ANNAPURNA MAHILA MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition has been preferred under Article 226 of Constitution of India whereby and whereunder the order dtd. 25/10/2018 passed by District Supply Officer, Gumla has been assailed by which in exercise of power conferred under Clause 27(ii) of Chapter-V of Jharkhand Project Public Distribution System (Control) Order, 2017 (hereinafter referred to as the "Control Order, 2017" for short) licence No.01/2011 has been cancelled.

(2.) The petitioner has taken sole ground of quashing the aforesaid order since the same has been passed without following the principle of natural justice. It is a case of the petitioner that no illegality has been committed by the petitioner. If opportuity would have been granted, this order could not have been passed.

(3.) Counter affidavit has been filed by the State-respondent duly sworn by the District Supply Officer, Gumla who has disputed the contention/ground of the petitioner, more particularly the violation of principle of natural justice by making reference of two show causes; one is dtd. 25/10/2017 and another is dtd. 22/11/2017 and has submitted that there is no violation of principle of natural justice, hence the ground which has been raised by the petitioner of violation of principle of natural justie is absolutely incorrect.