REETA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner's Fair Price Shop situate in Village - Tanda Kalan, Block - Chahaniyan, Tehsil - Sakaldiha, District - Chandauli, was suspended on 4.4.2019. Thereafter on 16.4.2019, the petitioner denied the charges and filed her reply. On 4.6.2019, the licence to run the Fair Price Shop was cancelled. Aggrieved thereof, the petitioner has filed the instant writ petition.

(2.) The petitioner has submitted that initially when the order of suspension was passed there was enquiry contemplated in it and subsequently thereafter no fresh charges were issued and no enquiry as is contemplated under the Government Orders dated 29.7.2004 and 16.10.2014 was undergone.

(3.) Learned Standing Counsel, in reply, however, submitted that prior to the issuing of the suspension order, notices were issued and the charges were known to the petitioner. He submits that these charges were issued on 18.2.2019 and 12.3.2019.