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Judgment
Sr.
No.",Action,"Time Limit
(Maximum)
,"Part A : Time Schedule for action on misbranded sample found after first
analysis",
Sr.
No.",Action,"Time Limit
(Maximum)
,"Part B : Time Schedule for prosecution in case of misbranded sample after
reanalysis",
1.,"After receipt of reanalysis report:-
a) Â Issue of Show Cause Notice along with second
analysis report.
b) Â Supply of complete record by Chief Agriculture
Officer (CAO) to the concerned Insecticide
Inspector.",5 Working Days
2.,"a) Receipt of reply of show cause notice (from the
date of issue of notice)
b) Apply for written consent to CAO by Insecticide
Inspector after the receipt of complete records",15 Days
3.,Re-issue of show cause notice (on need basis),3 Working Days
4.,"a) Receipt of reply of second show cause notice
(from the date of issue of notice)
b) Letter sent for written consent by CAO to Head
Office after receipt of complete case from
Insecticide Inspector",15 Days
5.,"Letter Sent to DDA (LCPP) by JDA (PP) for verification
of responsible persons after receipt of complete case from
CAO",7 Working Days
6.,"Verification letter sent back to JDA (PP) by DDA
(LCPP) after the receipt of letter from JDA (PP)",7 Working Days
7.,"Issue of written consent after receipt of verification (if the
case is complete)",15 Working Days
8.,"Submission of complaint for vetting by Insecticide
Inspector to district attorney after the receipt of written
consent",30 Days
9.,"Vetting by District Attorney office after the receipt of
complete case",10 Working Days
10.,"Submission of complaint in the Hon'ble court by
Insecticide Inspector after vetting",10 Working Days
,Total Days for Prosecution,117 Days
,Total (A+B)-198 Days,
The Chief Secretary to examine the feasibility of having some portal on the website of department concerned where the particulars of all cases of,,
drawing of samples can be duly uploaded immediately when samples are drawn, so that the progress of the proceedings conducted thereafter",,
including sending the sample to Analyst, receiving the report of such analysis, issuance of show-cause notice, re-analysis, sanction for prosecution etc.",,
can be uploaded and be effectively monitored on the basis of reports generated from such software/portal. Such software can have provision of auto-,,
generation of SMS/email etc. to authorities concerned so as to remind them about the current status of such cases where time as per standard,,
procedure is running out.,,
The learned State counsel has today filed status report by way of affidavit of Sh. Paramjeet Singh Virk, PPS, Assistant Inspector General of",,
Police, Flying Squad, Vigilance Bureau, Punjab, S.A.S. Nagar, wherein it has been deposed that vigilance inquiry is being conducted in respect of the",,
aforesaid 76 cases, in which there was inordinate delay in instituting the complaints so as to determine as to who is responsible for causing the delay in",,
instituting the complaints beyond the prescribed period of limitation. It has been deposed therein that a period of another three months is required to,,
complete the inquiry in the matter.,,
While the petition stands disposed off as far as the relief claimed by petitioners is concerned, the learned State counsel shall, however, furnish a",,
fresh status report upon expiry of three months from today, in respect of the vigilance inquiry being conducted by Sh. Paramjeet Singh Virk, PPS,",,
Assistant Inspector General of Police, Flying Squad, Vigilance Bureau, S.A.S. Nagar, Punjab.",,