SACHINDRA CHANDRA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. K. Nath, learned counsel appearing for the petitioner as well as Mr. D. Sharma, learned Additional GA appearing for the State-respondents.

(2.) The brief facts of the case are that the petitioner was appointed as a dealer of Fair Price Shop vide order dated 07.09.1968 (Annexure 1 to the writ petition). In the said order, it is clearly written that "the appointed retail dealer shall also abide by the provisions of the Tripura Foodgrains Dealers Licensing Order, 1964". The petitioner at present is aged about 86 years. A show cause notice was issued upon the petitioner on 02.06.2018 by the Sub Divisional Magistrate, Sadar, West Tripura, stating inter alia as under:

(3.) The petitioner had answered to the show-cause notice vide his reply dated 08.06.2018, wherein he has stated that he has attained the age of 86 years and suffering from Parkinson disease for which he is unable to move independently without help of others and there is no other alternative but to engage one person/employee for smooth functioning of the F.P. Shop no. 4. He has further stated in his reply that due to old age problem his finger print also does not reflect the actual status which is essential for operating EPOS Machine.