BAIDYANATH PAUL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner had been running a Fare Price Shop as a dealer at Daspur, No. (II) Block Village & P.O Chitrapot, PS. Paschim Medinipur. The SCF&S concerned issued show cause notice on 8/2/2023 to the petitioner seeking reply to the allegations made therein, the petitioner replied to the said show cause notice on 15/2/2023.

(2.) The SCF&S, after hearing the petitioner on 20/3/2023 passed an order, thereby terminating the petitioner's license. The petitioner filed first appeal on 17/4/2023; DCF&S, being the first Appellate Authority has disposed of the appeal passing an order on 13/6/2023 upholding the order of concerned SCFS. The petitioner filed second appeal before the Director. DDP&S, but after hearing the petitioner he has disposed of the second appeal on 1/9/2023 (impugned order) thereby affirming the order of the first appellate authority as well as the SCFS concerned.

(3.) Hence this writ petition.