GANGA RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) This matter has been heard and is being taken up for final disposal at the admission stage itself with consent of the parties.

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

(3.) Learned counsel for the petitioner makes a short submission to assail the impugned order on the ground that a copy of the enquiry report was not made available to the petitioner and he was never confronted with the same with an opportunity of being heard or adducing evidence in that regard. A specific stand has been taken in para 16 of the writ petition that the impugned order of cancellation of licence has been passed without providing a copy of the enquiry report to the petitioner, though the same had been relied upon in the impugned order. Such infirmity could not be cured in the appeal as well.