PUNI RAM MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner challenging order dt.2/6/2016 passed by the District Supply Officer, Dausa whereby licence of the petitioner to run the Fair Price Shop has been cancelled.

(2.) Mr. D.D. Khandelwal, counsel for the petitioner has submitted that the petitioner was issued licence in the year 2005 for Fair Price Shop at Malwas Tehsil Nangal Rajawatan, District Dausa (Raj). Learned counsel has submitted that due to ailment of the petitioner he had filed an application in the month of February for not running the Fair Price Shop for two months and later on due to serious illness of the petitioner, he was not in a position to submit application of extension of leave.

(3.) Learned counsel has submitted that due to non filing of application of extension of leave, the respondents have cancelled the licence of the petitioner by impugned order dt.2/6/2016. Learned counsel has submitted that he has filed various order sheets of the proceedings before the District Supply Officer and the said order sheets clearly reveal that the petitioner was not given proper opportunity of hearing before passing of the impugned order.