RAMSEVAK Vs. STATE OF M P & ORS

JUDGEMENT

(1.) This petition under Article 226/227 of Constitution of India assails order dated 29/11/2014 (Annexure P-1) passed by respondent No. 2-Collector, whereby, the District Supplies Officer, Ashoknagar under the order of Collector, Ashoknagar has directed the SDO (revenue) Mungawali, Dist. Ashoknagar to register offence against the petitioner's lead society namely Seva Sahakari Sansthan lead Gadooli, Tehsil Mungawali, Dist. Ashoknagar and to take appropriate action against the employees of said society.

(2.) Learned counsel for the rival parties are heard.

(3.) Learned counsel for the petitioner placing reliance on the provisions of sub clauses (8), (9), (10), & (11) of clause 11 of M.P. Public Distribution System (Control) Order, 2009 ('2009 Control Order' for brevity) contends that before taking any action against the Lead Society as defined in clause 2(f) of 2009 Control Order, an opportunity of hearing is required to be granted before criminal prosecution is launched.