Kuldeep @ Har Govind Chaudhary S/O ... vs Rashmi Gupta, The Additional Food ...
2021 Latest Caselaw 1527 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

         D.B. Civil Contempt Petition No. 1125/2019


                                       In


             D.B. Civil Writ Petition No. 22157/2018


Kuldeep @ Har Govind Chaudhary S/o Shri Sohan Singh, Aged
About 56 Years, R/o Sunar Gali, Bayana Tehsil Bayana, District
Bharatpur.
                                                                   ----Petitioner

                                   Versus

1.     Rashmi Gupta, The Additional Food Commissioner, Food
       And Civil Supply Department, Secretariat, Jaipur.
2.     The State Of Rajasthan Through Secretary, Food And Civil
       Supply Department, Govt. Of Rajasthan Secretariat,
       Jaipur.

                                                                ----Respondents

For Petitioner(s) : Mr. Dinesh Chand Gupta, Advocate For Respondent(s) : Mr. Udit Sharma, Advocate on behalf of Mr. Rajesh Maharishi, Additional Advocate General

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

11/02/2021

Petitioner has filed the petition alleging non-compliance of

the order dated 06.10.2018 passed by this Court.

Learned counsel for the petitioner has submitted that the

order passed by this Court dated 06.10.2018 has not been

complied by the respondents.

(2 of 3) [CCP-1125/2019]

Learned counsel for the respondents has submitted that

enquiry was duly conducted with regard to the allegations levelled

in the writ petition filed by the petitioner and the same were found

to be baseless.

Petitioner had filed the writ petition seeking a direction to the

respondents to enquire/investigate into the matter with regard to

black-marketing/corruption in public distribution system especially

in distribution of wheat in district Bharatpur and Karauli. Writ

petition was disposed of vide order dated 06.10.2018 and the

operative part of the order reads as under:-

"Having regard to the facts of the case as also nature of prayer, instead of directly entertaining the writ petition, we require the petitioner to approach the respondent no.2, namely, the Additional Food Commissioner, Food & Civil Supply Department, Government Secretariat, Jaipur, by way of a representation along-with a copy of this order, who shall examine the matter addressing the grievance of the petitioner and take appropriate action as per the law as early as possible preferably within a period of two months from the date of filing of the representation under intimation to the petitioner.

The writ petition accordingly stands disposed of."

In reply filed by the respondents, it has been averred that

the allegations levelled by the petitioner were duly enquired and

investigated at the department level and were found to be

baseless. Petitioner was also sent notices dated 19.07.2019 and

01.08.2019 to participate in the enquiry. Petitioner failed to

participate in the enquiry/investigation conducted by the

department.

(3 of 3) [CCP-1125/2019]

In view of the reply submitted by the State, no ground for

further interference by this Court is called for.

Petition stands disposed of accordingly.

Rule stands discharged.

                                    (MANOJ KUMAR VYAS),J                                            (SABINA),J

                                   Mohita /37









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