- (1.) THIS writ petition has been preferred challenging the suspension/cancellation of the agreement of fair price shop of the petitioner vide order dated 22.5.2010 and 27.5.2010 communicated to the petitioner by order dated 27.7.2010 as well as the appellate order dated 2.12.2011.
(2.) IT appears that license of the petitioner's fair price shop village Raigawan Vikas Khand Utraula, to which distribution of essential commodities for the village Panwapur was also attached, was suspended vide order dated 22.5.2010 contained in annexure no. 1, on the charges that on inquiry in village Panwapur B.D.O found that some card holders said that the petitioner charges in excess of scheduled price and there is also supplied less weight commodities to the card -holders by the petitioner's shop.
(3.) DENYING the charges levelled against him, the petitioner has submitted his reply alleging that the false charges have been levelled against him on account of malice and non -fulfillment the illegal demand of the Block Development Officer. In the reply, the petitioner has emphatically denied all the allegations levelled against him by the B.D.O. in its report. He has also mentioned that no card holder has ever made any complaint to Gram Pradhan or other authority. He also detailed with specific names of the card holders regarding proper distribution of commodities to them. The shop of the petitioner was suspended vide order dated 22.5.2010, which could have taken few days time in service upon the petitioner. Reply to the charges mentioned in the suspension order, has been submitted on 11.6.2010 by the petitioner, as mentioned in the cancellation order, itself, meaning thereby the petitioner has submitted his reply without any delay.;