ABDUL KHALIK Vs. COMMISSIONER DEPARTMENT OF FOOD

JUDGEMENT

(1.) PETITIONER was an authorized agent to run the Fair Price Depot under Public Distribution System. He has been carrying on the said work since 1995. However, complaints came to be lodged against the petitioner by the cardholders alleging mismanagement of the depot by the petitioner. An enquiry came to be held in that regard by the concerned. The officials of Lokayukta department along with Deputy Director of Food and Civil Supplies, Gulbarga, visited the shop of the petitioner and found number of illegalities in the working of the petitioner. After notice to the petitioner and holding enquiry, authorization granted in favour of the petitioner was cancelled by the Deputy Commissioner, Gulbarga, as per the order at Annexure -B dated 08.11.2011. The order of the Deputy Commissioner is confirmed by the first respondent as per Annexure -A dated 17.11.2012.

(2.) IT is needless to repeat in this order, the illegalities committed by the petitioner while running the Fair Price Depot, inasmuch as, all the illegalities are narrated in the impugned orders, more particularly, in the order of the Deputy Commissioner. Petitioner not only received higher sums of money for the food grains supplied by him but also distributed lesser quantity as required under the rules. Petitioner was not regular in distribution of the essential commodities, inasmuch as, he used to distribute the essential commodities belatedly and create records to show that he has been distributing the essential commodities as and when required. He has not maintained the account book on day to day basis. Every month, he used to open his shop only for three days, thereby, cardholders were put to grater hardship, inasmuch as, the cardholders who came to the shop of the petitioner after the said three days, would not get essential commodities. Number of other illegalities are also found against the petitioner.