JAGJIT SINGH Vs. MANGAL SAIN

JUDGEMENT

(1.) THIS is stated to be an appeal under Rule 16(2) of Punjab Document Writers Licensing Rules, 1961, against the order dated 27.2.2004 of the Commissioner (Appeals), Patiala Division, Patiala.

(2.) THE brief facts of this case, are, that Licence No. 52/1989 of Mangal Sain, deed Writer, Sub Tehsil Complex, Morinda, was not renewed after 31.12.1999 due to some complaints against him. The petitioner was the complainant. The enquiry was conducted against Mangal Sain, now respondent No. 1, by the Additional Deputy Commissioner (Development), Patiala, who proved the charges. Consequently, the Deputy Commissioner-cum-Registrar, Ropar, vide his order dated 7.7.2003, issued on 25.7.2003 cancelled the licence of Mangal Sain, respondent No. 1. Aggrieved, Mangal Sain, preferred appeal before Commissioner (Appeal), Patiala Division, Patiala. The Commissioner (Appeals) accepted the appeal vide his orders dated 27.2.2004 and set aide the orders of the Deputy Commissioner-cum-Registrar, Ropar. Against this order the complainant, Jagjit Singh (the present petitioner) has filed the appeal.

(3.) AS per these Rules 1st and 2nd appeal can be filed by the document writer only and the petitioner has no right to file appeal. Hence the appeal is not maintainable and the same is hereby dismissed in limine. Announced. Appeal dismissed.