SUDHANSHU KUMAR BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This application has been filed in connection with the appeal preferred from the order dated 7th June, 2013 whereby a Learned Judge of this Court has been pleased to dispose of the writ petition without quashing the order of suspension issued by the respondent No. 4 in respect of the Fair Price Shop licence of the petitioner herein. From the records we find that the licence of the M.R. cum S.K. Oil Shop No. 60 of the petitioner was temporarily suspended by the order dated 5th February, 2013 issued by the Sub-Divisional Controller, Food and Supplies, Siliguri.

(2.) Admittedly no show-cause notice was issued by the respondent authorities asking the appellant/petitioner to explain his conduct before issuing the aforesaid order of suspension dated 5th February, 2013.

(3.) Mr. Amalesh Roy, learned Advocate representing the appellant/petitioner submits that the order of suspension cannot be sustained in the eye of law since the same was issued without issuing any show-cause notice to the appellant/petitioner herein.