AIROnline 2020 Kar 386

Karnataka High Court

Hon'ble Judge(s): R. Devdas , J

Essential Commodities Act (10 of 1955) , S.3— Fair price shop - Transfer of authorization - Plea of petitioner is that when he made an application seeking transfer of authorization to run a Fair Price Depot it was rejected on ground that he did not qualify criteria - No requirement of educational qualification and restriction of age is not applicable when transfer of authorization is sought on compassionate ground (Para 5)