ABHIJIT PAUL Vs. FOOD CORPORATION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against the impugned order dtd. 8/6/2020, passed by the respondent No.2, the General Manager (R), Food Corporation of India, Regional Office, North East Frontier Region, Shillong, whereby and whereunder the representation of the petitioner dtd. 9/3/2020 was rejected by the respondent No.2.

(2.) By filing the instant writ petition under Article 226 of the Constitution of India, the petitioner has prayed for the following relief(s):

(3.) The dispute raised in the present writ petition has a chequered history, and it would be necessary to refer certain facts before adverting to the merits of the order passed by the General Manager(R), Food Corporation of India, the respondent No.2 herein.