AMRESHWAR PRATAP SAHI,J. - (1.) This petition assails the order passed by the Managing Director of U.P. Co-operative Federation Limited dated 4/5.07.2005 and the appellate order dated 29.03.2006 as communicated on 07.04.2006 whereby a recovery of Rs. 10,37,126.50 has been ordered against the petitioner on account of alleged loss caused by him in the transactions of Custom Milled Rice in the procurement year 2001-02.
(2.) The petitioner was posted as Manager of the Pradeshik Cooperative Federation, Banda. The allegations in the first show cause notice dated 29.07.2002 issued to the petitioner are that the petitioner had delivered paddy after being purchased in the district of Chitrakoot to M/s Arvind Enterprises, Karvi without obtaining any information with regard to the reputation of the said Miller. The paddy which was delivered to the said Miller did not result in the targeted delivery of the Custom Milled Rice that he was obliged to supply due to the negligence on the part of the petitioner.
(3.) The second ground taken in the show cause notice is that inspite of reminders from the Headquarter and the Regional Manager through two letters, the petitioner did not take any action ensuring delivery of the Custom Milled Rice from the mill owner nor any action was taken against the mill owner for such default. This resulted in a short-fall of supply of 1079.77 metric tonnes of hulled rice the price whereof was approximately Rs. 10.17 lakhs. This was a departmental loss attributable to the petitioner.;