Ajay Bhanot, J. - (1.) There is a village panchayat of Shivpur Mathiya, District-Kushinagar. The respondent No.6 was appointed as the fair price shop dealer of the aforesaid village panchayat. The petitioner initially challenged the appointment of the respondent No.6, Mukesh Vishwakarma, as the fair price shop dealer of the said village panchayat by instituting, a writ petition before this Court. The writ petition was registered as Writ-C No.6050 of 2018. The writ petition was finally decided by judgement and order dated 15.2.2018 rendered by this Court. The operative portion of the judgement reads thus: "Accordingly, this writ petition is disposed of with a direction to the Licensing Authority to place the objections made by the petitioner before Tehsil Level Selection Committee at the time of consideration of such proposal made in favour of the respondent no. 6 and appropriate order be passed thereon within a period of six weeks from the date a certified copy of this order is produced before him."
(2.) In pursuance of the orders passed by this Court, the petitioner submitted the objection before the competent authority. The competent authority rejected the objection and upheld the appointment of the said respondent No.6, Mukesh Vishwakarma by order dated 27.3.2018.
(3.) The petitioner has assailed the aforesaid order dated 27.3.2018 passed by the respondent No.2, Sub-Divisional Magistrate, Tehsil-Kaptanganj, District-Kushinagar in the instant writ petition.;