Food Corporation Of India vs Raymond Dung Dung
2022 Latest Caselaw 4488 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   (Civil Writ Jurisdiction)
                              W.P.(L). No.1596 of 2018
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Food Corporation of India .... .... Petitioner Versus

1. Raymond Dung Dung

2. Tapan Kumar Majumdar .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Nipun Bakshi, Adv.

         For the Respondents                 :
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                       th
         09/Dated: 09 November, 2022

1. Heard the learned counsel for the petitioner.

2. The learned counsel has relied upon the order of the Hon'ble Apex Court i.e. Food Corporation of India & Ors. versus Sri Jayant Kumar in Special Leave Petition (C) No.22573 of 2015 dated 17.08.2015.

Further, the learned counsel has relied upon the judgment of the Hon'ble Patna High Court i.e. The Food Corporation of India through its Chairman, New Delhi & Ors versus Sri Jayant Kumar in Civil Writ Jurisdiction Case No.2945 of 2014 dated 29.06.2015.

3. Relying on the above order and judgment, the plea has been taken that in the case of pilferage of grains the employee posted therein deserves some punishment, may be minor in nature. The power of punishment has been left to the employer by the Supreme Court.

4. Issue notice upon respondents, both under registered cover with A/D as well as ordinary process, for which requisites etc. must be filed within a week.

(Rajesh Kumar, J.)

Amar/-