HARI OM MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) We have heard learned counsel appearing for the parties.

(2.) These intra-Court Special Appeals are directed against the judgment of learned Single Judge, by which she has dismissed the writ petitions on the ground that the petitioners distributing scheduled commodities under the Control Order, issued in exercise of powers under Section 3 read with Section 5 of the Essential Commodities Act, 1955, have no vested right to insist upon that they must have at least 500 card holders, attached to them, for viability of their business of running fair price shops

(3.) Learned Single Judge held that there is nothing in the Control Order, or in the conditions of the authorization letter, to suggest that the petitioners would have at least 500 card holders to run the fair price shop. They have no vested right to insist that they must have minimum 500 card holders attached to their shops, for running the fair price shops. Even if it is presumed that the State Government has issued guidelines to ensure that the fair price shop should have 500 card holders, then also such guidelines would not create any legal right in favour of the petitioners.