(1.) We have heard Mr. Saurabh Pandey, learned counsel appearing for the petitioner.
(2.) The submission on behalf of the petitioner that with respect to cancellation of the fair price shop license, Article 311 of the Constitution of India shall be applicable is thoroughly misconceived. Holding a license to run the fair price shop cannot be said to be holding a civil post.
(3.) On merits, considering that there were number of serious irregularities found and it was found that the petitioner is a habitual offender, the license to run the fair price shop was rightly cancelled by the appropriate authority, which has been rightly confirmed by the High Court.