- (1.) This application has been filed for quashing the order dated 25.08.2009, passed by the Sub-Divisional Officer, Sadar, Latehar (Annexure-3), whereby the PDS license of the petitioner has been cancelled.
(2.) It appears that vide memo no. 168, dated 13.08.2009, petitioner's PDS license was suspended on the allegation that petitioner used to take bribe from the villagers for preparation of 'Lal Card' (Red Card) and 'Antyodaya Card'. By the said memo, petitioner was also asked to file his show cause. In response to the said direction, petitioner filed his show cause vide Annexure-2, wherein he denied all the charges levelled against him. Thereafter, the impugned order (Annexure-3) passed.
(3.) From perusal of the impugned order (Annexure-3), I find that on 25.08.2009, the respondent-Sub Divisional Officer, Latehar had examined some of the complainants namely, Bineshar Oraon, Fulsahay Oroan, Khushbu Ganjhu, Sukaldeo Oraon and Radha Oraon. It further appears from the order that the aforesaid villagers had clearly stated that the petitioner had not taken any money from them. However, the Sub-Divisional Officer, Latehar had not given any heed to the aforesaid statements of the villagers on the ground that when a query made to them as to how their signatures found in the complaint petition, they kept mum.;