KOKILABEN P PADHIYAR (WIDOW) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner by way of this petition under Article 226 of the Constitution of India, has inter alia, prayed as under: -

(2.) THE facts, which can be culled out from the petition in nutshell are as under: -

(3.) IT is contended that the petitioner is no way responsible for the irregularities found in the inspection, and the explanation was given to the effect that because of the insects in the fortified flour, the same was unfit for the children consumption, the same was destroyed, and even in relation to the rice, Chana Dal and Oil, it was pointed out by the petitioner that the petitioner and other members of his team had no any measuring apparatus, therefore, they were used the food -grains by way own guesswork, and therefore, measurement could not be accurate and difference was found, however, the said explanation has not been considered and therefore, the petition is required to be allowed.