SYED BUBUL ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. T. Som, learned counsel for the petitioner and Mr. C.K.S. Baruah, learned Junior Government Advocate, Assam for all the respondents.

(2.) The instant writ petition under Article 226 of the Constitution of India has been instituted by the petitioner to assail an order dtd. 13/5/2013 passed by the respondent no. 3 i.e. the Assistant Director, Food, Civil Supplies and Consumer Affairs, Rangia whereby the petitioner was placed under suspension in terms of the provisions contained in Clause 15 of the Assam Public Distribution of Articles Order, 1982 ['the APDA Order, 1982']. Apart from seeking a direction to the respondent authorities to forebear from giving effect to the order of suspension dtd. 13/5/2013, the petitioner has also sought for a direction to the respondent authorities to revoke the PDS Retail Sale License issued to him under the APDA Order, 1982.

(3.) The factual matrix of the case lies in a narrow campus. The petitioner was granted a Retail Sale License bearing no. APDAO/RL/RNY/93/702 as SK Oil hawker under the APDA Order 1982. The petitioner was served with the order of suspension dtd. 13/5/2013 by the respondent no. 3 alleging violation of Clause 26 of the APDA Order, 1982 and Condition no. 2[a] and Condition no. 6 of the Retail Sale License granted to the petitioner.