FIDA HUSSAIN & ANR. Vs. STATE & ORS.

JUDGEMENT

(1.) Whom to trust when fence starts eating the field?

(2.) The State of Jammu and Kashmir is inhibited by that section of people also which is not in a position to have both ends meet. By sheer illegal and immoral exercise of authority even the food grains are being denied to needy and deserving people. From the bossom of insensitiveness, shown to the abominable living conditions of a section of population by a handful of powerful people, will be begotten a revolution taking in its tide everything that will come in its way. Remedial steps require to be taken lest it will be too late.

(3.) The petitioners who are Storekeepers in the respondent department have filed this petition praying therein for issuance of Writ of Certiorari for quashing the recovery notices issued by the authorities against them seeking recovery of amount of shortfalls on account of dryage and wastage as also for quashment of Government order No.163-CAPD of 2005 dated 27.7.2005. It is further prayed that by issuance of Writ of Mandamus respondents be directed to grant allowance of 3% on account of wastage and dryage of food grains to the storekeepers of Leh and Kargil region including the petitioners and not to effect any recovery on account of shortfalls in the stores caused due to the wastage and dryage in Ladakh region. Respondents have filed the reply affidavit.