MOST. URMILA DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel appearing on behalf of the State.

(2.) The petitioner seeks cancellation of the order dated 07.08.2013, contained in Memo No.507, passed by the Sub-Divisional Officer, Lakhisarai (Annexure 4), whereby and whereunder her P.D.S. licence has been cancelled. The petitioner further seeks to set aside the order dated 05.11.2014 (Annexure 8) passed by the Divisional Commissioner, Munger, in Supply Revision No.284/2014, by which he was pleased to reject the revision application filed by the petitioner and affirm the order dated 10.09.2014 (Annexure 6), by which the Collector, Lakhisarai has dismissed the Supply Appeal Case No.07/2013, in which the order of the S.D.O. has been challenged. The petitioner thus seeks to set aside the order dated 10.09.2014 (Annexure 6) also along with the other orders.

(3.) Learned counsel for the petitioner submits that the petitioner was appointed as a P.D.S. Dealer on compassionate ground after the death of her husband on 28.08.2007, bearing Licence No.11/85, in Barahaiya Nagar Panchayat and she had been operating her licence/PDS dealership without any complaint from any quarter and had been distributing the commodities to the satisfaction of the authorities without any grievance from any quarter.