Gauhati High Court
Page No.# 1/5 vs Food Corporation Of India And 6 Ors on 22 March, 2021
Page No.# 1/5
GAHC010047172021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/1600/2021
SIRANJU KEWOT AND 13 ORS
S/O. TEZU KEWOT, R/O. BHUPENDRA NAGAR MATGHARIYA-01, P.O.
NARANGI, P.S. NOONMATI, DIST. KAMRUP, GUWAHATI, PIN-781026,
ASSAM.
2: RAM SAGAR YADAV
S/O. SRI BAUKU YADAV
R/O. KARBI NAGAR
HOUSE NO.18
P.O. BAMUNIMAIDAM
P.S. CHANDMARI
DIST. KAMRUP (M)
PIN-781021
GUWAHATI
ASSAM
3: RANJIT SINGH
S/O. LT. RAM EKBAL SINGH
R/O. FATASIL AMBARI
P.O. AND P.S. FATASIL AMBARI
DIST. KAMRUP (M)
GUWAHATI
PIN-781025
ASSAM.
4: RABILAL KEWAT
S/O. LT. JAYRAM KEWAT
R/O. BISHNU RABHA NAGAR HOUSE NO.6
P.O. AND P.S. NOONMATI
DIST. KAMRUP (M)
GUWAHATI
PIN-781020
ASSAM.
Page No.# 2/5
5: DILIP KUMAR KEWOT
S/O. LT. LAGAN KEWOT
R/O. JAYANTA NAGAR
HOUSE NO.50
P.O. AND P.S. NOONMATI
DIST. KAMRUP (M)
GUWAHATI
PIN-781020
ASSAM.
6: VIJAY DAS
S/O. LT. BHAGLU DAS
R/O. BAPUJEE NAGAR KARBAN GATE
P.O. AND P.S. NOONMATI
DIST. KAMRUP (M)
GUWAHATI
PIN-781020
ASSAM.
7: MAHENDRA SAH
S/O. LT. OKIL SAH
R/O. SOONCHALI HOUSE NO.66
P.O. AND P.S. NOONMATI
DIST. KAMRUP (M)
GUWAHATI
PIN-781020
ASSAM.
8: PRAMOD MANDAL
S/O. LT. LAKSHMAN MANDAL
R/O. BISHNUPUR NEAR BUDDA MANDIR
P.O. AND P.S. NOONMATI
DIST. KAMRUP (M)
GUWAHATI
PIN-781020
ASSAM.
9: RABINDRA RAY
S/O. JAI KISUN RAY
R/O. LAST GATE SHANKAR NAGAR NOONMATI
HOUSE NO.50
P.O. AND P.S. NOONMATI
DIST. KAMRUP (M)
GUWAHATI
PIN-781020
ASSAM.
10: MANOJ PODDAR
Page No.# 3/5
S/O. LT. CHHEDI PODDAR
R/O. BAMUNIMAIDAM GATE NO.6
HOUSE NO.125
P.O. BAMUNIMAIDAM
P.S. CHANDMARI
DIST. KAMRUP (M)
GUWAHATI
PIN-781021
ASSAM.
11: HARE RAM CHOUDHURY
S/O. RAJPATI CHOUDHURY
R/O. BONGRA LAST GATE TALUKDAR PARA
P.O. BONGRA
P.S. PALAKBARI
DIST. KAMRUP (M)
GUWAHATI
PIN-781015
ASSAM.
12: JOGENDRA SAHANI
S/O. LT. KHAKHAN SAHANI
R/O. SOONCHALI BILLPAR HOUSE NO.41
P.O. AND P.S. NOONMATI
DIST. KAMRUP (M)
GUWAHATI
PIN-781020
ASSAM.
13: SANJAY PODDAR
S/O. JAGDISH PODDAR
R/O. KARBI NAGAR
HOUSE NO.10
P.O. BAMUNIMAIDAM
P.S. CHANDMARI
DIST. KAMRUP (M)
GUWAHATI
PIN-781021
ASSAM.
14: KHAGEN BAISHYA
S/O. LT. RAJEN BAISHYA
R/O. SOONCHALI BILLPAR
P.O. AND P.S. NOONMATI
DIST. KAMRUP (M)
GUWAHATI
PIN-781020
ASSAM
Page No.# 4/5
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
GUWAHATI-781008.
3:GENERAL MANAGER
FOOD CORPORATION OF INDIA
REGIONAL OFFICE ASSAM PALTAN BAZAR
GUWAHATI-781008.
4:DIVISIONAL MANAGER
FOOD CORPORATION OF 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
Page No.# 5/5
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
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
