amount for the distribution of commodity done to public through E-pass Machine during the period of pandemic, Covid-19 by PDS dealers so that work of regular distribution of commodity may take place in proper manner.
Learned counsel for the petitioners submits that E-pass was allotted prior to pandemic, Covid-19 period and the distribution of ration during the pandemic, Covid-19 period was done without using the said E-pass Machine as there was a ban of using thumb impression on the machine.
Learned counsel submits that the machines are still showing the old food material handed over to the ration shops which should be deleted.
I have considered the submissions and perused the representation made by the petitioners - PDS shop dealers as well as the distribution details of the stock as coming in Annexure -1 series. Apparently, the said aspects have not in any manner affected the present distribution of ration which has to be made now on the basis of the said E-pass Machine alone. Presently, no demand has been raised by the respondents relating to the old ration distributed nor any action has been taken by the respondents as against the petitioners. No cause of action thus arises for filing of the present petition.
The present petition appears to be wholly premature and is, accordingly, dismissed.