MONORANJAN KAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) I have heard Mr. D. B. Sengupta, learned counsel for the petitioner and Mr. U. B. Saha, learned Govt. Advocate for the Respondents 1 and 2 and Mr. B. B. Deb, learned senior counsel for the Respondent No. 3.

(2.) The petitioner is stated to be unemployed youth. He was appointed temporarily and until further orders as a dealer of Town Ward No. 4 F. P. Shop under the terms and conditions by an order dated 14-7-95, preceded by an application submitted by the petitioner on 21-1-1995. However, by an impugned order dated 1-9-97 the temporary allotment of the Ward No. 4 F. P. shop allotted to the petitioner by an order dated 14-7-95 came to be cancelled. This order dated 1-9-97 has been assailed amongst other grounds that no opportunity of hearing has been afforded to the petitioner before the allotment order dated 14-7-95 has been cancelled.

(3.) The sole contention of Mr. Sengupta, learned Counsel for the petitioner is that the impugned order of cancellation has been passed without affording any opportunity of hearing to the petitioner and, therefore, the same is violative of principle of natural justice and not sustainable in law.