T IYYAMPERUMAL Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) THE above writ petition has been filed for the issuance of writ of certiorari to call for the records of the first respondent in his order dated 09. 03. 1998 passed in R. C. No. G1/101778-97 and to quash the same.

(2.) THE petitioner was working as a Godown Supervisor in the TNCSC limited, Tuticorin, Division. It is the responsibility of the petitioner to distribute all the food commodities to various Co-operative societies, Noon meal centres and other authorised centres. Before distribution, food commodities will be properly weighed by means of " Avery Scales", inside the godown. A proper register is also maintained and every day the accurate measurements of the food commodities are entered.

(3.) WHILE so, the Vigilence Cell of the Corporation inspected the Town godown, Tuticorin on 08. 03. 1995 and 09. 03. 1995, and detected certain irregularities. The pre-standardised bags of wheat and rice kept ready for issuance to the Public Distribution System were reweighed by the Vigilence cell in the presence of the petitioner and on such re-weighment the excesses and shortages were found.