RAMKHILADI MEENA Vs. STATE OF RAJ AND ORS

JUDGEMENT

(1.) The writ petition preferred by the petitioner is a second round of litigation. Earlier the writ petitioner preferred S.B.C.W.P. 17319/2015 (Ram Khiladi Meena Versus State of Rajasthan & Anr.) wherein the writ petitioner was ousted to prefer appeal under Rule 22 of the Rajasthan Foodgrains and Other Essential Articles (Regulation of Distribution) Order, 1976 (for short 'the Order of 1976' hereinafter) . He preferred D.B.S.A.W. No.1151/2015 against the order of the learned Single Judge relegating him to the alternate remedy as noted above. However, the Division Bench disposed off the appeal with directions to decide the appeal of the appellant-petitioner within 15 days. It was further directed that the Appellate Authority to consider each of the issues raised by the appellant and pass reasoned and speaking order expeditiously.

(2.) After the aforesaid decision dated 26.02016, the petitioner preferred an appeal before the District Collector, Karauli challenging the decision of the District Supply Officer dated 27.10.2015 whereby his fair price shop license was cancelled. The District Collector, Karauli vide his order dated 20.07.2016 dismissed the appeal.

(3.) Feeling aggrieved, the petitioner preferred a revision petition before the Secretary, Food and Civil Supplies. The Secretary also vide his judgment dated 26.09.2016, dismissed the revision petition and upheld the orders passed by the District Supply Officer as well as the District Collector. Feeling aggrieved, the present writ petition has been filed challenging all the three orders as noted above.