Kerala High Court
Thressiamma Jose vs State Of Kerala on 15 February, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
WP(C) NO. 24911 OF 2012
PETITIONER:
THRESSIAMMA JOSE
AGED 59 YEARS
AUTHORISED RETAIL DISTRIBUTOR (ARD) 285,
VETTILAPARA, KORATRTY FIRKA, MUKUNDAPURAM TALUK,
PULIKKAL HOUSE, VETTILAPARA, MUKUNDAPURAM TALUK.
BY ADVS.
SRI.T.S.RADHAKRISHNA PILLAI
KUM.R.ANJALI
SRI.T.P.RAJENDRAN NAIR
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, FOOD AND CIVIL
SUPPLIES DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM.
2 THE COMMISSIONER OF CIVIL SUPPLIES
THIRUVANANTHAPURAM
3 DISTRICT SUPPLY OFFICER
THRISSUR.
4 TALUK SUPPLY OFFICER
MUKUNDAPURAM TALUK.
OTHER PRESENT:
SMT.VIDYA KURIAKOSE, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.02.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C).No.24911/2012
2
P.V.KUNHIKRISHNAN, J.
--------------------------------
W.P.(C).No.24911 of 2012
----------------------------------------------
Dated this the 15th day of February, 2022
JUDGMENT
This writ petition is filed with following prayers:
i. To call for the records leading to the issue of
Exts.P5 and P6 orders and quash the same by
issue of a writ of certiorari or other appropriate
writ or direction or order.
ii. To permit the petitioner to conduct the A.R.D
No.285 of Mukundapuram Taluk till the disposal
of this writ petition.
iii. To allow costs to this petitioner.
iv. To grant such other reliefs as are sought for an
found to be just and equitable in the
circumstances of the case.
2. Petitioner was a licensee of ARD No.285 of
Mukundapuram Taluk. On an inspection by the Taluk Supply
Officer, ARD was suspended on finding certain irregularities.
A show cause notice was issued to the petitioner by the
District Supply Officer. The District Supply Officer passed
Ext.P1 order restoring the ARD to the petitioner after allowing
W.P.(C).No.24911/2012
to remit the value of the articles found shortage and forfeiting
the entire security deposit. It is the case of the petitioner that
she remitted the entire amount as directed in Ext.P1 and even
then the ARD was not restored. In the meanwhile the 2 nd
respondent issued a show cause notice as to why the ARD
should not be cancelled. Subsequently, after giving an
opportunity of hearing to the petitioner, the 2 nd respondent
cancelled the ARD. The petitioner challenged that order
before the 1st respondent by filing a review petition.
Subsequently the Government passed Ext.P6 order rejecting
the review petition. Thereafter Ext.P5 order was also passed
because there was some clerical error and there was an
allegation that the copy of Ext.P6 was not served on the
petitioner. Aggrieved by Exts.P5 and P6, this writ petition is
filed.
3. Heard the learned counsel for the petitioner and
the learned Government Pleader.
4. The counsel for the petitioner reiterated his
contentions in the writ petition. On the other hand, the
learned Government Pleader submitted that there is nothing
to interfere with Exts.P5 and P6 orders and all the contentions
W.P.(C).No.24911/2012
of the petitioner are considered.
5. I perused Exts.P5 and P6 orders. It will be better to
extract the relevant portion of Ext.P6 order:
"6) ഹിയറിങ്ങ് സമയത്തെ നിരീക്ഷണങ്ങളുടെ വെളിച്ചത്തിലും ഈ
കേസിൽ സർക്കാർ മുമ്പാകെ ഡയറക്ടർ ഹാജരാക്കിയിട്ടുള്ള
മുകളിൽ അഞ്ചാമതു വായിച്ച റിപ്പോർട്ടും റിക്കോഡുകളും
പരിശോധിച്ചതിന്റെ അടിസ്ഥാനത്തിലും ഇനിപ്പറയുന്ന
നിഗമനങ്ങളിലെത്തിച്ചേരുന്നു. റേഷൻ കടയിൽ സ്ക്വാഡ്
നടത്തിയ പരിശോധനയിൽ 235 കിലോ ബി.പി.എൽ അരിയും
550 കിലോ എ.എ.വൈ പുഴുക്കലരിയും 220 കിലോ എ.പി.എൽ
പുഴുക്കലരിയും കുറവു കണ്ടെത്തിയിരുന്നു. 147 കി. 800 ഗ്രാം
പഞ്ചസാരയും 188 ലിറ്റർ മണ്ണെണ്ണയും കൂടുതലാണ് എന്നും
കണ്ടെത്തിയിരുന്നു. ഇവ കൂടാതെ മറ്റ് വളരെ ഗുരുതരമായ
ക്രമക്കേടുകളും കണ്ടെത്തിയിരുന്നു. ശ്രീമതി. ത്രേസ്യാമ്മ ജോസ്
പരിശോധന സമയത്ത് എഴുതി നൽകിയ സ്റ്റേറ്റ്മെന്റു പ്രകാരം
ഗുരുതരമായ ക്രമക്കേടുകളൊന്നും തന്നെ ഖണ്ഡിച്ചിട്ടില്ല. മറിച്ച്,
കാർഡുടമകളുടെ തിരക്കു മൂലം ബിൽ എഴുതാതെയും രജിസ്റ്ററുകളിൽ
രേഖപ്പെടുത്തൽ വരുത്താതെയും കാർഡുടമകൾക്ക് റേഷൻ
വിതരണം ചെയ്തതിനാലാണ് ഇപ്രകാരം സംഭവിച്ചത് എന്നാണ്
പ്രസ്താവിച്ചിട്ടുള്ളത്. ജില്ലാ സപ്ലൈ ഓഫീസറുടെ ഫയൽ
പരിശോധിച്ചതിൽ ഈ കടയിൽ നിന്നും റേഷൻ കൃത്യമായി
ലഭിക്കുന്നില്ല, ബിൽ നൽകാറില്ല എന്നു തുടങ്ങി ഉള്ള പരാതികൾ
നിരവധി കാർഡുടമകൾ ഫയൽ ചെയ്തിട്ടുള്ളതായി കാണാൻ
കഴിഞ്ഞിട്ടുണ്ട്. അവയുടെ കൂട്ടത്തിൽ ഇതേ പരാതികൾ
ഉൾക്കൊള്ളുന്നതും ചാലക്കുടി എം.എൽ.എ ശ്രീ. ബി.ഡി. ദേവസി
ബഹു: മന്ത്രിക്കു സമർപ്പിച്ചതായി കാണുന്നതുമായ ഒരു
W.P.(C).No.24911/2012
നിവേദനവും, കൂടാതെ പ്രസ്തുത റേഷൻകടയിലെ 171 - ഓളം
കാർഡുടമകൾ ഒപ്പിട്ട ഒരു കൂട്ട ഹർജിയും ഉൾപ്പെടുന്നു.
