PRAMOD KUMAR MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) EVEN though the case was listed to -date for admission, on the consent and request of learned counsel for both sides, the matter was taken up for final disposal and the following order is passed. Heard learned counsel for the petitioner and learned Addl.Government Advocate. The petitioner was functioning as a composite P.D.S. dealer since 1975. The monthly quota of the petitioner was 16.25 quintals of schematic rice, 5.42 quintals of wheat, 1.16 quintals of sugar and 580 litres of kerosene. The petitioner carries on his business at Tulasipur under Tulasipur Grama Panchayat of Banki -Dompara Block his licence was renewed from time to time, the last renewal was being valid upto 30.9.2009. He deposited the requisite renewal fees of P.D.S. licence for the year, 2009 -10. As per the notification under Annexure -3, Government was pleased to renew the licence of the retailers, under P.D.S. Control Order up to 31.12.2009, but the licence of the petitioner was not renewed by Sub -Collector -Banki (opp.party No.3).

(2.) AS it appears, the Block Level Advisory Committee recommended the name of one Bauribandhu Sahoo in place of the petitioner. On perusal of the report of Block Level Advisory Committee, it is seen that the Committee received some allegations against the petitioner. The details of the allegation and name of the complainant are lacking therein. This is not sufficient not to renew the licence of the petitioner.

(3.) ACCORDINGLY , the writ petition stands disposed of. Urgent certified copy of this order be granted as per rules. A free copy of this order be granted to learned Addl.Government Advocate. Petition disposed of.