ARCHANA GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner, being the Chairman of PACCS, Balba preferred this writ petition assailing the action of the respondents of suspending the licence allotted to him.

(3.) Learned counsel appearing on behalf of the petitioner submits that in the three show cause notices issued to the petitioner, the details of the inspection report were not mentioned and therefore principles of natural justice have been violated. The petitioner ought to have been supplied with the copy of the inspection report.