Ram Lal vs State Of Uttarakhand And Others

Pankaj Purohit, J

This writ petition has been filed by petitioner imputing certain allegations against respondent No.7 that he has wrongly been transferred on attachment to Haridwar vide attachment letter dated 05.02.2026 on the ground that he may influence the inquiry against respondent Nos.8 and 9 on the complaint made by petitioner.

On the previous date, on the instruction received by the learned State Counsel, it transpired that on the complaint made by petitioner against respondent No.8-Raghuvir Singh nothing adverse was found, while some adverse material was found against respondent No.9, and therefore, recommendation was made to authority for cancellation of license of his fair price shop.

Since, contention of learned counsel for petitioner was that respondent No.7 has been transferred on attachment to Haridwar from Almora on the post of District Supply Officer that may influence the inquiry against respondent Nos.8 and 9. In view of the conclusion of the inquiry against both the respondent Nos.8 and 9, this ground, that, he may influence the inquiry, no longer exists.

Learned counsel for petitioner on previous occasion has drawn the attention of this Court to the Annexure No.1 (Pg.24 of the writ petition) and submitted that the Deputy Commissioner (Food and Supply), Garhwal Region has made recommendation against respondent No.7 for disciplinary inquiry. At this, instruction was called from State Counsel vide order dated 29.05.2026 by this Court.

Today, instruction dated 01.06.2026 is produced before this Court, which is taken on record.

Learned State Counsel, on the basis of instruction, submitted that there is no inquiry pending against respondent No.7 at this juncture. Rather on the recommendation of Deputy Commissioner (Food and Supply), Garhwal Division, inquiry was conducted against Smt. Babita and Shri Toyanath Sharma, Supply Inspectors and they were placed under suspension and the charge-sheet was submitted against them. But, later on after inquiry, their suspension was revoked and they were reinstated.

During that inquiry, respondent No.7-Shri Mukesh Kumar, District Supply Officer was transferred on administrative grounds vide order dated 11.08.2023 with immediate effect from Haridwar to Almora on the post of District Supply Officer, as the preparation of ration card was the work of Supply Inspector and not of the District Supply Officer, who is merely a supervising officer.

At this juncture, there is nothing against the respondent No.7 and the attachment order of respondent No.7 was made for the reason that earlier incumbent Mr. Shyam Arya, District Supply Officer, Haridwar, was trapped in a raid conducted by Vigilance Department. Further, there is no locus to petitioner to maintain the present writ petition so far as the matter of District Supply Officer is concerned, as the attachment order of respondent No.7 was issued by Competent Authority. Accordingly, no interference is warranted by this Court.

In view of the above, present writ petition is dismissed in-limine.

Pending application also stands disposed of.