RITU RAJ AWASTHI,J. - (1.) Heard learned counsel for the petitioners as well as the learned Standing Counsel and perused the records.
(2.) The writ petition has been filed seeking direction to the opposite parties to hold a fresh inquiry with respect to nondistribution of essential commodities by the opposite party no.7/fair price shop licensee to the petitioners and other residents of village Malke Gaon, Tehsil Lalganj, District Rae Bareli.
(3.) Learned counsel for the petitioners submits that the petitioners are the residents of the said village. They along with other residents had made a complaint regarding non distribution of the essential commodities from the ration shop by the opposite party no.7. In the said complaint, it was specifically averred that the opposite party no.7 in connivance with the Supply Inspector, Sareni, District Rae Bareli is misappropriating the essential commodities and is not properly distributing the same to the ration card holders. On the said complaint, the District Supply Officer entrusted the inquiry to the Supply Inspector, Sareni, Rae Bareli and he has submitted the enquiry report giving clean chit to the opposite party no.7.;