GH QADIR LONE Vs. STATE

JUDGEMENT

(1.) THE petitioner has been placed under suspension by the Director, Food and Supplies, Srinagar, Respondent No.2, under his Order NO. DESK/ADM/x -461 dated 29.9.1984, contemplating an inquiry into the conduct of the petitioner having found involved in mis -appropriation and shortage of Food -grains. The petitioner seeks writ of certiorari for quashing his suspension and a writ of mandamus of his re -instatement.

(2.) THE allegation against the petitioner is that he has miss -appropriated the amount by preparing false remittance and has caused shortage in food grains which were noticed on re -conciliation of accounts. The shortages pointed out are: 1. Rice: Qtls. 401.41 -000 2. Wheat: Qtls. 00.1.000

(3.) E .Rags: 1852. 3. For these accusations an FIR No 144/84 under section 409/RPC was also registered in police station Kupwara involving the petitioner. The Superintendent of police Kupwara has closed the case as not admitted, on the plea that he has not been extended co -operation by the department in the investigation of the offences.