HEM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for the following substantive reliefs:

(2.) Petitioner is a Fair Price Shop holder in Khandla Panchyat, Tehsil Balh, District Mandi, H.P.

(3.) The Government of Himachal Pradesh, Food, Civil Supplies and Consumer Affairs Department, vide notification dtd. 2/8/2014 has notified guidelines for opening of new Fair Price Shops, in supersession of all previous orders, instructions and guidelines, in compliance to Sec. 12 (2) (e), Sec. 24 (5) (c), Sec. 40 (2) (i) of the National Food Security Act, 2013 and also in compliance to H.P. Specified Articles (Regulation of Distribution) Order, 2003 (for short "2014 Guidelines").