M.N.BHANDARI,J. - (1.) By this writ petition, a challenge is made to the order dated 18.12.2015 at annexure-12 and 20.7.2016 at annexure-21, passed by the District Supply Officer-II, Bikaner, order dated 17.10.2016 at annexure-25 passed by the Collector, Bikaner in appeal and the order dated 12.4.2017 at annexure-27 passed by the Additional Food Commissioner, Food and Civil Supplies Department, Jaipur on a revision.
(2.) Learned counsel submits that without providing an opportunity of hearing to the petitioner, cancellation of authorisation of fair price shop was made. When petitioner preferred an appeal before the Collector, it was allowed vide order dated 8.6.2016. It was with a direction to supply copy of the report dated 16.12.2015 and thereupon the matter may be decided afresh after providing an opportunity of hearing to the petitioner. The order was again passed on 20.7.2016 though petitioner was not supplied any document referred in the report dated 16.12.2015, rather, a vague show cause notice was given to him hence a proper opportunity of hearing was denied. The petitioner preferred an appeal and subsequently revision petition but without considering any of the objections raised therein, order of the DSO was endorsed. In view of the above, this petition has been filed to challenge all the orders with a prayer to set aside them with restoration of authorisation of the fair price shop in favour of the petitioner.
(3.) I have considered submissions of learned counsel and perused the record.;