MANOJ PASWAN Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard parties.

(2.) Petitioner seeks quashing of Annexure-1 by which his licence no. 04/90 granted for running a PDS shop has been cancelled. He also assails Annexure-4 which is an appellate order dated 23.12.2013 by which the appeal has been dismissed and the order passed by the licensing authority has been upheld.

(3.) Sole ground raised by the petitioner at the time of hearing is that the order of cancellation has been passed without any show cause notice issued to that effect. It is contended that both the show cause notices contained in Annexure-2 series are only for the purpose of purported action of suspension of licence and not for cancellation, therefore, order of cancellation is in violation of the mandatory provision as contained in clause 7(ii) of the Public Distribution System (Control) Order, 2001.