REGENT COMPUTRONICS PVT. LTD.

RAGHUBIR SINGH Appellant

V/S

STATE Respondents

Referred Judgements :-

B N ELIAS AND CO LTD,EMPLOYEES UNION V/S B N ELIAS AND CO LTD [REFERRED]
VELJI RAGHAVJI PATEL V/S STATE OF MAHARASHTRA [REFERRED]
MADHU LIMAYE V/S STATE OF MAHARASHTRA [REFERRED]
JAGIR SINGH V/S RANBIR SINGH [REFERRED]
MUNICIPAL CORPORATION OF DELHI V/S RAM KISHAN ROHTAGI [REFERRED]
DHARAMPAL V/S RAMSHRI [REFERRED]
GANESH NARAYAN HEGDE V/S S BANGARAPPA [REFERRED]
KRISHNAN V/S KRISHNAVENI [REFERRED]
DEEPTI ALIAS ARATI RAI VS. AKHIL RAI AND ORS. [REFERRED]
HRIDAYA RANJAN PRASAD VERMA VS STATE OF BIHAR [REFERRED]
KUNHAYAMMED V/S STATE OF KERALA [REFERRED]
LAXMI BAI PATEL V/S SHYAM KUMAR PATEL [REFERRED]
STATE THROUGH SPECIAL CELL,NEW DELHI V/S NAVJOT SANDHU @ AFSHAN GURU [REFERRED]
CHANDI PRASAD V/S JAGDISH PRASAD [REFERRED]
KAILASH VERMA V. PUNJAB STATE CIVIL SUPPLIES CORPORATION [REFERRED]
INDIAN OIL CORPORATION LIMITED V/S NEPC INDIA LTD [REFERRED]

JUDGEMENT

(1.) Issue notice. Mr. L.K.Garg, Advocate accepts notice. With consent of counsel for the parties the matter was heard for final disposal.

(2.) The petitioner had applied on 29.10.2004, upon a notification published eliciting response for licensing of public distribution outlets. On 27.7.2006 it received an interview call requiring the presence of the applicant with necessary documents. The interview was apparently held on 26.7.2006 and 17.8.2006. Thereafter, it received a rejection memo, intimating that the outlet could not be allotted to it. The said rejection memo reads as follows :-

(3.) The petitioner appealed to the Commissioner (Food and Supplies), Government of NCT of Delhi (hereafter referred to as "the Appellate Authority").The Appellate Authority after considering the record and the grounds of appeal rejected the same inter alia observing as follows :

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RAGHUBIR SINGH Vs. STATE

Referred Judgements :-

JUDGEMENT

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