SUNIL KUMAR YADAV Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) In the present case, the petitioner is challenging the action of the licensing authority, the Sub-Divisional Officer, Khalgaun, whereby and whereunder, vide Memo No. 2669 dated 12.10.2012 has cancelled the P.D.S. Licence of the petitioner on the ground that the petitioner has not submitted the Pay-in-Slip for about one year and, thereby, essential commodities could not be distributed to the beneficiaries causing grave inconvenience to the consumers, led to cancellation order passed against him.

(3.) The petitioner filed an appeal unsuccessfully, there also, the Collector, Bhagalpur, did not agree with the plea of the petitioner and, thereby, rejected the claim for revival of the P.D.S. Licence as having found that non-lifting of the grains and other essential commodities is nothing but, violation of Clause 7(i)(b) and (ii).