HARISH TANDON,J. - (1.) The instant writ petition is filed challenging the letter of appointment issued to the private respondent pertaining to allotment of dealer in fair price shop in terms of vacancy notice dated 27th May, 2009.
(2.) The case has a checkered history. Pursuant to the notice having published inviting applications from interested persons for appointment of the dealer in fair price shop, several applications came to be filed and the authority thereafter decided to appointment the dealer, who was found to be more suitable. It is not disputed that the decision was taken for appointment of petitioner as dealer by competent authority.
(3.) The said decision was challenged by the respondent no.8 herein in W.P. No.1607 of 2010. The state defended the said order in the affidavit in opposition filed by them justifying the rejection of candidature of the said respondent. The Single Bench accepted the contention raised by the state respondent and dismissed the said writ petition.;