ARJUN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner, a fair price shopkeeper authorised under the Rajasthan Foodgrains and Other Essential Articles (Regulation of Distribution) Order, 1976 ('the Order of 1976') at village Senai, Tehsil Luni, District Jodhpur has submitted this writ petition assailing the notice dated 18.03.2005 (Annex.1) informing him of the irregularities found during inspection and calling upon his explanation on 11.04.2005. The petitioner has also challenged the order passed by the District Supply Officer, Jodhpur ('DSO')on 12.05.2005 (Annex.2) that reads in its entirety thus.

(2.) The petitioner has contended in the writ petition that the order Annex.2 has been passed without application of mind and without affording adequate opportunity of hearing to him; and that the order impugned has been issued in contravention of the requirements of Clause-8 of the Order of 1976. The notice Annex.1 has also been challenged being baseless and without application of mind.

(3.) This writ petition was admitted on 28.04.2005 and by way of interim order, further proceedings in pursuance of the notice dated 18.03.2005 (Annex.1) and so also operation of the order dated 12.04.2005 (Annex.2) were ordered to remain stayed.