DR. SWARAN SINGH, SON OF LATE SARDAR SANT SINGH, RESIDING AT 28A, BEHIND SAKCHI ROAD GURUDWARA, JAMSHEDPUR, P.O & P.S.SAKCHI, DIST Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner in this writ application has prayed to quash the office order as contained in Memo no.72(F) dated 23.6.2016 whereby the territories of urban area allotted to the petitioner has been curtailed.

(2.) The petitioner was appointed in the post of Medical Officer on 14.3.1998. The petitioner participated in the Orientation Programme for Designated Officers organised by Food Safety and Standards Authority of India (FSSAI) and became eligible to work as Food Safety Officer. Vide letter dated 10.3.2015, each district in the State of Jharkhand was divided into several blocks for the purpose of online food license and registration system. Codes were allotted to each block/sector for the purpose of the same. The petitioner was allotted Jamshedpur Urban Block having Code No.060. By virtue of the order dated 28.4.2016, the petitioner was given the additional charge of Food Safety Officer of East Singhbhum (Jamshedpur) urban area . The respondent no.4,namely, Dr. Maheshwar Prasad was allotted the additional charge of Food Safety Officer of Jamshedpur Sadar Area.

(3.) It is pertinent to mention here that Jamshedpur Sadar Area and Jamshedpur Urban Area are two distinct sub-divisions within the district of Jamshedpur for the purpose of exercising jurisdiction by the Food Safety Officer-cum-Registering Authority. By virtue of the order dated 23.6.2016, the territorial jurisdiction of both, the petitioner and the respondent no.4, has been reorganized. By virtue of the said reorganization, Jugsalai Municipal Area fell within the territorial jurisdiction of the petitioner whereas Mango Notified Area and Jamshedpur Notified Area fell within the territorial jurisdiction of respondent no.4.The petitioner is aggrieved by the said reorganization.