Paritosh, J. - (1.) The present writ application has been moved against the impugned order of termination of agreement of M.R. Dealer by invoking Clause 18 of the agreement by the Sub-Divisional Controller, Food & Supply, Burdwan with approval of Sub-Divisional Officer, South Burdwan.
(2.) Mr. Jamini Kumar Banerjee, appearing for the petitioner, submitted that since notice for show cause has been given by issuing Memo No. 5414/FS dated 17.10.1984 by the Sub-Divisional Controller, Food & Supply, it is incumbent upon *he said Sub-Divisional Controller, Food & Supply, to follow the procedure of natural justice, but in the instant case, the same has not been followed, according to the petitioner.
(3.) He contended, in the second place, that no reasons have been given as to why the explanation offered by the writ petitioner could not be accepted. The impugned order should be set aside in view of the judgment of this Court reported in Abdul Azim v. State, 1984 (1) C.H.N. 240.;