JANHIT DEHRI BIKAS MORCHA Vs. UNION OF INDIA

JUDGEMENT

(1.) In this public interest litigation, the petitioner has prayed for many a relief, but we have been apprised at the bar that earlier this Court in CWJC No. 2960 of 2009 while disposing of a public interest litigation belonging to the Food Corporation of India, had passed the following order:

(2.) At this juncture, Mr. Mahendra Prasad Gupta, learned counsel for the petitioner, submitted that earlier order meets almost all the requirements, but one singular grievance remains to be mitigated. It is urged that the payments to the farmers who sell their produce to Food Corporation of India or any other Government agency, should be made through Account Payee Cheques.

(3.) We are of the considered opinion that the said prayer deserves to be accepted. Accordingly, it is directed that purchasers from the farmers, be it the State Government or the Food Corporation of India or any agency engaged by the State Government, shall pay to the farmers by Account Payee Cheques so that there would be transparency which is the spine of the good governance in a body polity. The State Government shall issue appropriate direction in this regard within two weeks hence, failing which official concerned shall face severe consequences. Similar is the command to the authorities of the Food Corporation of India.