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Manju Sharma v. The State Of Uttar Pradesh & Ors

Manju Sharma v. The State Of Uttar Pradesh & Ors

(Supreme Court Of India)

Petition(s) for Special Leave to Appeal (C) No(s). 3332/2022 | 21-03-2022

1. We have heard Mr. Saurabh Pandey, learned counsel appearing for the petitioner.

2. The submission on behalf of the petitioner that with respect to cancellation of the fair price shop license, Article 311 of the Constitution of India shall be applicable is thoroughly misconceived. Holding a license to run the fair price shop cannot be said to be holding a civil post.

3. On merits, considering that there were number of serious irregularities found and it was found that the petitioner is a habitual offender, the license to run the fair price shop was rightly cancelled by the appropriate authority, which has been rightly confirmed by the High Court.

4. The Special Leave Petition stands dismissed.

5. Pending application stands disposed of.

Advocate List
Bench
  • HON'BLE MR. JUSTICE M.R. SHAH
  • HON'BLE MRS. JUSTICE B.V. NAGARATHNA
Eq Citations
  • LQ
  • LQ/SC/2022/401
Head Note

Constitution of India, 1950 — Art. 311 — Fair price shop license — Cancellation — Not a civil post — License to run fair price shop cannot be said to be holding a civil post — Cancellation of license by appropriate authority confirmed by High Court — Held, no interference required — Special leave petition dismissed.