BRIJESH KUMAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS petition was originally filed before this Court on 9-5-1988, however, on account of the establishment of the Madhya Pradesh State Administrative Tribunal, this petition was transferred to it and after its abolition again this petition has been received by this Court for its adjudication.

(2.) BY this petition, the petitioner has challenged the validity of Annexure P-8, dated 3-10-1987 issued by Controller Food and Drugs Administration Madhya Pradesh by which the powers conferred to petitioner of Food Inspector have been withdrawn. The reason assigned in the said Annexure is that petitioner does not qualify the requisite qualification as envisaged under Rule 8 of the Prevention of Food Adulteration Rules, 1955 (hereinafter referred to as 'the Rules' ).

(3.) I have heard Shri Umesh Trivedi, learned Counsel for the petitioner and Shri V. P. Nema, learned Government Advocate for the respondents.