PARMATMA SAHAI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Aditya Bhushan, Advocate, holding brief of Sri Anil Bhushan, Advocate for the petitioner and learned Standing Counsel.

(2.) The writ petition is directed against orders dated 27.11.2008 passed by Finance Controller (Food and Civil Supplies), Government of U.P., Lucknow (Annexure 3 to the writ petition) and 25th February, 2010 (Annexure 5 to the writ petition) passed by Commissioner, Food and Civil Supplies Department, Lucknow.

(3.) The facts, in brief, given rise to the present dispute are as under: