SUNDER LAL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The instant writ petition has been filed for quashing of show cause notice dated 08.03.2011 (Annexure P-1), order dated 18.05.2011 (Annexure P-2) passed by District Food and Supply Controller, Kaithal and order dated 20.06.2011 (Annexure P-4) passed by Deputy Commissioner, Kaithal.

(2.) Brief facts of the case are that petitioner was appointed as a Depot Holder for distribution of ration to the various categories as per the Public Distribution System and the instructions framed by the State of Haryana.

(3.) The depot of the petitioner was checked on 26.02.2011 by the Assistant Food and Supply officer along with Ramesh Chand Sub Inspector and Dalip Kapoor, Inspector and the following irregularities were found at the depot of the petitioner :-