SECRETARY Vs. PRINCIPAL SECRETARY AND APPELLATE AUTHORITY

JUDGEMENT

(1.) The short grievance of the petitioner as argued at the Bar regardless of the text of the prayer is against non- consideration of his representation dtd. 7/7/2022 for release of the PDS Commodities, a copy whereof avails at Annexure-K. Learned counsel for the petitioner argues that in view of the communication dtd. 7/7/2022, a copy whereof avails at Annexure-K, such a consideration has not taken place and that the said communication cannot be a block for consideration as such.

(2.) Learned AGA on request having accepted notice for respondent Nos.1 to 3, notice to respondent No.4 having been dispensed with, opposes the petition contending that the petitioner admittedly has paid the penalty which act amounts to confession of the guilt and therefore, he is not entitled to the supply of commodities.