LAWS(RAJ)-2022-9-98

YOGENDRA Vs. STATE OF RAJASTHAN

Decided On September 23, 2022
YOGENDRA Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Issue notice in S.B. Civil Writ Petitions No.14090/2022, 14071/2022, 14089/2022, 14092/2022 & 14093/2022.

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

(3.) These writ petitions have 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 Village Gahalau, Gram Panchayat Gahalau, Tehsil Uchhain with FPS Code No.12136, Gram Panchayat Nayabas, Tehsil Nadbai with FPS Code No.13947, Village Baharawali, Gram Panchayat Bhainsa, Tehsil Roopwas with FPS Code No.12139, Gram Panchayat Dehra, Tehsil Nadbai with FPS Code No.15867, Gram Panchayat Khatoti, Tehsil Nadbai with FPS Code No.12297 and Gram Panchayat Barolichhar, Tehsil Nadbai with FPS Code No.15851 respectively.