RAM KESHRI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Petitioner is aggrieved by the orders dated 13.7.2004, 9.1.2006 and 7.9.2006 (as contained in Annexures-2, 5 and 3) passed by respondent no. 5, the Sub-Divisional Officer, Sherghati, Gaya, the Licensing Authority, cancelling the agreement for the dealership for the purpose of running a Public Distribution System Shop as well as the respondent nos. 4 and 3 respectively affirming the original order.

(3.) It is submitted on behalf of the petitioner that show cause notice (Annexure-1) was served upon several persons including the petitioner to explain as to why his agreement and dealership should not be cancelled for running the Public Distribution System Shop. The petitioner, thereafter, filed his show cause (Annexure-4). However, the final order dated 13.7.2004, as contained in Annexure-2, has been passed by Sub-Divisional Officer, Sherghati, Gaya cancelling his agreement and ending the concerned dealership. The petitioner preferred an appeal before the Collector, however, the same was also dismissed vide order dated 9.1.2006, as contained in Annexure-5. A revision was also filed bearing Revision Case No. 9/2006 before respondent no. 3, but the same was also dismissed vide order dated 7.9.2006, a copy of which is available as Annexure-3.