Ran Vijai Singh, J. - (1.) Heard Sri Tripurari Sharan Shukla, learned counsel for the petitioner, Sri Vishal Tandon, learned standing counsel for the State respondents and Sri D.D.Chauhan, learned counsel for the gaon sabha.
(2.) Through this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the order dated 11.4.2016 passed by the Sub-Divisional Officer Itwa District Siddharth Nagar by which the Sub-Divisional Officer has cancelled the appointment of the petitioner as fair price shop agent and directed to consider the matter of the petitioner in the open meeting of the gaon sabha.
(3.) While assailing the aforesaid order, learned counsel for the petitioner contends that the Sub-Divisional Officer had got no power to review his own order dated 27.2.2016 appointing the petitioner as fair price shop agent. Utmost the order could be challenged before the higher forum even if there was any illegality or defect in decision making process.;