Ajay Rastogi, J. - (1.) MATTER has come up on application filed by the respondent Under Article 226(3) of the Constitution for vacation of ex parte order dt.15.12.09.
(2.) THE petitioner is working as Enforcement Officer, however in regard to the proceedings which were initiated against a fair price shop dealer regarding certain alleged irregularities the matter travelled upto Additional Food Commissioner, Public Supply and Consumer Department, State of Rajasthan, Jaipur Under Section 22 -A of the Essential Commodities Act, 1976 filed at the behest of fair price shop dealer. The authority while deciding revision petition observed that the petitioner who was the then Inspector may be chargesheeted for gross irregularity being committed and apart from it disciplinary/criminal action may also be initiated against him. Counsel for petitioner submits that the finding recorded by the authority under the order impugned initiating departmental/judicial action against the petitioner is uncalled for and has been recorded without affording opportunity of hearing to the petitioner.
(3.) COUNSEL for the respondents on the other hand submits that the finding which has been recorded by the authority is not final and will be looked into while disciplinary/judicial action being taken.;