- (1.) In this writ petition, the petitioner is challenging the order dated 16.2.1999 passed by the Commissioner, Meerut Division, Meerut and the order dated 2.11.1992 passed by the District Supply Officer, Meerut.
(2.) The facts of the case in brief are that the petitioner is a valid fair price shop owner. A show cause notice was given to the petitioner on 28.8.1992. By the impugned orders dated 30.7.1988, the licence of the fair price shop was suspended and again on 10.4.1991 the licence of the fair price shop was suspended. The reasons for cancelling the fair price shop as given in the impugned order is that the petitioner was imposed fine for keeping his shop closed and often closed his shop early, and for not properly distributing the food grains and "other irregularities". It is stated that on 3.12.1987, a fine of Rs. 50/- was imposed against him; on 13.9.1988, a fine of Rs. 200/- was imposed against him and again on 28.12.1991, a fine of Rs. 100/-was imposed against him and the same were realized from him. The allegation in the impugned order is that the fines were imposed on the petitioner for keeping his shop closed without valid reason and for not distributing food grains properly and for "other irregularities". A show-cause-notice is stated to have been given to the petitioner on 8.9.1992 calling for his explanation. The petitioner is stated to have submitted a reply but the same was not to the satisfaction of the District Supply Officer. Accordingly, the impugned order dated 2.11.1992 was passed cancelling the licence of his fair price shop.
(3.) I have heard Sri B.D. Mandhyan, learned Senior Counsel duly assisted by Sri Anuj Mandhyan as well as learned Standing Counsel appearing for the respondents. The order is being dictated in open Court.;