Ajay Bhanot, J. - (1.) There is a village panchayat of Gulrihan, District-Gorakhpur. A resolution was passed by the village panchayat Gulrihan on 04.03.2016 recommending the name of the petitioner for appointment as fair price shop dealer of the said panchayat. The petitioner was appointed as the fair price shop dealer of village panchayat-Gulrihan, District-Gorakhpur in the year 2016. Complaints were made on the lack of eligibility of the petitioner to be so appointed. An enquiry was caused to be conducted into the aforesaid complaints. The complaints were found to be true by the enquiry. The resolution of the village panchayat dated 4.3.2016 recommending the appointment of the petitioner as fair price shop dealer was invalidated, by order dated 10.5.2016 passed by the Sub-Divisional Magistrate, Campereganj, District-Gorakhpur. Consequently, the appointment of the petitioner stood terminated. The petitioner took the order of cancellation of his licence in appeal. The appeal of the petitioner was rejected by order dated 10.05.2018 passed by the appellate authority.
(2.) The petitioner is aggrieved by the order dated 10.5.2016 passed by the Sub-Divisional Magistrate, Campereganj, District-Gorakhpur invalidating the resolution dated 4.3.2016 passed by the village panchayat recommending the name of the petitioner for appointment as the fair price shop dealer, and the order dated 10.5.2018 passed by the appellate authority, rejecting the appeal of the petitioner.
(3.) The petitioner has assailed the order dated 10.05.2016 passed by the Sub-Divisional Magistrate, Campereganj, District-Gorakhpur and the order dated 10.05.2018 passed by the appellate authority, Joint Commissioner, (Khadya Evam Rasad), Gorakhpur Division, Gorakhpur in Appeal No.808/2016, Computerized Case No.C2016050000808, Sheshmani Vs. Sub-Divisional Magistrate, Campereganj, Gorakhpur in the writ petition.;