- (1.) The appellants herein filed a writ petition challenging Showcause-cum-Suspension order dated 20th February, 2015 issued by the District Controller (F & S), Purba Medinipur. The learned Single Judge by the impugned order under appeal directed the parties to file affidavits in connection with the writ petition and refused to pass any interim order in the said writ petition.
(2.) The appellants herein being aggrieved by the aforesaid refusal of the learned Single Judge to pass any interim order preferred an appeal and also filed an application in connection with the said appeal.
(3.) The appellants herein challenged the validity and/or legality of the aforesaid Show-cause cum Suspension order dated 20th February, 2015 mainly on the following grounds :- (a) No physical verification of the stock was taken as per Paragraph 30 of the West Bengal Public Distribution System Control Order, 2013. (b) The notice dated 20th February, 2015 does not record formation of opinion that immediate suspension was required/necessitated. (c) The writ petitioner/appellant has been asked to Show-cause why penal action shall not be taken for violation of West Bengal Public Distribution System Control Order, 2013 in violation of Paragraph 31 of the said Control Order, 2013.;