Ajay Bhanot, J. - (1.) Heard Sri P.K. Pandey, Advocate holding brief of Sri G.C. Pant, learned counsel for the petitioner and Sri Subranshu Shekhar Singh learned Standing Counsel.
(2.) The petitioner was the fair price shop dealer of Village Panchayat Thanvala, Tehsil Bilari, District Moradabad. The fair price shop licence of the petitioner came to be suspended by an order dated 25.05.2012 solely on the ground that the petitioner did not deposit the requisite amount for lifting the essential commodities on 22nd of May, 2012. As per roster the petitioner was required to deposit the amount for lifting essential commodities on the 22nd of every month. The petitioner had committed an irregularity and acted in violation of Government Orders. On this single count, a show cause notice was issued to the petitioner on 25.05.2012.
(3.) The petitioner submitted the reply to the show cause notice on 26.06.2012, refuting the charges laid out against her.;