FARID Vs. STATE

JUDGEMENT

(1.) The petitioners are claiming that they migrated from the Kashmir Valley on threats to their lives and properties at the hands of anti -national elements for being supporters of the Indian Armed Forces. The authorities verified their antecedents and after declaring migrants issued Ration Cards in their favour which have been placed on the record as annexures A to Annexure -33. Their grievance is that their Ration Cards have been cancelled without giving them any opportunity of being heard whereas, other migrants from the Valley are being allowed to draw the rations on Ration cards issued in their favour.

(2.) RESPONDENTS have filed the objections and pleaded that the petitioners alongwith other migrants were initially registered as migrants and were granted relief in the shape of assistance to the tune of Rs. one thousand per family which was subsequently enhanced to Rs. 1800/ - per family. Complaints were received in the Relief Organisation regarding the genuineness of threat perception certificates produced by the migrants and respondent -2 herein (Relief Commissioner) wrote to Deputy Inspector General of Police (C|D) Srinagar for the verification and genuineness of the migration. DIG (CID) Srinagar intimated to respondent -2 that threat perception certificates of the petitioners were fake and fabricated to cheat the authorities and thereby to cause loss to the State Exchequer. Respondent No.2 acted upon this communication and by issuing directions to concerned officials got the assistance allowance withdrawn.

(3.) HEARD the arguments.