BHUDEO SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri S. D. Dube, learned counsel for the petitioner and the learned Standing Counsel.

(2.) THE present writ petition has been filed for quashing the orders passed by respondent dated 18. 7. 2005, Annexure-1 to the writ petition, 14. 9. 2005, Annexure-9 to the writ petition and the order dated 27. 2. 2006 passed by respondent no. 2, Annexure-11 to the writ petition.

(3.) THE petitioner who is a licensee of a fair price shop, his license was suspended by order dated 18. 7. 2005 by respondent no. 3 leveling certain charges that distribution of the Sampurna Gramni Rojgar Yojana stock was not properly distributed for the month of Feb. 2002. Further various allegations against the petitioner regarding distribution of the goods dated 15. 4. 2002, 17. 7. 2002, 31. 3. 2003, 16. 11. 2003 and 12. 11. 2003 have been leveled against the petitioner. The petitioner submitted a reply on 21. 7. 2005 and has submitted that the charges leveled against the petitioner for the year 2002 to 2004 are not correct because unless and until it is verified that the last month allocation has been distributed properly to the villagers and it has been verified by the competent authority, no further allotment will be made, but the competent authority has not considered the same and cancelled the license of the petitioner. The petitioner aggrieved by the aforesaid order filed an appeal and that appeal too has been dismissed.