NAHAR SINGH Vs. FOOD CORPORATION OF INDIA
LAWS(SC)-2008-3-230
SUPREME COURT OF INDIA
Decided on March 31,2008

NAHAR SINGH Appellant
VERSUS
FOOD CORPORATION OF INDIA Respondents

JUDGEMENT

S.B.Sinha, J. - (1.) Order dated 12.2.2007 is recalled.
(2.) Leave granted.
(3.) Appellant was an Assistant Grade-III (AG-III) in one of the Food Storage Depots of Food Corporation of India. 295 bags of wheat and 195 bags BTB Class gunny bags were found missing when special physical verification was conducted by the physical verification squad during the period 7.1.1980 and 22.1.1980.;


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