CHATTER BHUJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard counsel for the parties. Challenge in this petition is to the order dated 18.1.1994 (Annexure P2) by which the licence of the petitioner as Document Writer was cancelled as per Rule 15(1 & 2) of the Punjab Documents Writer Licensing Rules, 1961 which is reproduced as under:-

(2.) The procedure for cancelling the licence as per aforesaid rule is that Sub-Registrar or Joint Registrar can give an opportunity of hearing before the licence is suspended which includes a copy of the warning as per sub clause (1) of Rule 15. As per sub-clause (2) of the said Rule the Registrar was to give an opportunity of hearing before suspending his licence and the licence could not be suspended for a period exceeding three months at a time.

(3.) As per reply, in the present case, the order is justified as a complaint has been made to the Commissioner, Rewari, that the petitioner has demanded Rs. 500/- from Tehsildar, Rewari, for getting the work done and thereafter the order dated 18.1.1994 (Annexure P-2) was passed. No opportunity of hearing as contemplated under the Rules has been given. The order dated 18.1.1994 (Annexure P2) is set aside.