ARCHANA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Kaushalesh Choudhary, learned Advocate for the petitioner and Mr. Anisur Haque for the State.

(2.) The petitioner, a PDS licensee, has challenged the orders passed by the licensing authority cancelling her licence and the order passed in appeal sustaining the order of cancellation of the licence.

(3.) A slender ground has been taken by the petitioner to challenge the aforesaid orders, viz, that the licensing authority did not appreciate that the petitioner was absent from her shop only for a day, for which a reasonable explanation was given by her along with the supporting document like the prescription of the doctor. That was not accepted by the licensing authority and the licence of the petitioner was cancelled. However, the appellate authority has upheld the aforesaid decision of the licensing authority on other grounds as also for the reason that the petitioner had not taken leave from the licensing authority to be absent for a particular day.