S ARUMUGAM Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petition is filed seeking to quash the criminal proceedings in Crime No.34 of 2008 on the file of the respondent police.

(2.) HAVING found that six bags of boiled rice and three bags of dhal meant for noon meal supply were not found in the school premises and were found stored in a private godown, a case under Section 6(4) and (7) of TNSC (RSCS) Order 1982 read with 7(1)(a)(II) of E.C. Act 1955 was registered as against the petitioner who is a noon meal organizer attached to a Middle School at Vadapudupet village.

(3.) ON a careful perusal of the proceedings issued by the Commissioner, Panchayat Union, Madhanur in Mu. Mu.(A4)/4806/2003 dated 19.12.2003, it is found that the petitioner has been specifically authorized to store the articles in a private godown, as there was no security for storing food articles within the premises of the Middle School. Nothing has been shown by the respondent that the aforesaid order was subsequently revoked by the Commissioner, Panchayat Union, Madhanur having provided godown facility in the Middle School at Vadapudupet village.