S JANARDHANA RAO Vs. K PAUL REDDY

JUDGEMENT

(1.) These two writ appeals are against the judgment of our learned brother, Ramachandra Rao, J. dated 10-7-1979, made in W.P. No. 367 of 1978. Writ Appeal No. 314/79 was filed by Sri S. Janardhana Rao, the third respondent in the Write Petition who impleaded himself as party-respondent vide orders of this court dated 20/04/1978 made in W.P. M.P. number 2129/78; and Writ Appeal No. 17/80, was filed by the respondent in the writ petition, viz. The Drug Controller and Food (Health) Authority, Tarnaka, Secunderbad. Our learned brother allowed the Writ Petition and quashed the proceedings in Rc. No. 10069/F1/77 dated 11-1-1978 of the Ist respondent in the writ petition (appellant in W.A. Number 17/80).

(2.) To avoid plurality, we adopt the ranking obtained by the respective parties in the writ petition. Sri K. Paul Reddy is the writ petitioner. He is hereinafter called the writ petitioner. The first respondent in the Writ Petition is the Drug Controller and Food (Health) Authority, Government of Andhra Pradesh and he hereinafter called the first respondent. The second respondent is the Executive Officer (Local Health Authority). Gram Panchayat, Settenapalli and he is hereinafter referred to as the second respondent. The third respondent is Sri S. Janardhan Rao. As stated earlier, he was impleaded himself as a party respondent to the Writ Petition and he is hereinafter described as the first respondent.

(3.) The petitioner, Sri K. Paul Reddy filed Writ Petition No. 367/78, seeking to quash the proceedings referred to above, on the following allegations : He is a qualified Sanitary Inspector holding the said post in various Panchayats since, 1969. While he was working under the second respondent, the second respondent addressed the Government Analyst, Hyderabad to give him training under the Prevention of Food Adulteration Act to impart training in food inspection and sampling work. In pursuance thereof, by letter dated 15/04/1972, the Government Analyst, Hyderabad instructed the second respondent to direct the petitioner to join the training at his own cost with effect from 1-5-1972, According, he underwent training at Hyderabad from 1-5-1972 to 14-6-1972. The Government Analyst and Chemical Examiner gave a certificate on 14-6-1972 to that effect. Accordingly, he is having the qualifications of Food Inspector and is competent to take samples of articles of food for purposes of analysis to find out whether the articles of food are adulterated or not.