AMAR KUMAR PANDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India, whereby and whereunder the office order as contained in Memo No. 342, dated 31.12.2016 (Annexure-1) has been assailed by which the shops allotted in favour of the petitioner under the Public Distribution System has been cancelled.

(2.) The writ petition has been filed invoking the jurisdiction conferred upon this Court under Article 226 of the Constitution of India solely on the ground that the said decision has been taken without affording any opportunity of hearing to the petitioner.

(3.) The matter was heard on 12.07.2019 and this Court after considering the submission advanced on behalf of the petitioner to the effect that the writ petition has been filed giving go by to the alterative remedy available under the Statute solely on the ground that there is violation of the principles of natural justice and therefore, this Court has directed the learned State counsel to come with the instruction as to whether the principles of natural justice has been violated or not.