PRADIP KUMAR PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State-respondent.

(2.) The petitioner, who is a Public Distribution System licensee, has approached this Court seeking quashing of order dated 22.08.2020 under memo No. 561 whereby and whereunder the Sub Divisional Officer, Sadar, Madhubani (hereinafter referred to as the "SDO") has cancelled the PDS license of the petitioner bearing PDS license No. 44 of 2017 on the alleged ground of violation of certain provisions of the Bihar Targeted Public Distribution System (Control) Order 2016 (hereinafter referred to as the "Targeted Control Order")

(3.) The brief facts are that the Block Supply Officer, Rahika visited the petitioner's shop on 16.05.2020 to conduct an inspection of his PDS dealership. An inspection report has been submitted in respect of the inspection by the Block Supply Officer, under letter dated 08.06.2020, bearing letter No. 60 to the SDO. Based on this inspection report, the SDO issued a show cause notice to the petitioner on 16.06.2020, asking him to reply within 48 hours with respect to 06 allegations which were as follows:-