- (1.) The present writ petition has been filed, inter alia, making the following prayers: "(a) To, issue a writ, order or direction in the nature of certiorari quashing the order dated 26.6.2013 passed by the respondent No. 2. (b) To, issue a writ, order or direction in the nature of mandamus commanding and directing the respondent No. 2 to conduct an unbiased fresh enquiry and pass the appropriate orders in respect of fair price shop of the respondents. (c) To issue, a suitable writ which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case. (d) To award the cost of the petition in favour of the petitioner."
(2.) It appears that the respondent No. 3 was having Licence in respect of the fair price shop in question. On a complaint made by certain persons including the petitioner, the Licence of the respondent No. 3 in respect of the fair price shop in question was suspended by the order dated 7.6.2013. The respondent No. 3 was required to submit his written explanation in regard to the irregularities allegedly committed by him in respect of the fair price shop in question.
(3.) The respondent No. 3 submitted his written explanation dated 22.6.2013.;