VINOD KUMAR Vs. COMMISSIONER ALLAHABAD DIVISION

JUDGEMENT

(1.) By means of this writ petition, petitioner has prayed for the following reliefs :

(2.) Petitioner was allotted a fair price shop for village Azampur Garahwa Block Amauli, District Fatehpur. Certain complaints were made levelling allegations against the petitioner while functioning as licence holder of the fair price shop. Notice was issued to the petitioner and he was asked to submit his reply. Allegations against the petitioner were that he did not distribute the essential commodities to the ration card holders regularly; he has been charging Rs. 12-15 per litre on the sale of kerosene oil. As a consequence the charge-sheet was served and his license was put under suspension. In reply to the charge-sheet petitioner submitted his reply on 26.6.2006 denying the allegations made against him. On receipt of the reply another communication was addressed to the petitioner in which he was asked to produce the Stock Register which he has failed to do despite being asked to do. In his reply, petitioner denied the allegations as stated against him but did not produce the Stock Register as directed by the Prescribed Authority. He submitted an explanation that the official record in the shape of Stock Register, details of sales affected has been lost as such he could not produce the same. On receipt of the reply, Prescribed Authority recorded that despite opportunity being given to the petitioner to produce the record, he has failed to do so. On this it was concluded that the petitioner has nothing to say and as a consequence his licence has been cancelled. Appeal thereof has also been dismissed. Hence this writ petition.

(3.) I have heard learned counsel for the parties and perused the material on record.