KHORSED ALAM KHAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Petitioner was appointed as a dealer of Fair Price Shop in terms of Vacancy Notification dated 24th of January, 2018. The licence was issued in favour of the petitioner by the concerned department on 9th of January, 2023. During the subsistence of such business, the petitioner was served with a notice of personal hearing by SubDivisional Controller (F & S) concerned dtd. 4/3/2024. The petitioner appeared before the authority for hearing and after the hearing is concluded the Sub-Divisional Controller (F & S) has terminated the licence of the petitioner vides order dtd. 7/3/2024, on the ground that the petitioner does not having the requisite Bank balance in his account to continue the business. Against the order of termination, the petitioner preferred an appeal before the District Controller.

(2.) The District Controller has given hearing to the petitioner and passed an order on 25th of April, 2024 affirming the order of the Sub-Divisional Controller (F & S) concerned. Against the order of the District Controller, the petitioner again approached to the Second Appellate Authority i.e. the DDP & S, F&S Department, and Government of West Bengal. The Second Appellate Authority has also dismissed the Second Appeal by a reasoned order dated 5th of August, 2024.

(3.) Being aggrieved by the act and action of the concerned authority the petitioner approached this Court.