Pramod Kumar Srivastava, J. - (1.) Some complaint was received against the petitioner, the fair price shop holder of Gram Panchayat Parewatar. After preliminary enquiry, show cause notice was served on petitioner, which he did not reply, therefore, respondent no. 3 Sub Divisional Magistrate, Kasia had passed impugned order dated 11.11.2016, by which it was held that since petitioner, the fair price shop holder, had not submitted his explanation, therefore, the charges are correct and his agreement of fair price shop is cancelled. This impugned order has been challenged through present writ petition.
(2.) Learned counsel for the petitioner submitted that impugned order was passed in violation of principles of natural justice.
(3.) Learned standing counsel opposed the contentions of petitioner and submitted that alternative remedy by way of appeal is available to petitioner in this matter.;