SHISHIR KUMAR,J. - (1.) REJOINDER affidavit filed today be kept on record.
(2.) HEARD learned counsel for petitioner and learned Standing Counsel. As counter and rejoinder affidavits have already been exchanged, therefore, with the consent of parties, the matter is being disposed of finally.
(3.) PETITIONER who is a fair price shop holder, a show cause notice was given to petitioner for levelling certain charges against him on the basis of complaint by card holders. On the basis of said complaint, Sub-Divisional Magistrate, who is enquiry officer has directed petitioner to submit relevant documents within a period of three days. After receipt of reply by petitioner, an order has been passed by competent authority on 24.3.2008 regarding a finding that charges levelled against petitioner has been proved and petitioner is not distributing essential food-grains as well as kerosene oil to various persons. The licensing authority while considering the case has discussed in detail the contentions and facts regarding non-distribution of articles to card holders. Finally, a finding has been recorded that from the background and from various statements of villagers it has clearly been proved that petitioner is not distributing the goods properly and without distributing the said goods, he is selling out the same in open market, which is in clear violation of the terms and conditions of the license.;