CHAN MIYA SK Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. F.U. Barbhuiyan, learned counsel for the petitioner as well as Mr. A. Chakraborty, learned Government Advocate for all the State respondents.

(2.) The grievance of the writ petitioner is that the petitioner was running a fair price shop bearing licence No. BSM.5/2000/353 at village Charua Bakhra, P.S. Chapar in the district of Dhubri, which was cancelled by the respondent No.4 and, as such, the petitioner has prayed for setting aside and quashing of the enquiry/ inspection report as well as the order dated 02.04.2018, being the order of suspension and also for quashing of the impugned order dated 04.07.2018 being the order for cancellation of the Fair Price licence of the petitioner.

(3.) The undisputed facts are that in course of inspection on 28.03.2018, the authorities had found discrepancies in the stock of rice held by the petitioner and the quantity reflected in the stock book. Thereafter, the authorities are reported to have carried out inspection on 31.03.2018 and the area inspector, FCS and CA, Bilasipara wherein 13 nos. of NFSA FIC was recovered, and that from the books, it was detected that the petitioner had misappropriated 0.80 quintals of NFSA rice and there was no entry of 1363 litres of blue dyed S.K. Oil quota of March, 2018 beneficiaries was found short out of the total allotted and distributed quota against the month of March, 2018.