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Judgment
Heard learned counsel for the petitioner and learned counsel for the State.
In this case, the petitioner is challenging the order of the Sub-Divisional Officer, Hilsa, dated 14.02.2017, whereby and whereunder he has cancelled the P.D.S. licence of the petitioner by passing a detailed order dealing with the subject matter.
Learned counsel for the petitioner submits that the order of the Sub-Divisional Officer, suffers from illegality on two counts; first, the proposed punishment has not been mentioned in the show-cause and second, he has demanded the inquiry report, but the same was not served upon him.
There is provision of appeal against the order of the Sub-Divisional Officer. Let the petitioner exhaust the alternative remedy of appeal before the appellate authority. If the petitioner files an appeal before the appellate authority within a period of four weeks from today, the appellate authority shall dispose of the same within a period of four months from the date of filing of such appeal. While deciding the question of limitation, the appellate authority shall take into consideration the pendency of this case before this court.
With the aforesaid observations and directions, this writ application is disposed of.