NEK RAM Vs. STATE AND ORS

JUDGEMENT

(1.) Petitioner claims that he has been granted right of dealership on commission basis for sale and storage of food-grains and sugar under public distribution system to the consumers of village Paklan (Thakari) by proceedings dated 28.12.2005. In the course of his business, it was found that he had violated certain provisions of law and, therefore, the license of fair price shop dealer was suspended pending departmental inquiry and police investigation by proceedings dated 01.10.2015. Thereafter, the inquiry has been going on and petitioner claimed that he has participated in the inquiry proceedings. The inquiry report has been submitted on 22.03.2016. Thereafter nothing has happened. Therefore, petitioners' livelihood is greatly affected. The report is in his favour. The proceedings should be concluded at an earliest so as to enable the petitioner to seek revocation of suspension and restart his business.

(2.) Heard Mrs. Deepika Mahajan, learned Deputy Advocate General who stated that the authority will proceed in the matter with due regard to the requirement of law and take a final decision in the matter as may be directed by this Court. Accordingly, without going to the merits of the case, respondents are directed to conclude the inquiry proceedings and the investigation if pending preferably within four weeks from the date of receipt of copy of this order. Writ petition is disposed of along with connected MP.