YASVEER SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) We have heard Shri V.P. Gupta, learned counsel for the petitioner, Shri Rakesh Kumar Shukla for the respondent no.4 and the learned Standing Counsel for the State respondents.

(2.) Counter and rejoinder affidavits have been exchanged and with the consent of the parties, the writ petition is being finally decided.

(3.) Brief facts of the case as emerge from the pleadings of the parties are:The petitioner, Yasveer Singh is running a fair price shop since 1993. A letter dated 10/6/2010 was issued by the Sub Divisional Officer to all the Block Development Officers of Tehsil Sambhal directing the Block Development Officers to obtain a resolution in the open meeting of Gram Panchayat regarding the fair price shop dealer in event the members of the Gram Panchayat are not satisfied with the work of the fair price shop dealer. A resolution dated 22/9/2011, was passed by the Gram Panchayat which was passed against the petitioner and in the same resolution it was resolved that one Smt. Shiksha Devi be appointed as a fair price shop dealer. The said resolution was forwarded by the Block Development Officer to the Sub Divisional Officer by letter dated 30/9/2011. The petitioner, aggrieved by the letter dated 10/6/2010 and resolution dated 22/9/2011 has come up in the writ petition praying for the following reliefs: