1. Heard the parties.
2. The petitioner, by way of this writ petition, assails the order passed by the S.D.O., Hathua, District-Gopalganj, cancelling his license on a ground
that after having received the ration food material which he did not distribute even up to the date of inspection which was conducted on 07.08.2016.
There are other allegations also levelled against the petitioner which have been found to be proved. The petitioner filed an appeal which was rejected
by the appellate authority and the revision too has been rejected by the revisional authority. The license was cancelled on 25.07.2016. More than
seven years have passed by. Learned counsel submits that no third party interest has been created.
3. This Court finds that the reason given out by the petitioner for not distributing the ration is illness and in support thereof, he has filed a certificate of
a Doctor dated 30.08.2016, which mentioned his illness to be of Diabetes Mellitus and Depression and he does not say that the petitioner was bed-
ridden or admitted and/or prevented from performing his distribution of ration. Even otherwise, the illness does not, in any manner, reflect the petitioner
to be in such an incapacitated position that he would not perform his duties of distribution of ration. Admittedly, the distribution of ration is delayed
which is a violation of the license condition. The factual aspects relating to that have already been examined by the three quasi judicial authorities. This
Court would not in writ jurisdiction adopt the role of an appellate authority. All the three authorities have considered the representations before taking
the decision.
4. No interference, therefore, is warranted. The writ petition is dismissed.
5. It is made clear that the petitioner would always be free to participate in the fresh distribution.
