KRISHNA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as for the respondents.

(2.) The present writ petition has been filed for the following reliefs -

(3.) Learned counsel for the petitioner submits that the impugned orders of suspension and cancellation of his PDS license are arbitrary and illegal. It is submitted that the order of suspension could have been passed merely on the ground that an FIR bearing Bihta P.S. Case No. 630 of 2017 has been instituted against the petitioner. In any event, it is submitted that the subsequent order of cancellation dated 24.09.2018 (at page 14) has been passed on the same set of facts and on the same charges which is impermissible, in view of the decision of this Court in Shiv Chandra Jha v. Harideo Jha, 2013(3) PLJR 956 .