RAMESH KUMAR RAVINDER KUMAR Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) Cm No.9691/2013(Exemption)

(2.) The cancellation order has been assailed by the learned counsel for the petitioner primarily on the ground that during the verification carried out by the officials of the Department, the ration card holders had admitted having received ration for the month of May, 2013 and, therefore, the cash memos subject-matter of the verification cannot be said to be false. A perusal of the impugned order and the Suspension-cum-Show Cause Notice would show that besides shortage of wheat measuring 8.6 quintals, a number of other discrepancies were also found during the course of inspection. The Assistant Commissioner, after considering the reply and the documents, came to the following conclusion with respect to the deficiencies pointed out in the show cause notice:-

(3.) It would, thus, be seen that there were a number of deficiencies in respect of which the petitioner had no explanation. The Stock Register which was required to be maintained on a day-to-day basis was not maintained. The reason given by the petitioner for not maintaining the Stock Register on a day-to-day basis was not found satisfactory. Since maintenance of Stock Register on a day-to-day basis was a requirement to be fulfilled by the petitioner, the failure to do so was one of the grounds on which the cancellation order could be passed. It would be further seen that the date was not mentioned on the Sale Register maintained by the petitioner.