AJAY BHANOT,J. - (1.) A resolution was passed by the village panchayat Paal Khera, District Mathura on 21.9.2016 recommending the name of the petitioner for appointment as a fair price shop dealer of the aforesaid village panchayat. The resolution was not acted upon and the consequent formalities of documentation were not done. The appointment letter was not issued to the petitioner appointing him as fair price shop dealer. By order dated 17.4.2018 passed by the SubDivisional Officer Mannt, District Mathura, the resolution dated 21.9.2016 passed by the village panchayat was cancelled.
(2.) In this writ petition, the petitioner has assailed the order dated 17.04.2018 passed by the respondent no. 3. He seeks further relief to be appointed as fair price shop dealer on the basis of the resolution of the village panchayat dated 21.09.2016.
(3.) The contention of Sri. Sandeep Kumar, learned counsel for the petitioner is that the respondent no. 3 has acted in excess of jurisdiction conferred by law by cancelling the aforesaid resolution dated 21.9.2016 passed by the village panchayat. He relies upon two authorities of this Court. The judgment handed down by the learned Division Bench of this Court in the case of Jag Jiwan Ram v. State of U.P. and others reported at 2013 (1)ADJ 62 and also judgment rendered by the learned Single Judge in Gangadhar Dubey v. State of U.P. and others reported at 2018 (1) ADJ 644 .;