CWP-4767-2026 (O&M)                                                                      -1-

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH

310    CWP-4767-2026 (O&M)

  Date of decision:  27.05.2026

M/s United Foods, through its partner

Naseeb Singh

....Petitioner

Vs.

State of Haryana and others  

      ....Respondents

CORAM : HON’BLE MR. JUSTICE HARSH BUNGER

Present:  Mr. Sanjeev Sharma, Sr. Advocate assisted by

Mr. Vikramvir Sharda, Advocate

for the petitioner.

Mr. Abhimanyu Antil, DAG, Haryana.

*****

HARSH BUNGER J.

1 Petition herein is,  inter alia, seeking a writ in the nature of

Certiorari, for setting aside the office letter dated 09.12.2025  (Annexure

P-23) and also order dated 09.02.2026 (Annexure P-25), both issued by

office   of   Director   General,   Department   of   Food,   Civil   Supplies   and

Consumer Affairs, Haryana.

2. Briefly, the petitioner is registered partnership firm,  which

operates a rice mill, situated at District Karnal, Haryana. Petitioner firm is

engaged in work of custom milling of paddy since 2017. It is stated that the

Government of India adopts a policy of custom milling of paddy whereunder

the State Government and its procurement agencies purchase paddy from the

open market at Minimum Support Price (MSP) fixed by the Government of

CWP-4767-2026 (O&M)                                                                      -2-

India and the said paddy is allotted to the rice millers for its milling/shelling

as per custom milling policy framed by the State Government.

3. It is averred that after the milling, the resultant rice is delivered

to the Food Corporation of India (FCI), in the central pool by the rice millers

in the account of the concerned State Agency and the cost of rice and another

charges   are   claimed   by   the   concerned   State  Agency   from   the   Food

Corporation of India (FCI) as fixed by the Government of India.

3.1 It is stated that the petitioner had been entering into agreement

for the last many years with the State of Haryana, through District Food and

Supplies Controller and/or such other authority for custom milling of paddy

in accordance with the terms and conditions of the agreement. It is claimed

that the work of the petitioner has been satisfactory as he has been supplying

rice within the timeline agreed upon and there has been no complaint of any

embezzlement and/or misappropriation against the petitioner.

4. Government   of   Haryana   had   issued   Policy/instructions   on

16/18.09.2025 (Annexure P-1) for Paddy Procurement and its Milling during

Kharif Marketing Season (KMS) 2025-26. Accordingly, petitioner-firm is

stated to have entered into an agreement dated 10.10.2025 (Annexure P-2)

with the District Food and Supplies Controller, for paddy milling for the

Kharif Marketing Season 2025-26; whereupon, the petitioner was allotted

3772 Mt. of paddy for milling into rice.

4.1 As per the agreement, the petitioner is required to mill the

paddy supplied to it and deliver the rice to FCI directly, as per prescribed

CWP-4767-2026 (O&M)                                                                      -3-

quality specifications and as per the delivery schedule upto June 2026

(subject to milling period decided by the Government of India).

4.2 It is stated that a miller is required to carry out the milling

operation only on that paddy, in respect of which the release order has been

issued  by  the  District Food  and Supplies  Controller  and/or  any  other

competent authority. It is further stated that in order to secure the interest of

the Department, the petitioner has submitted security in form of Fixed

Deposit Receipt (FDR) in favour of District Food and Supplies Controller

(DFSC), Karnal and also submitted a cheque of Rs.50,00,000/- in favour of

DFSC, Karnal. In addition to the aforesaid cheque and FDR, the petitioner is

also stated to have submitted 2/3rd party sureties of reputed commission

agents/rice   millers,   who   have   also   handed   over   two  cheques   of

Rs.50,00,000/- (each) in favour of DFSC, in order to secure the interest of

the department, in the paddy allocated to the petitioner.

4.3 Concededly, the department allocated 3772 Mt. paddy to the

petitioner for milling; out of which the petitioner claims to have milled

approximately 610 Mt. paddy and the resultant 409 Mt. rice was stored in

the premises of the petitioner, for delivery to Food Corporation of India as

per the delivery schedule. It is stated that balance 3162 Mt. of paddy was

available in the premises of the petitioner in terms of agreement dated

10.10.2025 (Annexure P-2); however, on 16.11.2025, certain officials of the

Food and Supplies Department, Haryana, conducted a physical verification

(P.V.) of the stock available in the premises of the petitioner, whereupon, it

was found that out of 3772 Mt. of paddy allocated to the petitioner, only

CWP-4767-2026 (O&M)                                                                      -4-

2767 Mt. paddy was found available in the premises of the petitioner,

therefore, there was a shortage of 1005 Mt. paddy. In this regard, report of

physical   verification   at   16.11.2025   is   attached   as  Annexure   P-3.

Simultaneously, the Food and Supplies Department, also got a case FIR

No.367 of 2025 registered against the partners of the petitioner-firm at

Police Station Butana, under Section 316(2) and 318(4) of the Bharatiya

Nyaya   Sanhita,   2023   (for   short   “BNS,   2023”),   for   allegedly

misappropriating the allocated paddy.

