TAPAN KUMAR SAHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Ms. D. Borgohain, learned counsel for the petitioner. Also heard Mr. M. Bhagawati, learned State Counsel as well as Mr. S. Khound, learned Standing Counsel, BTC.

(2.) BY means of this writ petition, the petitioner has challenged the Annexure-17 communication dated 24.2.2012 enclosing there with the enquiry report in respect of Fair Price Shop licence of the petitioner (PDS retain agent). By the said enquiry report submitted by the Secretary, BTC, it has been opined that the dealership of the petitioner cannot be revived. Attaching finality to the said report, the secretary, BTC has forwarded the impugned letter dated 24.2.2012 to the petitioner.

(3.) IN the order of cancellation dated 13.2.2009, it was alleged that the petitioner did not extend good relationship with the consumers and used to harass them. Absence was also alleged depriving the consumers to get the PDS items.