SHIV SHANKAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has put to challenge an order dated 27.07.2020 passed by the Licensing Authority-cum-Sub Divisional Officer, Tekari, Gaya, whereby his license for running a Fair Price Shop vide No.68/2018, under the provisions of Bihar Targeted Public Distribution System (Control) Order, 2016, has been cancelled in exercise of power under Clause 27 of the said Control Order, 2016. The petitioner was granted the said licence for village Tarari, Gram Panchayat Raj Adai in the district of Gaya.

(2.) It transpires that on the basis of certain complaints received by the licensing authority, he had directed for an enquiry by the Sub Divisional Officer and Block Supply Officer. During the course of enquiry, the beneficiaries were interrogated, who disclosed that the petitioner was not supplying the food grains regularly and many of them had not received the food grain for the month of June, 2020. They also alleged that the petitioner had charged more amount for supply of kerosene oil and other articles than fixed. The enquiring team accordingly submitted its report.

(3.) Be it noted that the allegations of irregularities and corrupt practices against the petitioner had surfaced in the midst of COVID-19 Pandemic.