4.4 It appears that the partner(s) of the petitioner firm sought

anticipatory bail, which was rejected by the Sessions Court, Karnal vide

order dated 27.11.2025 (Annexure P-4), as well as by this Court vide order

dated 04.12.2025 (Annexure P-5).

4.5 On the other hand, petitioner firm is stated to have filed a civil

suit bearing C.S. No. 3079 of 2025 seeking mandatory injunction for

directing the department to receive the milled rice (already milled by the

petitioner) and to further grant permission to the petitioner to mill the

remaining stock of paddy, which is lying in the premises of the petitioner

firm. Simultaneously, the department filed an application under Sections 5

and 8 of the Arbitration and Conciliation Act, 1996, (in short the “1996 Act”)

in   view   of   the   arbitration   clause   contained   in   the  agreement   dated

10.10.2025 (Annexure P-2); which was allowed by the learned Civil Judge

(Junior Division), Karnal vide order dated  28.11.2025  (Annexure P-8),

wherein it was observed that the parties are at liberty to approach the

Arbitrator and get the dispute adjudicated through arbitration proceedings.

CWP-4767-2026 (O&M)                                                                      -5-

4.6 It transpires that the District Food and Supplies Controller,

Karnal,   vide   order   dated  05.12.2025  (Annexure   P-9),   called   upon   the

petitioner to deposit an amount of Rs.2,47,24,676/- towards shortage of 1005

Mt. of paddy. The petitioner is stated to have deposited the aforesaid amount

with the District Food and Supplies Controller, Karnal, on 05.12.2025

against receipt (Annexure P-11). Simultaneously, the petitioner issued a

letter dated 05.12.2025 (Annexure P-10) requesting the Department to grant

provisioning of CMR on the balance paddy.

4.7 It   appears   that   the   District   Food   and   Supplies   Controller,

Karnal, issued a letter dated 11.12.2025 (Annexure P-14), instructing the

officials to prepare a list of rice mills nearest to the petitioner’s rice mill, so

that the proposal  for transfer of paddy stored at the rice mill of the

petitioner-firm to another mill, (which is nearest to the petitioner-firm), can

be prepared and sent to Government.

4.8 On the same date i.e. 11.12.2025, the petitioner submitted a

letter (Annexure P-15) to the office of Director General, Department of

Food, Civil Supplies and Consumer Affairs, Haryana, requesting that the

petitioner-firm be allowed to deliver the milling carts to the FCI, since the

paddy had already dried up and transferring into another mill would result in

significant financial loss. A similar request was submitted by the petitioner

vide letter dated 15.12.2025 (Annexure P-16) and letter dated 16.12.2025

(Annexure P-17).

5 It transpires that in the interregnum, vide communication dated

09.12.2025 (Annexure P-23), the  office of Director General, Department of

CWP-4767-2026 (O&M)                                                                      -6-

Food, Civil Supplies and Consumer Affairs, Haryana informed the District

Food and Supplies Controller, Karnal that the request made by the petitioner

firm for milling of balance paddy has been examined and not found suitable

for further custom milling rice (CMR) and it has been decided to shift the

paddy to the nearest rice mill and the cost is to be recovered from the

petitioner-firm.

5.1 In the aforementioned circumstances, the petitioner approached

this Court by filing a writ petition bearing CWP No.3320 of 2026, which

came to be disposed of vide order dated 06.02.2026 (Annexure P-24), the

relevant extract thereof reads as under:-

“xxx xxx    xxx

In such circumstances, at this stage with respect to question of

permitting the petitioner to process paddy lying in its premises,

it would not be appropriate to relegate the petitioner to proceed

for arbitration. There is no reasoned order by respondents to

shift paddy lying in the petitioner's premises to another mill.

The  petitioner  was  never  heard by  respondents.  The State

counsel   has   not   pointed   out   any   clause   of   the   policy   or

agreement adverting to situation in hand.

8.  In the backdrop, this Court finds it appropriate to direct

the Director General, Food Civil Supplies & Consumers Affairs

Department to pass a speaking order within 7 days from today

after granting opportunity of hearing to the petitioner. To avoid

confusion   and   mis-communication,   the   petitioner   is  hereby

directed to appear before the Director on 09.02.2026 at 11:00

AM and thereafter as directed by said officer. Till the passing of

fresh order by the Director, the respondent would not attempt to

shift paddy lying in the premises of the petitioner.

9. Disposed of in the above terms.”

CWP-4767-2026 (O&M)                                                                      -7-

6 Thereafter, the Director General, Department of Food, Civil

Supplies and Consumer Affairs, Haryana, passed the impugned order dated

09.02.2026 (Annexure P-25), whereby the communication dated 09.12.2025

(Annexure P-23) for shifting of paddy from the premises of petitioner firm

was maintained and the petitioner-firm has been further ‘blacklisted’. The

relevant extract of order dated 09.02.2026 (Annexure P-25), reads thereof:-

“After careful perusal of the agreement dated 10.10.2025

executed between the DFSC Karnal and M/s United Foods

Village Shekhpura Indri, wherein all the terms and conditions

are reduced into writing, it has been observed that the miller

was allotted 3772 MT paddy for milling during KMS 2025-26.

