Anubha Rawat Choudhary, J. - (1.) Heard Mr. Rajeeva Sharma, senior counsel assisted by Ms. Rita Kumari, counsel appearing for the petitioner.
(2.) Heard Mr. Atanu Banerjee, counsel appearing for the respondents.
(3.) This writ petition has been filed for the following reliefs: a) "For quashing of the order dated 24.5.2013 passed in RMP No. 07/2012-13 by learned Deputy Commissioner, Dumka (Respondent No. 2), whereby he has rejected the application of the petitioner upholding the cancellation of the petitoner's PDS licence, as being the same wholly illegal, arbitrary, mala fide and without jurisdiction and violative of Articles 14, 19 and 21 of the Constitution of India. b) During the pendency of this writ application, the petitioner may be allowed to continue to run his PDS shop as the same is her means and source of livelihood.";