MADAN LAL S/O GIRDHARI LAL Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2017-8-114
HIGH COURT OF RAJASTHAN
Decided on August 17,2017

Madan Lal S/O Girdhari Lal Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

PRADEEP NANDRAJOG,J. - (1.) Heard learned counsel for the parties.
(2.) On the strength of being the Food Inspector competent to lift samples of food stuffs Rajendra Prasad Vaishanav claims to have lifted a sample of milk from the petitioner on 07.10.1984 at the toll gate of Rawatsar, Hanumangarh. The sample was found to be adulterated, in that, milk solid fat content was less than the prescribed standard.
(3.) At the forefront of the issue was the authority of Rajendra Prasad Vaishanav to be authorised to act as the Food Inspector. The only document to establish the same is Exhibit-P1A dated 26.02.1982. It is a certified copy a gazette notification listing names and the areas of 60 Food Inspectors.;


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