Surya Prakash Kesarwani, J. - (1.) Heard Sri S.C. Pandey, learned counsel for the petitioner, Sri Vishal Tandon, learned Standing Counsel for the State-respondents and Sri Diwakar Singh, learned counsel for the respondent no.3.
(2.) Briefly stated the facts of the present case are that on complaint of respondent no.4, action was initiated by the respondent no.2 against the petitioner's fair price shop agency. By order dated 29.12.2015, fair price shop agreement of the petitioner was suspended and charge sheet dated 8.1.2016 was issued requiring the petitioner to submit explanation. The petitioner submitted detailed explanation. However, by a brief order dated 10.3.2016, respondent no.2 restored the fair price shop agreement of the petitioner as under:
(3.) Against the aforesaid order, the complainant, i.e. respondent no.4, filed an Appeal No. C 2016020000348 of 2016 before Commissioner, Allahabad, Division Allahabad, which has been allowed by the respondent no.1 by the impugned order dated 28.1.2017 by setting aside the order of the respondent no.2 dated 10.3.2016.;