KASHI RAM SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed against the order dtd. 13/3/2024, whereby the petitioner has been placed under suspension.

(3.) Briefly noted the facts in the case are that the petitioner is having a Fair Price shop No.809 at Village Nuwan. The shop is in operation since the year 2016. On a surprise inspection, the respondent No.3 found certain infirmities in the operation of the Fair Price Shop of the petitioner. On account of those shortcomings, a Show Cause Notice was issued to the petitioner on 13/3/2024 and at the same time, the license of the petitioner has been suspended vide order dtd. 13/3/2024. Hence, the present writ petition has been filed.