ANIRUDDHA BOSE,J. - (1.) The writ petitioner has challenged an order passed by the District Controller, Food and Supplies Murshidabad confirming the order of the Sub-Divisional Controller terminating his licence. The order impugned was passed on 13th September, 2011. A copy of this order has been made annexure "P9" to the writ petition. On perusing the order, I find no discussion at all on the merits of the petitioner's or the authorities' case. This is a cryptic order. This order does not disclose sufficient reason which is a fundamental requirement of the principle of natural justice. Since this order in substance is confirming an order of termination of the licence of the petitioner, I am of the opinion that such order should be backed up with reasons. The District Controller has found that the petitioner had violated the provisions of paragraph 17 of the West Bengal Public Distribution System (Maintenance and Control) Order, 2003. But why he found so is required to be disclosed particularly since he is the statutory appellate authority.
(2.) In these circumstances, the impugned order of the appellate authority is quashed. Let fresh hearing be given to the petitioner by the appellate authority and a fresh decision shall be taken within a period of eight weeks from the date of communication of this order.
(3.) The writ petition stands disposed of in the above terms.;