Rajesh Singh Chauhan, J. - (1.) Heard Sri Anurag Shukla, learned counsel for the petitioner and Sri Manish Pandey, learned Brief Holder on behalf of State-respondents.
(2.) By means of this petition the petitioner has assailed the order dated 8.4.2013 passed by the Additional Commissioner (Judicial), Faizabad Division, Faizabad in Appeal No. 182 of 2016 whereby the appeal of the petitioner has been rejected.
(3.) The main ground to challenge the aforesaid order is that the charges levelled against the petitioner are vague and trivial in nature. He has further submitted that those charges are not so serious warranting suspension / cancellation of the license of fair price shop in question in view of the Government Order dated 29.7.2004. The other grounds to challenge the impugned order is that the reply of the petitioner was not considered and the entire exercise of suspension and cancellation has been done under the political pressure. He has also submitted that inquiry has not been made in a fair and transparent manner inasmuch as neither the copy of the preliminary inquiry nor the final inquiry has been provided to the petitioner. As per the counsel for the petitioner the Appellate Authority has not applied its judicious mind while rejecting the statutory appeal of the petitioner.;