Gauhati High Court
Page No.# 1/5 vs Food Corporation Of India And 6 Ors on 21 April, 2021
Page No.# 1/5
GAHC010067272021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/2743/2021
KUSHO SAHANI AND 12 ORS
S/O. LT. SONELAL SAHANI, R/O. NOONMATI JANTA NAGAR, HOUSE NO.16,
P.O. AND P.S. NOONMATI, DIST. KAMRUP (M), GUWAHATI, PIN-781020,
ASSAM.
2: SANJAY SINGH
S/O. LT. RAGHU NATH SINGH
R/O. FCI GATE BAMUNIMAIDAM
P.O. BAMUNIMAIDAM
P.S. CHANDMARI
DIST. KAMRUP (M)
GUWAHATI
PIN-781021
ASSAM.
3: HORIL SAHANI
S/O. LT. CHANDRADEO SAHANI
R/O. SUNCHALI
P.O. AND P.S. NOONMATI
DIST. KAMRUP (M)
GUWAHATI
PIN-781020
ASSAM.
4: ARBIND KUMAR SAHANI
S/O. LT. JAGADISH SAHANI
R/O. SUNCHALI BILL PAR
P.O. AND P.S. NOONMATI
DIST. KAMRUP (M)
GUWAHATI
PIN-781020
ASSAM.
5: GOPAL SAHANI
Page No.# 2/5
S/O. LT. JAGO SAHANI
R/O. NARENGI FOREST GATE
P.O. NARENGI
P.S. NOONMATI
DIST. KAMRUP (M)
GUWAHATI
PIN-781026
ASSAM.
6: ANANDI KUMAR SINGH
S/O. LT. RAM SABAD SAH
R/O. PUBJYOTI NAGAR
HOUSE NO.72
P.O. AND P.S. NOONMATI
DIST. KAMRUP (M)
GUWAHATI
PIN-781020
ASSAM.
7: RAJESH PASWAN
S/O. NEEM CHAND PASWAN
R/O. PUB BHABANIPUR NOONMATI
P.O. AND P.S. NOONMATI
DIST. KAMRUP (M)
GUWAHATI
PIN-781020
ASSAM.
8: SARJAN SINGH
S/O. LT. UMESH SINGH
R/O. TIWARI BASTI KARBI DIPAL PATH
BIRKUCHI NARENGI
P.O. NOONMATI
DIST. KAMRUP (M)
GUWAHATI
PIN-781026
ASSAM.
9: INDRA KUMAR YADAV
S/O. TETAR YADAV
R/O. SAATGAON
P.O. NARENGI
P.S. RAILWAY LINE SASTGAON
DIST. KAMRUP
GUWAHATI
ASSAM.
10: RAM NATH MAHATO
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S/O. LT. RAMBILASH MAHATO
R/O. BAMUNIMAIDAM 6 GATE
P.O. BAMUNIMAIDAM
P.S. CHANDMARI
DIST. KAMRUP (M)
GUWAHATI
PIN-781021
ASSAM.
11: MULCHAND MANDAL
S/O. LT. BALDEO MANDAL
R/O. BISHNU RABHA NAGAR
P.O. AND P.S. NOONMATI
DIST. KAMRUP (M)
GUWAHATI
PIN-781020
ASSAM.
12: PRAKASH MAHATO
S/O. SRI RAMKRIPAL MAHATO
R/O. BISHNU RABHA NAGAR
P.O. AND P.S. NOONMATI
DIST. KAMRUP (M)
GUWAHATI
PIN-781020
ASSAM.
13: RAJKUMAR SINGH
S/O. LT. NUNU SINGH
R/O. PUBJYOTI NAGAR HALDI MILL
P.O. BAMUNIMAIDAM
P.S. CHANDMARI
DIST. KAMRUP (M)
GUWAHATI
PIN-781021
ASSAM
VERSUS
FOOD CORPORATION OF INDIA AND 6 ORS
REP. BY (CHAIRMAN CUM MANAGING DIRECTOR) 16-20, BARAKKHAMBA
LANE, NEW DELHI-110001.
2:EXECUTIVE DIRECTOR NORTH EAST ZONE
FOOD CORPORATION OF INDIA
G.L. PUBLICATION BUILDING
Page No.# 4/5
G.S. ROAD
GUWAHATI-781008.
3:GENERAL MANAGER
FOOD CORPORATION OF INDIA
REGIONAL OFFICE ASSAM PALTANBAZAR
GUWAHATI-781008.
4:DIVISIONAL MANAGER
FOOD CORPORATION INDIA
ULUBARI
MITRA BUILDING
GUWAHATI-781007.
5:MANAGER ACCOUNTS
FOOD CORPORATION OF INDIA
ULUBARI
MITRA BUILDING
GUWAHATI-781007.
6:MANAGER (IR)
FOOD CORPORATION OF INDIA
ULUBARI
MITRA BUILDING
GUWAHATI-781007.
7:MANAGER DEPOT
FOOD STORAGE DEPOT
NEW GUWAHATI
BAMUNIMAIDAM
GUWAHATI-781021
Advocate for the Petitioner : MR A DASGUPTA
Advocate for the Respondent : SC, F C I
BEFORE
HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
ORDER
Date : 21.04.2021
Page No.# 5/5
Heard Mr. A. Dasgupta, learned senior counsel for the petitioners, who submits that
the petitioners are paid incentives if they can do the job of replacement of more than 42 torn
bags per day, i.e., money is given for replacing torn bags beyond the 42 nd bag. He submits
that an Audit Report for the year 2012-2013, 2013-2014 showed that there was a difference
between bags issued for filling food-grains as per stock account and work certified and as per
the actual bags that were taken into count. He submits that the respondents are proposing to
recover the incentives from the petitioners. However, in view of the judgment of the Apex
Court in the case of State of Punjab and Others vs. Rafiq Masih (White Washer) , reported in
(2015) 4 SCC 334, recovery cannot be allowed.
Issue notice, returnable in 4 (four) weeks.
Mr. S.K. Chakraborty, learned counsel accepts notice on behalf of all the respondents.
He submits that the case of State of Punjab and Others vs. Rafiq Masih (Supra), would not be
applicable to the facts of this case, inasmuch as, while the FCI had issued approximately
57,521 bags for filling up food-grains, over 12 lakhs bags have been alleged to have been
filled up. He submits that this amounts to cheating.
As an analogous matter, i.e., WP(C) No. 1938/2021 is being listed on 26.04.2021, list
this matter again on 26.04.2021.
JUDGE
Comparing Assistant
