DOGRA NATH SHARMA Vs. SINDASU PANDEY

JUDGEMENT

(1.) I have heard Mr. Sunil Sethi, learned Senior counsel for the petitioner and Mr. K. D. S. Kotwal, learned Deputy Advocate General.

(2.) The petitioner has complained of violation of the directions dated 26 th February 2010 allowing OWP No. 639/2005 which had been filed by the petitioner. It is necessary to note certain basic facts giving rise to the instant petition.

(3.) The petitioner had applied for grant of a liquor licence under the Ex- service men category which claim had been rejected and the grant of licence denied to him on the ground that the licence could be given only in favour of Ex- servicemen who were within 45/40 years of age. The petitioner was found disentitled to the licence for the reason that he was beyond this age. A communication dated 12th August 2005 of the Excise Commissioner, Jammu, rejecting the petitioner's request for grant of licence was challenged by way of OWP No. 639/2005.