LAWS(MPH)-2013-6-10

HARIOM PANDEY Vs. STATE OF MP

Decided On June 18, 2013
Hariom Pandey Appellant
V/S
STATE OF MP Respondents

JUDGEMENT

(1.) HEARD . The petitioners have filed this petition against the order dated 18-01-2013 ( Annexure P-1). By the aforesaid order, the licence of the petitioners granted earlier to the petitioners of document writers, has been cancelled. It is mentioned in the order that certain complaints were made in regard to issuance of licence in favour of the petitioners. Thereafter, the petitioners were afforded an opportunity of hearing and it was found that the petitioners had no knowledge of typing, hence, they are not eligible to hold license of document writers.

(2.) LEARNED counsel for the petitioners has contended that impugned order passed by the authority is against the provisions of Madhya Pradesh Document Writers Licensing Rules, 1966, hence, the order is liable to be quashed.

(3.) RULE 5 of the Rules of 1966 prescribes grant of licence. The relevant Rule 5(d) is as under:-