SHEKHAR KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel No.5 for the State, and learned counsel for the respondent -Corporation.

(2.) This writ petition has been filed for quashing the entire certificate proceeding initiated against the petitioner in Certificate Case No.91 of 2014 -15 and for connected reliefs.

(3.) It is submitted on behalf of the petitioner that the notice under Section 7 issued in Form No.3 of Schedule II of the Bihar and Orissa Public Demands Recovery Act (for short, "the Act") does not meet with the statutory requirements as the same has been signed by the District Manager, Bihar State Food and Civil Supplies Corporation, Aurangabad (for short, "the BSFC") as evident from the copy of the certificate enclosed with the notice under Section 7 of the Act. The mere fact that the certificate has also been signed by the Certificate Officer will not clothe it with validity.