PUTUL DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner claiming to be a fair price shop holder and also a retail licensee under the Bihar Trade Articles (Licenses Unification) Order, 1994 (the Act for short), prays for quashing the order dated 16-6-2005 (Annexure-2), issued by the Food, Supply and Commerce Department, Government of Jharkhand, Ranchi.

(3.) From the said order, it appears that while taking steps for effective working of the Public Distribution System in the State, the department found that so far as the Fair Price Shops are concerned, several illegalities and irregularities were being committed by the concerned Government officers in the matter of grant, renewal, revocation of suspension and cancellation of licenses and therefore, a committee has been constituted to review all such cases. The Committee will also consider the recommendations for new licenses and forward the same to the department for approval. The Committee will also deal with the recommendations received on the complaints against the licensees of fair price shops in the matters of suspensions of license or it's revocation.