A.K. Patnaik, J. - (1.) Leave granted.
(2.) These are the appeals against the orders dated 02.03.2007 and 19.03.2007 of the Division Bench of the Rajasthan High Court, Jaipur, in D.B. Civil Writ Petition No. 2677 of 2005.
(3.) The facts briefly are that on the basis of a news published in the Rajasthan Patrika on 04.04.2005 regarding the manufacture and sale of synthetic milk in the districts of Alwar and Bharatpur in the State of Rajasthan, the High Court suo motu entertained the D.B. Civil Writ Petition No. 2677 of 2005 on 06.04.2005 and directed the Collectors of Alwar and Bharatpur Districts to appear in person before the Court. The Collector, Alwar, filed his reply before the High Court stating inter alia that the very next day after the news item was published, the Chief Medical Health Officer, Alwar, had initiated action and an inspection team had taken samples of the product and the samples were sent for testing in the laboratory. On 02.03.2007, the High Court found that Chief Medical Health Officers and Deputy Chief Medical Health Officers had been vested with the powers of the Food Inspector, though they did not have the requisite training to function as Food Inspectors. The High Court also observed in the order dated 02.03.2007 that the Chief Medical Health Officer/ Deputy Chief Medical Health Officer has to discharge duties of his post and has to remain at the Head Quarters and he may not effectively perform the duties of the post of Food Inspector. The High Court was of the view that the State Government should appoint sufficient number of Food Inspectors without which the menace of food adulteration could not be checked. The High Court posted the matter to 19.03.2007 and directed that the Principal Secretary, Medical and Health Department should be personally present on that day.;