SUBRATA TALUKDAR,J. - (1.) This matter has a chequered history.
(2.) The petitioner was originally appointed as a M.R Dealer/Fair Price Shop owner (for short FPS). The dealership became the subject matter of an investigation/enquiry and, pursuant to a spot inspection at the FPS, a show cause notice dated 23rd March, 2015 was issued by the Rationing Officer, Santragachi-Jagacha, the respondent No. 6 to the petition.
(3.) The show cause notice ( for short SCN), inter alia, alleged that when the shop was visited at about 9.00 am on 21st March, 2015, the Inspecting Team detected several discrepancies. The discrepancies related to both non-availability/non-maintenance of the stock records in the form of Ration Board, Stock Book, Inspection Book etc. Additionally, shortage of rationing articles, such as rice, wheat and sugar was also detected. It was proposed that the petitioner/dealer should be acted against for contravention of clauses 26(4)(c) and (d) read with 26(6) of West Bengal Urban Public Distribution System (Maintenance and Control) Order, 2013 (for short the 2013 Control Order).;