MD. SIRAJUDDIN ANSARI Vs. JAINA MUNDA

JUDGEMENT

(1.) The instant writ petition has been filed for quashing the order dtd. 4/7/2023 passed by the Deputy Commissioner, Chatra whereby and whereunder, the appeal preferred by the petitioner against the order dtd. 21/9/2016 passed by the Sub Divisional Officer, Chatra cancelling the PDS license of the petitioner has been upheld.

(2.) Petitioner was allotted licence for running a public distribution shop.

(3.) Complaints were received against the petitioner Sub Divisional Officer, Chatra from the card-holders that the foodgrains were not supplied to the beneficiaries at the fixed rate and also there was a shortfall of 2 to 2.5 kg. in every sack of foodgrains.