- (1.) The Petitioner has filed this writ petition for quashing of order dated 31.10.2005 (Annexure P-11) and for setting-aside order dated 3.5.2007 (Annexure P-13) passed on an appeal filed against this order and some other orders on the ground that these are illegal and in violation of the principles of natural justice.
(2.) The Petitioner had joined the services of the Corporation on 30.9.2002. While being posted as Manager, State Warehouse, Ratia, in the year 1997, some technical inspection was conducted by Assistant Manager (Quality Control), Hisar, who reported high moisture contents varying from 17.9% to 22%. The District Manager, Hisar, brought to the notice of the Petitioner that stock was not having complete entries of high moisture content in paddy. Subsequently, the Petitioner had replied that high moisture in paddy had been received from FCI during rains and the stocks had been stacked. The Petitioner claims that stack was not moved by him and same continued to remain in position after these were stacked.
(3.) With effect from 23.12.1998, the delivery of paddy to FCI started and the moisture contents were reported between 11% to 12.40%. Some abnormal shortages in paddy stocks was reported by Sh. Mohinder Kumar, Junior Technical Assistant. The whole stock of paddy was delivered between 22.12.1998 to 2.2.1999. The matter was investigated by the Corporation. As per the Petitioner, the stock was found to be well preserved scientifically in the Warehouse and the losses occurred due to natural cause beyond any human control. The Petitioner accordingly contends that it was recommended that the losses be regularised.;