Siddhartha Varma, J. - (1.) The instant writ petition challenges the order of cancellation dated 14.8.2017. Initially the writ petition was entertained as there was a confusion as to whether the District Supply Officer could have passed the impugned order. Today the learned Standing Counsel has produced the Government Order dated 17.8.2002 and has relied on Clause -12 which is being been reproduced herein under :
(2.) It shows that District Supply Officer had the authority to inspect and take disciplinary action against all fair price shops in the vllages.
(3.) The learned Standing Counsel further placed reliance on a Government Order dated 30.9.2004 which is also being reproduced herein under: ;