സ്ക്വാഡിന്റെ റിപ്പോർട്ടിന്റെ അടിസ്ഥാനത്തിൽ
പരിശോധിക്കുമ്പോൾ മേൽപ്പറഞ്ഞ പരാതികൾക്ക്
അടിസ്ഥാനമുണ്ടെന്ന് ഉറപ്പിക്കേണ്ടിയിരിക്കുന്നു. റേഷൻ വിതരണം
ആത്യന്തികമായി ലൈസൻസിയുടെ ഉത്തരവാദിത്തത്തിൽ
നടത്തേണ്ടതാണ്. ലൈസൻസി കടയിൽ സന്നിഹിതനല്ലെങ്കിൽ
ഏർപ്പെടുത്തുന്ന ബദൽ സംവിധാനം അനുസരിച്ച് ഉണ്ടാകുന്ന
ക്രമക്കേടുകൾക്കും ലൈസൻസി തന്നെയാണ്
ഉത്തരവാദിയാകുന്നത്. ആയതിനാൽ വിതരണത്തിൽ ഗുരുതരമായ
ക്രമക്കേടുകൾ വരുത്തുകയും റേഷൻ കൃത്യമായി വിതരണം
ചെയ്യാതിരിക്കുകയും അതുവഴി ധാരാളം പരാതികൾക്കിടയാക്കുകയും
ചെയ്ത ലൈസൻസി അനുകമ്പാപൂർവമായ ഒരു സമീപനം
അർഹിക്കുന്നില്ല."
6. I find no reason to interfere with the above finding
in Ext.P6. But the learned counsel for the petitioner
submitted that now he received a letter from the Additional
Chief Secretary dated 08.03.2021, stating that since the
matter is pending before this Court, the mercy application
submitted by the petitioner is not considered. It is the case of
the petitioner that she already paid the amount due as per
Ext.P1 and the mercy petition is not considered by the
Government because of the pendency of this writ petition.
7. In such circumstances, this writ petition can be
W.P.(C).No.24911/2012
disposed of allowing the petitioner to pursue the mercy
petition, if any, pending before the Government. The
petitioner is also free to file an additional representation
before the 1st respondent and the 1st respondent can consider
the same in accordance to law.
Therefore, this writ petition is disposed in the following
manner:
1. The petitioner is free to file an additional
representation before the 1st respondent
narrating her grievance, within three weeks
from the date of receipt of a copy of this
judgment.
2. Once such a representation is received, the 1st
respondent will consider the same along with
the mercy petition pending if any and pass
appropriate orders in it in accordance to law,
as expeditiously as possible, at any rate, within
three months from the date of receipt of the
representation.
sd/-
P.V.KUNHIKRISHNAN
JV JUDGE
W.P.(C).No.24911/2012
APPENDIX OF WP(C) 24911/2012
PETITIONER EXHIBITS
Exhibit P1 COPY OF THE ORDER NO.F-10 4982/06
DT.31.08.2007 ISSUED BY 3RD RESPONDENT
Exhibit P2 COPY OF THE REVISION PETITION DATED
09.04.2008 BY THE PETITIONER TO THE
2ND AND 3RD RESPONDENTS
Exhibit P3 COPY OF APPEAL
NO.5094/BC/08/F.C.S.DEPT. DATED
20.07.2011 BY PETITIONER TO THE 2ND
AND 3RD RESPONDENTS
Exhibit P4 COPY OF JUDGMENT IN WPC 9398/2012-Y
DT.12.04.2012 IN THIS COURT
Exhibit P5 COPY OF THE ORDER G.O.(RT) NO.188/12/F
& CS DEPT. DATED 13.07.2012
Exhibit P6 COPY OF THE ORDER G.O.(RT.)
NO.324/08/F & CS DEPT. DATED
29.08.2008
