- (1.) The petitioner which is a Union of field employees working with the Punjab State Ware Housing Corporation (for short, 'the Corporation') has approached this court impugning the policy issued by the Government of India dated 7.7.2006 (Annexure P-23), inter-alia, providing for percentage of storage gain. In addition thereto, the order dated 19.7.2006 (Annexure P-24), passed by respondent No. 2, and minutes of the meeting of the Board of Directors of the Corporation dated 16.12.2008 adopting the guidelines issued by the Government of India have also been challenged. The petitioner has also challenged the charge-sheets issued to various employees ( Annexures P-27 to P-35).
(2.) Briefly, the pleaded facts are that the petitioner is an association of field employees working in the respondent Corporation. The respondent Corporation is one of the five agencies working for procurement and storage of food grains in the State of Punjab for contribution to the control pool and for public distribution in the State. The other being Food and Supply Department, Punjab Civil Supplies Corporation Limited, Markfed and Punjab Agro Industries Corporation Limited.
(3.) The issue under consideration is as to whether the policies / guidelines issued by the Government of India, as adopted by the respondent-corporation pertaining to the storage gain, call for interference by this court.;