Rajesh Shankar, J. - (1.) Learned senior counsel for the petitioner submits that he has already removed the defects as pointed out by the Office.
(2.) The present writ petition has been filed for quashing the order of the Sub-Divisional Officer, Dumka (respondent No. 3) being Order No. 26 of 2010 contained in Memo No. 261 dated 12-3-2010 whereby the public distribution shop licence (hereinafter referred to as "the PDS licence") of the petitioner has been cancelled and also for quashing the order dated 21-8-2015 passed by the Deputy Commissioner, Dumka (respondent No. 2) in R.M.A. Case No. 100/2009-10 whereby the order of the Sub-Divisional Officer, Dumka (respondent No. 3) has been upheld.
(3.) The factual background of the case is that the petitioner was granted license to run the fair price shop under the provisions of Bihar Trade Articles (License Unification), 1984. It is alleged that an enquiry was conducted by the Block Development Officer, Saraiyahat at the shop of the petitioner and following irregularities were noticed:- (a) It was found that the shop of the petitioner was closed before stipulated time; (b) The display board was not showing the cost of the food grains as well as the date; and no reason was assigned as to why the shop was closed; (c) Card holders have stated that on 27-11-2009, the petitioner had distributed 7 kg. of wheat and 18 kg. of rice by taking Rs. 5/-. He used to distribute 9 kg. of wheat and 26 kg. of rice in the interval of 2 months. After distribution, he also made entry for the months of December as well as January, 2010.;