Surya Prakash Kesarwani, J. - (1.) List revised. Case called out. Sri Rajeev Kumar, learned counsel for the petitioner in Writ-C No.6132 of 2017 has appeared, who also holds brief of Sri Rajendra Pal Singh, learned counsel for the petitioner in Writ-C No.390 of 2016 and 406 of 2016. In Writ-C No.34083 of 2016, Sri Amit Malik, learned counsel has appeared on behalf of the petitioners. None has appeared on behalf of the petitioners in other connected writ petitions. Sri Vishal Tandon, learned standing counsel has appeared on behalf of State respondents.
(2.) This bunch of writ petitions, have been filed aggrieved with the insistence of wholesale dealers requiring the retailers/fair price agents to submit distribution certificate of the village Pradhan. Learned counsels for the petitioners submit that wholesale dealer cannot impose any condition upon the retailers other than those provided under the relevant Government Order. He refers to para-4 of the Government Order No.1213/29-7-2008-M143/06 dated 02.06.2008 with respect to distribution of kerosene oil under Public Distribution System, which requires the retail dealers to submit certificate members of the Administrative Vigilance Committee of the concerned village Panchayat and Village Development Officer. Submission is that the requirement under Government Order is the endorsement of the members of Prashasnik Satarkta Samiti as well as Gram Vikas Adhikari and, therefore, neither the District Supply Officer nor a wholesale dealer may require certificate or endorsement in any other manner. Learned standing counsel submits that there cannot be any disagreement that endorsement has to be made in the manner as prescribed by para-4 of the aforesaid Government Order dated 02.06.2008.
(3.) I have carefully considered the submissions of learned counsel for the parties.;