KAILASH Vs. GOVERNMENT OF NCT OF DELHI
LAWS(DLH)-2020-7-144
HIGH COURT OF DELHI
Decided on July 07,2020

KAILASH Appellant
VERSUS
GOVERNMENT OF NCT OF DELHI Respondents

JUDGEMENT

NAVIN CHAWLA - (1.)This hearing has been held by video conferencing.
(2.)This petition has been filed by the petitioner feeling aggrieved of the order dated 12.06.2020 issued by the respondent cancelling the recommendations of the Selection Committee regarding allotment of Fair Price Shops under Public Distribution System in Circle-12 (Mangolpuri) under District West. The Impugned Order records that the Selection Committee did not evaluate the candidates on the basis of the criteria as laid down in Clause 3(6) of the Delhi Specified Articles (Regulation of Distribution) Order, 1981 (hereinafter referred to as the 'DSAO'), specifically in relation to the suitability of the premises for proper storage and sale of specified articles; the suitability of the applicant in view of his past record of dealing in essential commodities and other business, if any, being carried on by him or his near relations; and the financial position and capacity of the applicant in performing the functions of a Fair Price Shop holder.
(3.)The Impugned Order further holds that the Selection Committee has evaluated the candidates on basis of the knowledge of Rules and Regulations and Personality, which are not objective criteria.


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