MAHIPAL SINGH Vs. COMMISSIONER CHITRAKOOT DHAM MANDAL BANDA

JUDGEMENT

(1.) Heard Sri Ram Kishore Gupta for the Petitioner, learned Standing Counsel for Respondents and perused the record.

(2.) The writ petition is directed against the order of suspension dated 28th July, 2006 whereby Petitioner's fair price agreement has been suspended by District Supply Officer and the appellate order dated 29th April, 2008 rejecting his appeal.

(3.) It appears that a surprise checking was made at the Petitioner's fair price shop wherein certain irregularities were found including shortage of sugar to the extent of One Quintal 20 kilogram, in respect whereto the occupant at the shop informed the Inspecting authority that the said quantity of sugar was given to Gram Pradhan. Considering the inspection report, the District Supply Officer by order dated 28th July, 2006 suspended the agreement of the Petitioner and directed him to submit his reply/explanation within 15 days alongwith requisite documents. The Petitioner preferred appeal against the said order of suspension which has been rejected by the Commissioner by means of the impugned order.