INDIRA RANI Vs. STATE OF UTTARAKAND

JUDGEMENT

(1.) The petitioner evidently has a licence for running a fair price shop for Gram Sabha, Narayanpur, Tehsil Jaspur, District Udham Singh Nagar. According to the petitioner, the fair price shop which she was running caters the consumers of three different Gram Sabhas. There were complaints against the petitioner by the consumers as well as by the "Gram Pradhan" of one Gram Panchayat, Narayanpur, that the petitioner is not getting the stock verified from the "Gram Pradhan", which is the mandatory requirement as per the Government Order dtd. 15/10/2005. There were other complaints against the petitioner as well that she does not open the shop in time, the distribution of kerosene oil made by the petitioner does not match with the kerosene oil distributed to the consumers, etc. Consequently, the licence of the petitioner's shop was suspended vide order dtd. 15/7/2011 and she was asked to show cause. Against this order, the petitioner preferred an appeal before the Commissioner, Kumaon Mandal, Nainital who had initially granted a stay to the petitioner but thereafter the appeal of the petitioner was dismissed vide order dtd. 9/3/2016, wherein clear-cut findings have been given that the petitioner does not open the shop in time, that she does not get the stock verified from the Gram Pradhan, Gram Panchayat, Narayanpur Smt. Sunita Devi. There are complaints made by others against the petitioner. Aggrieved, the petitioner has filed the present writ petition before this Court.

(2.) This Court vide order dtd. 1/6/2016 had granted an interim order in favour of the petitioner.

(3.) Pursuant to the interim order passed by this Court, the petitioner is presently running the fair price shop.