LAWS(CAL)-2014-7-13

AJOY BAKLI Vs. STATE OF WEST BENGAL

Decided On July 07, 2014
Ajoy Bakli Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) Supplementary affidavit filed today is kept with the record.

(2.) The impugned suspension and show cause notice dated 2.7.2014 passed by the respondent no. 4, District Controller, Food and Supply, Paschim Medinipur, has been assailed.

(3.) It appears that a physical verification was jointly conducted on 29.6.2014 at the godown cum office room of the petitioner and as per joint physical verification report, the following irregularities in stocks were detected: