APARESH KUMAR SINGH, J. - (1.) Heard learned counsel for the petitioner and the State.
(2.) PDS license of the petitioner bearing no. 01 of 2002 for the village-Kumardiha, Panchayat-Lakarmara, Mehrama Division, Godda, Annexure-1 has been cancelled by the impugned order dated 10.02.2012, Annexure-6 passed by the respondent no. 4, Sub-Divisional Officer, Godda and affirmed in Misc. Appeal No. 26/2012-13 vide Appellate Order dated 02.03.2015 passed by the respondent no. 2, Deputy Commissioner, Godda also impugned herein, Annexure-7.
(3.) The license of the petitioner was suspended on 07.09.2011 and he was also asked to produce the stock and distribution register for the period February, 2011 to June, 2011 earlier by the letter dated 15.08.2011 followed by letter dated 07.09.2011 bearing Memo No. 807. He was also asked to furnish his show cause vide Memo No. 28 dated 06.01.2012, Annexure-4 issued by the respondent no. 4, Sub-Divisional Officer, Godda as to why action be not taken against him. The allegation interalia are as follows:- (i) In the distribution register of foodgrains for the month February, 2011 under Any today scheme, name of one Suresh Thakur has been shown thrice at serial nos. 30, 27 and 43. (ii) Foodgrains lifted in the month of March, 2011 and April, 2011 have been distributed in the month of April, 2011 and May, 2011 respectively. (iii) There are no seal of the Godown Manager so far as the lifting of foodgrains in the month of May is concerned. (iv) In the matter of distribution under the BPL Scheme made in May, 2011 for foodgrains lifted in April, 2011, name of only 102 BPL beneficiaries have been shown, while applications were made by 110 applicants. As such 2.80 quintal of foodgrains were distributed. (v) In the distribution register of month February, 2011, name of the four persons, who made allegation, have not been shown. (vi) Similarly in the month of May, 2011, distribution register does not show the name of four persons, who made allegation under the BPL Scheme. (vii) In the matter of distribution of kerosene oil, there has been repeated use of whitener by the petitioner in the distribution register, which also show change in the name and serial number of beneficiaries. Maintenance of distribution register appears to be forged. ;