Page No.# 1/5 vs Food Corporation Of India And 6 Ors
2021 Latest Caselaw 1095 Gua

                                                                     Page No.# 1/5

GAHC010037012021




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : WP(C)/1924/2021

         RAM PRABESH MAHATO AND 11 ORS
         S/O- SHREE MAHATO, R/O- SALBARI, P.O. AND P.S. NOONMATI, DIST.-
         KAMRUP (M), GHY, PIN- 781020, ASSAM

         2: LALAN SINGH
          S/O- LT. DEO NARAYAN SINGH
          R/O- KARBI NAGAR PATH
          H.NO.6
          P.O. BAMUNIMAIDAM
          P.S. CHANDMARI
          DIST.- KAMRUP (M)
          GHY
          PIN- 781021
         ASSAM

         3: RAJO DAS
          S/O- LT. JANGLI DAS
          R/O- PURBO JAYOTI NAGAR
          H.NO. 69
          P.O. AND P.S. NOONMATI
          DIST.- KAMRUP (M)
          GHY
          PIN- 781020
         ASSAM

         4: SIV NATH SAH
          S/O- LT. RAM SEVAK SAH
          R/O- BISHNU RABHA NAGAR
          H.NO. 6
          P.O. AND P.S. NOONMATI
          DIST.- KAMRUP (M)
          GHY
          PIN- 781020
         ASSAM
                                    Page No.# 2/5


5: SUSHIL SAHANI
 S/O- LT. KISHORI SAHANI
 R/O- PURBO JAYOTI NAGAR
 H.NO. 69
 P.O. AND P.S. NOONMATI
 DIST.- KAMRUP (M)
 GHY
 PIN- 781020
ASSAM

6: PAPPU RAM
 S/O- LT. SUKHDEO RAM
 R/O- L.B.ROAD NEW GUWAHATI
 H.NO. 9
 P.O. AND P.S. NOONMATI
 DIST.- KAMRUP (M)
 GHY
 PIN- 781020
ASSAM

7: DHARMENDRA RAY
 S/O- SEKHAR RAY
 R/O- PRAG DAS PATH ANANDA NAGAR
 H.NO. 62
 P.O. BAMUNIMAIDAM
 P.S. CHANDMARI
 DIST.- KAMRUP (M)
 GHY
 PIN- 781021
ASSAM

8: BINOD KUMAR DAS
 S/O- MEGHAN DAS
 R/O- PRAG DAS PATH ANANDA NAGAR
 H.NO. 62
 P.O. BAMUNIMAIDAM
 P.S. CHANDMARI
 DIST.- KAMRUP (M)
 GHY
 PIN- 781021
ASSAM

9: AMARJIT SAH
 S/O- LT. LAXMI SAH
 R/O- NOOR NASAR SALBARI-03
 H.NO. 18
 P.O. AND P.S. NOONMATI
                                                     Page No.# 3/5

DIST.- KAMRUP (M)
GHY
PIN- 781020
ASSAM

10: CHAKRA BAHADUR
 S/O- LT. CHANDRRA BAHADUR
 R/O- GANESH MANDIR
 H.NO. 03
 BYE LANE NO.8
 P.O. AND P.S. NOONMATI
 DIST.- KAMRUP (M)
 GHY
 PIN- 781020
ASSAM

11: CHANDAN SINGH
 S/O- LT. UDGAR SINGH
 R/O- PURBO JAYTOI NAGAR
 BYE LANE-7
 H.NO. 1
 P.O. AND P.S. NOONMATI
 DIST.- KAMRUP (M)
 GHY
 PIN- 781020
ASSAM

12: MADHAV PRASAD YADAV
 S/O- LT. PHUL CHAND YADAV
 R/O- LALGANESH
 H.NO.7 GOBINDO NAGAR
 DIST.- KAMRUP (M)
 GHY
 PIN- 781034
ASSA

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
 G.S.ROAD
 GHY-08
                                                                              Page No.# 4/5

             3:GENERAL MANAGER
              FOOD CORPORATION OF INDIA
              REGIONAL OFFICE ASSAM PALTAN BAZAR
              GHY-08

             4:DIVISIONAL MANAGER
              FOOD CORPORATION OF INDIA
              ULUBARI
              MITRA BUILDING
              GHY-07

             5:MANAGER ACCOUNTS
              FOOD CORPORATION OF INDIA
              ULUBARI
              MITRA BUILDING
              GHY-07

             6:MANAGER (IR)
              FOOD CORPORATION OF INDIA
              ULUBARI
              MITRA BUILDING
              GHY-07

             7:MANAGER DEPOT
              FOOD STORAGE DEPOT
              NEW GUWAHATI
              BAMUNIMAIDAM
              GHY-2

Advocate for the Petitioner   : MR A DASGUPTA

Advocate for the Respondent : SC, F C I




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                          ORDER

22.03.2021

Heard Mr. A. Dasgupta, learned 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 Page No.# 5/5

that an Audit Report for the year 2012-2013, 2013-2014 showed that there was a difference between begs 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. P.K. Roychoudhury, learned counsel accepts notice for 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.

List the matter on 26.04.2021 to enable the FCI to file their affidavit-in-opposition.

The prayer of interim order shall be considered on the next date.

JUDGE

Comparing Assistant