JOSADA MAJUMDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has challenged an order dated 10.07.2018 passed by the Sub-Divisional Magistrate, Sadar, West Tripura cancelling the petitioner's license for running a Fair Price Shop on the ground of established irregularities.

(2.) Brief facts are as under:

(3.) A show-cause notice was, therefore, issued on 04.05.2018 giving 7 days time to the petitioner to respond to the said allegations. The petitioner replied to the same on 17.05.2018 and doubted the measurements carried out by the inspecting team leading to the shortfall in the stock. Another communication was issued by the Sub-Divisional Magistrate on 22.05.2018 in which it was further conveyed that on the date of inspection the petitioner was found absent from the Fair Price Shop which was without obtaining prior permission to leave the headquarters. The petitioner replied to this communication on 24.05.2018 but in which she admitted shortfall of 100 kgs of rice on the date of inspection.