JAIN, J. - (1.) HEARD the learned counsel for appellant.
(2.) CHALLENGE in this intra Court appeal is to the order of Single Bench dated 22.05.2012, whereby S.B. Civil Writ Petition No.6888/2012, filed by petitioner, has been disposed off with a direction to respondents to consider the matter afresh with regard to allotment of fair price shop at Bassi before proceeding further in pursuance of fresh advertisement, after giving opportunity of hearing to the petitioner and keeping in mind his selection made by the competent selection committee. Submission of the learned counsel for appellant is that an advertisement was issued on 28.06.2011 by the District Collector, Jaipur, inviting applications for allotment of fair price shop at various places including Bassi. Petitioner had applied for allotment of shop at Bassi; he was selected for allotment of fair price shop at Bassi; there was no complaint against selection process; selection of petitioner was also not cancelled, but without any rhyme or reason, respondents issued another advertisement dated 09.04.2012 for making selection for the fair price shop including the shop at Bassi. He further submitted that although the learned Single Judge was satisfied with the submissions of petitioner, but still impugned order dated 09.04.2012 was not set aside and order has been passed for fresh consideration of allotment of fair price shop at Bassi. He submitted that looking to the observations made in favour of appellant in para Nos.6 and 7 of the impugned order, the impugned order dated 22.05.2012 passed by the Single Bench as well as order dated 09.04.2012 may be set aside and respondents may be directed to allot fair price shop to appellant at Bassi.
(3.) WE have considered the submissions of the learned counsel for appellant and examined the impugned order passed by the Single Bench as well as other documents.;