DALEEP KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition is directed against the order dated 16.10.2019, passed by District Supply Officer, Hanumangarh whereby the petitioner's authorisation/license has been suspended for the reasons stated therein.

(2.) The main contention of the learned counsel for the petitioner is that pursuant to complaint so lodged, a notice dated 11.10.2019 was got served upon the petitioner only in the evening of 15.10.2019 requiring him to furnish written clarification on 16.10.2019. However, looking at the paucity of time and the fact that the petitioner is a handicapped person, was not able to appear before the concerned authority on the scheduled date and no further opportunity was granted to him and while passing the impugned order, suspended his license for fair price shop.

(3.) Heard.