Surya Prakash Kesarwani, J. - (1.) - Heard learned counsel for the petitioner and the learned standing counsel for the State-respondents.
(2.) Petitioner was a fair price shop agent of Village Panchayat Rampur Chandra Saini, Block and Tehsil along with district Agra. His fair price shop agreement was cancelled by the respondent no.2 by order dated 29.12.2012 against which he filed an Appeal No.168 of 2013 which was dismissed by the impugned order dated 25.11.2013 passed by the respondent no.3. Aggrieved with these orders, the petitioner has filed this writ petition.
(3.) Learned counsel for the petitioner submits that the respondent no.2 has passed the impugned order dated 29.12.2012 in a most arbitrary manner and without considering the reply of the petitioner. The order was passed in breach of principles of natural justice. He submits that the respondent no.2 has completely failed to discharge his statutory duty inasmuch as the order was passed without recording any finding with respect to the explanation of the petitioner and the evidences filed along with the reply. He further submits that appellate authority has also passed the impugned order dated 25.11.2013 in the same manner. Both the impugned orders deserve to be set aside.;