LAWS(RAJ)-2022-9-88

RAMESH CHAND Vs. STATE OF RAJASTHAN

Decided On September 20, 2022
RAMESH CHAND Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Issue notice.

(2.) Notices are accepted by Mr. Bharat Singh Gurjar, learned Deputy Government Counsel on behalf of the respondents.

(3.) This writ petition has been filed challenging the advertisement dtd. 29/8/2022 issued by the District Supply Officer, Bharatpur inviting applications for issuance of new authorization letters for the fair price shops for various places in the District Bharatpur including the Gram Panchayat Mai, Tehsil Nadbai, District Bharatpur with FPS Code No.12183.