MANOJ KUMAR PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ petition, the prayer is to quash Memo No. 1360 dated 17.7.2000 passed by the State Drugs Controller -cum -Chief Licensing Authority, Bihar, Patna (respondent no. 2), contained in 15 Annexure 1, whereby and whereunder the wholesale drug licence of the petitioner has been cancelled and affirmed in the appellate order dated 16.10.2000 passed by respondent no. 1, communicated to the petitioner vide letter dated 4.11.2000/ 31.11.2000, contained in Annexure 2.

(2.) IT appears that after collecting sample from the shop of the petitioner, the same was sent to the Government Analyst for test and on receipt of the said report, the impugned order of cancellation 20 has been passed.

(3.) IN the counter affidavit filed on behalf of the respondent it is stated that the copy of the said report was posted on the outer door of the shop since the shop was closed.