BOMBAY DISTRIBUTORS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India praying for a relief, which reads as under :-

(2.) By an order dtd. 26/9/2006, 'Rule' was issued on the present Writ Petition.

(3.) The petition is espoused on the grounds that Respondents ought to have recovered the supervision charges or cost in accordance with the circulars dtd. 19/11/1981 and 11/3/1993, which direct to recover the proportionate charges. Further, the cost of supervision means the actual cost incurred by the Respondents and not the sanctioned post, and only one officer and one constable were looking after the charge of several establishments when they were recovering full charges from each establishment.