- (1.) The petitioner, who was entrusted a transportation work vide agreement dated 25.03.2011 and accordingly, a work order has been issued to him vide memo dated 30.03.2011, has sought quashing of order dated 02.12.2013 communicated to the petitioner vide memo no. 1120 dated 07.12.2013, whereunder the respondents have sought recovery of the amount paid for 'Door Step Delivery' within ten days.
(2.) Mr. Ranjan Kumar Singh, the learned counsel for the petitioner submits that the impugned order is based upon the enquiry conducted by the Additional Collector, Giridih in which no opportunity or show cause was given to the petitioner to satisfy that he is not responsible or liable for any such irregularity in the supply of PDS foodgrains. It is submitted that the impugned order is wholly in violation of principle of natural justice.
(3.) The learned counsel for the respondent-State submits that the order impugned has been issued on the basis of enquiry report of the Additional Collector, Giridih which affirmed the irregularities in 'Door Step Delivery' of PDS foodgrains for the financial year 2011-12.;