SARAL SRIVASTAVA,J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State.
(2.) The petitioner in the instant writ petition has impugned the order dated 21.07.2010 passed by the respondent no.3 Sub Divisional Magistrate, Jakhania, District Ghazipur cancelling the license of fair price shop of petitioner and the order dated 25.03.2011 by the Deputy Commissioner, Varanasi Division, Varanasi respondent no.2 rejecting the appeal no.135 of 2010 of the petitioner filed against the order dated 25.03.2011.
(3.) The brief facts giving rise to the present writ petition are that the petitioner claims to be appointed as fair price shop agent of Gram Panchayat Babura, Tehsil Jakhania, District Ghazipur in the year 1999. On the complaint in respect of irregularities committed by the petitioner in distributing the essential commodities, the Supply Inspector was directed by respondent no.3 to hold an enquiry and submit report. The Supply Inspector submitted his report on 20.07.2007, in which, he has recorded that the petitioner was not making fair distribution of essential commodities. He was overcharging and distributing lesser quantity of essential commodities than the prescribed quantity. On the basis of the report dated 20.07.2007, the respondent no.3 suspended the agreement of the petitioner for the shop in question by order dated 31.07.2007 and directed the petitioner to submit reply to the charges of irregularities levelled against him in the order dated 31.07.2007.;