RANDHEER SINGH Vs. ADDITIONAL FOOD COMMISSIONER, FOOD, CIVIL SUPPLY AND CONSUMER MATTERS DEPARTMENT & ANR

JUDGEMENT

(1.) This petition has been filed against the order dated 27.11.2009 passed by the Additional Food Commissioner, Food, Civil Supply and Consumer Matters Department, Jaipur whereby the Additional Commissioner has upheld the order dated 17.08.2009 passed by the District Supply Officer, Jhunjhunu cancelling the authorization of the petitioner to run a fair price shop in village Wahidpura, Tehsil and District Jhunjhunu.

(2.) I have heard the counsel for the petitioner and perused the impugned order dated 27.11.2009 passed by the Food Commissioner as also the order dated 17.08.2009 passed by the District Supply Officer and the provisions of the Rajasthan Food Grains and Other Essential Articles (Regulation of Distribution) Order, 1976 (hereinafter 'Order 1976') and find that serious irregularities in the running of the fair price shop were found by the authorities below which inter alia included the failure of the petitioner to open the fair price shop in time in breach of his obligation under Order 1976 as also the terms and conditions of the licence, to indicate the prices of the commodities being distributed on the notice board of the fair price shop and also in failing to maintain the records as warranted in law and submit monthly returns to the competent authority. It has been further found that the records produced by the petitioner on notice being issued were submitted after great delay and on perusal whereof indicated that the same were manipulated inasmuch as the details of distribution in the year 2008 were at serial number above the details of distribution in the year 2007. The authority also found that misuse of 6671 liter of kerosene and 109.78 quintal of wheat meant for A.P.L.

(3.) The impugned orders of the statutory authorities are founded upon the conclusion of facts arrived at on the appreciation of evidence by them.