SUNITA AGARWAL,J. - (1.) Heard Shri S.S.P. Gupta, learned counsel for the petitioners and Shri Vishal Tandon holding brief for the State of U.P.
(2.) The petitioners herein are aggrieved by the orders dated 3.7.2017 and 13.7.2017 passed by the respondent No.2 and respondent No.4; respectively, wherein direction has been given to ensure that the supply of food grains be given to the cardholders, after recording satisfaction that the distribution certificates produced by them are duly certified by the Gram Pradhan. In absence thereto, the stock of food grains shall not be released. Thirty one petitioners who are working as fair price shop dealers joined in the present petition to challenge the decision of the Competent Authority to get the distribution certificates signed by the Gram Pradhan.
(3.) Shri S.S.P. Gupta, learned counsel for the petitioners vehemently argues that there is no provision in the relevant Government Orders for verification of distribution under the signature of Gram Pradhan on the distribution certificate. With reference to the Government Order dated 6.10.2015 (filed with the writ petition) and the Government Order dated 2.6.2008, he submits that three-stage enquiry for lifting and distribution of food grains, sugar and kerosene oil as provided in the Government Order dated 6.10.2015, does not contemplate any enquiry by the Gram Pradhan prior to lifting of the same.;