DEEPAK NAUTIYAL Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) The petitioner is in the business of catering and supply of food material to various institutions. He had opened the canteen at Veer Chandra Singh Garhwali Government Institute of Medical Science and Research, Srinagar, Pauri Garhwal and run the same from the year 2008 to 2011 for which he was granted an experience certificate of three years.

(2.) Lateron, by the order dated 30.01.2014, the Principal of the Veer Chandra Singh Garhwali Government Institute of Medical Science and Research, Srinagar, Pauri Garhwal cancelled the experience certificate of the petitioner, inter alia, on the ground that the petitioner had procured the contract for running the canteen without having a valid food licence.

(3.) Now, the petitioner has again applied to run a canteen for which experience certificate of three years is mandatory. The petitioner apprehends that the three years experience certificate earlier granted to the petitioner, which was subsequently cancelled shall not be considered.