KANKANADY HOMEO HALL Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been filed for quashing the order dated 28.06.2019, passed by the Assistant Drug Controller, Vaishali at Hajipur, whereby and whereunder the license of the petitioner has been cancelled. The petitioner has further challenged the appellate order dated 04.10.2019 passed by the appellate authority-cum-Principal Secretary, Health Department, Government of Bihar, Patna.

(2.) The brief facts of the case are that the petitioner is a Homeopathy medicine shop which was granted license by the respondents in the year 2010 and the same has been renewed from time to time. A raid is said to have been conducted in the shop of the petitioner by the inspection team on 16.05.2019 and an inspection report was prepared whereafter a show cause notice dated 17.05.2019 was issued to the petitioner Homeo Hall by the Assistant Drug Controller, Vaishali at Hajipur, wherein the petitioner was called upon to submit his show cause reply regarding seizure of medicine namely Wheezal (Dilution Hepar Sulph. 200) containing 91% v/v of alcohol, pack size being 450 ml., of which no bill was produced and was not in accordance with the provisions contained in Rule 106B of the Drugs and Cosmetics Rules, 1945. In the said show cause notice dated 17.05.2019, it was further mentioned that at the time of inspection no competent person of the Homeo Hall was present. The petitioner is stated to have submitted his reply dated 29.05.2019 wherein it was explained that at the time when the medicine in question was purchased, there was no ban. It was also stated that the petitioner had handed over the bill to the inspecting team at the time of inspection. Lastly, it was submitted in the show cause reply that the said medicine in question was an old stock and the remaining five bottles of the said medicine had been kept on the third floor of the shop in one corner awaiting the representative of the company/manufacturer of the said medicine to pay compensation and destroy the same. It appears that thereafter, the Assistant Drug Controller, Vaishali at Hajipur, by the impugned order dated 28.6.2019 has cancelled the license of the petitioner shop, finding the show cause reply of the petitioner to be unsatisfactory. The petitioner had then challenged the said order dated 28.06.2019 before the appellate authority which has also been dismissed vide the impugned order dated 04.10.2019.

(3.) The learned counsel for the petitioner has submitted that the criminal prosecution launched by the prosecution by way of Hajipur P.S. Case No. 451 of 2019, registered under Sections 276 and 188 of the Indian Penal Code as also Rule 106B of the Drugs and Cosmetics, as against the petitioner herein, has been quashed by a coordinate Bench of this Court vide order dated 21.10.2019 passed in Crl.W.J.C. No. 1437 of 2019, hence it is submitted that the very basis for issuing show cause to the petitioner and passing of the impugned orders dated 28.06.2019 and 04.10.2019, no longer subsist, hence the impugned orders are fit to be set aside. It is further submitted that in any view of the matter the punishment of cancellation of license is not commensurate to the allegations leveled against the petitioner, hence on this score as well the impugned orders are fit to be quashed.