APARESH KUMAR SINGH,J. - (1.) Heard counsel for the parties.
(2.) Fair price shop bearing Licence No. 14A/GND-94 in the name of the petitioner at Gram Macha Muhal, Govindpur Block has been cancelled by the impugned order dated 27.05.2008 passed by the Respondent No. 3 - Sub Divisional Officer-cum-Licensing Authority, Dhanbad and has also been upheld by the Appellate Authority-cum-Deputy Commissioner, Dhanbad (Respondent no. 2) in TLA No. 08/2008 vide order dated 27.07.2009, also impugned herein.
(3.) On inspection of the petitioner's Shop on 04.01.2008 by a team of Officers, following irregularities were noticed:- i. Shop was found closed. ii. Price and stock table was found in front of the Shop. iii. No reason for closure was intimated on the information table in front of the Shop. iv. No information relating to availability of stock, rate prescribed, name and details of BPL , Antoyadaya and APL card holders were put up on the Shop as mandated under the order of Hon'ble Supreme Court. v. Stock Register, Sale Register, Cash Memo, etc. could be verified on account of the shop being closed. vi. During course of inspection, several card holders assembled and started making complains of non-distribution of Kerosene Oil for more then six months as also allegations of mis-behaviour with them. vii. Law and order situation had almost resulted on account of their unrest. Further allegations were made by certain persons that distribution of food articles have been made for long periods of three months to one year.;