MITHAI LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State.

(2.) The petitioner was fair price shop dealer of Village Panchayat Baijnathpur, Birdpur No.12. A show cause notice was issued to the petitioner on 3.12.2013 asking him to show cause regarding the discrepancies in the records and shortages of food grains which came to light during inquiry. The stock available in the fair price shop was 99.32 quintal of wheat and 88.50 quintal of rice as against 120.48 quintal of wheat and 142.95 quintal of rice which were lifted by the petitioner. The petitioner was required to explain the aforesaid shortages and reconcile the said discrepancies in the documents.

(3.) The petitioner submitted a reply to the show cause notice on 10.12.2013. The fair price shop of the petitioner was terminated on 27.12.2013. The petitioner carried the order of termination in appeal before the appellate authority. The appeal was registered as Appeal No.-C201417000045, Mithai Lal Vs. S.D.M. Navgarh. The appeal was dismissed by order dated 14.7.2015.