SURENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) ALL the writ petitions in this batch challenge identical orders of termination of dealerships under the public distribution system and the petitioners, in each of these cases, seek similar relief(s). All these writ petitions were, therefore, heard together and are being disposed of by this common order.

(2.) THE petitioners in each of these cases held retail licences under the Bihar Trade Articles (Licences Unification) order, 1984 and each of the petitioners was also granted dealership under the public distribution system. By the impugned order the dealership of the petitioners have been terminated.

(3.) IT is to be noted that in each case both the show cause notice and the order of termination of the dealership were issued in identical printed forms in which simply the name of the licencee, his address and the number of his licence were filled up in the blank spaces provided in the form.