As per clause No. 4 (vi) of the agreement, the paddy was stored

in the mill of the miller and was in his custody wherein the said

clause conspicuously imposes a sole responsibility of the miller

in case of any shortage or damage to the paddy.

As per clause No. 22(v) of the milling policy, the paddy

stored in the premises of the rice mill will be under the joint

supervisory custody of the rice mill and State procuring agency.

The   responsibility   for   quantity   and   quality   will   be  of   the

concerned   rice   millers.   The   concerned   custodian   staff   of

agencies and Inspector/Sub-Inspector Food, Civil Supplies and

Consumer Affairs Department will supervise. Accordingly, on

dated 16.11.2025, the undersigned alongwith the inspection

team of DFSC Karnal conducted a physical verification of the

stock available in the presence of miller and found the shortage

of 1005 MT paddy causing a whopping financial loss to the

tune of Rs. 2,47,24,676/- to the department. An FIR No. 367

dated 16.11.2025 was lodged in the Police Station Butana

district Karnal under section 3(5), 316(2) & 318(4) of BNS,

2023 as per the clause No. 13 (i) of the Agreement. Though the

CWP-4767-2026 (O&M)                                                                      -8-

firm has deposited to Rs. 2.47 crore towards the shortfall of

paddy. However, the firm and the department both are bound

by KMS 2025-26 Milling Policy as well as agreement dated

10.10.2025 as observed by the Hon'ble High Court in its order

dated 06.02.2026.

As   the   clause   13   (iv)   empowers   the   undersigned   to

transfer the paddy stocks in case of failure of the rice miller to

deliver the CMR of KMS 2025 as per stipulated scheduled and

further empowers the undersigned to blacklist the firm. In

compliance   of   the   aforesaid   clause   of   the   agreement,   the

undersigned vide order dated 09.12.2025 decided to shift the

remaining   2767   MT   paddy   to   another   rice   mill   from   the

premises of the miller. However, the said order of shifting the

paddy from the firm to another rice miller was challenged by

the firm in the Hon'ble Punjab and Haryana High Court in

CWP No. 3320 of 2026 which was disposed of by the Hon'ble

Court vide order dated 06.02.2026 directing the undersigned to

pass a speaking order within seven days from today after

granting opportunity to the firm. In compliance to the above

said direction, the defaulting firm was called for personal

hearing before the undersigned on 09.02.2026 at 11.00AM to

present his case

After careful consideration of the arguments advanced by

the miller, I am of the considered opinion that the miller has

failed to give any cogent and reasonable justification for not

shifting of paddy from his premises to the another rice miller

and to blacklist his firm which is in consonance with the well

defined terms and condition of the agreement and policy of

KMS 2025-26. As the department of Food Civil Supplies &

Consumer Affairs Department caters to the nutritional needs of

the under privileged and BPL families through its targeted

Public Distribution Systems which adds to the gravity of the

CWP-4767-2026 (O&M)                                                                      -9-

offence of criminal breach of trust committed by the defaulting

firm.   Therefore,   in   compliance   of   the   direction   dated

06.02.2026 of the Hon'ble Punjab and Haryana High Court, I,

Anshaj   Singh,   Director   General   Food,   Civil   Supplies  &

Consumer Affairs Department Haryana, being a competent

authority   to   pass   speaking   order   uphold   the   order   dated

09.12.2025   of  shifting   of   paddy   from   the   premises  of   the

defaulting firm and blacklist the firm.

"I hereby order accordingly."”  

7. In the aforementioned circumstances, present writ petition has

been filed before this Court, for seeking relief(s), as noticed hereinabove.

8. Learned   Senior   counsel   appearing   for   the   petitioner   has

primarily raised two submission(s); firstly, that the direction issued vide

impugned letter/order dated 09.12.2025 (Annexure P-23) regarding shifting

of the paddy from the premises of the petitioner to another mill is without

any   basis   as   there   is   no   provision   under   the   Custom  Milling   Policy

(Annexure P-1) and/or agreement (Annexure P-2) executed between the

parties, authorizing the Department to direct shifting of paddy. Secondly,

that   the   direction   issued   vide   impugned   letter   dated   09.02.2026

(Annexure P-25) for blacklisting the petitioner-firm and that too without

affording   opportunity   of   hearing   to   the   petitioner  on   the   aspect   of

blacklisting and/or specifying the period for which the petitioner-firm has

been blacklisted, is arbitrary and illegal, therefore liable to be set aside.

9. On the other hand, learned State counsel has opposed the

contention raised on behalf of the petitioner by submitting that since 1005

Mt. paddy has gone missing from the premises of the petitioner-firm and the

CWP-4767-2026 (O&M)                                                                      -10-

petitioner-firm has been trying to replace the paddy with inferior quality

procured from Uttrakhand, and even the anticipatory bail filed by the

partners of the petitioner-firm has been declined by Sessions Court, Karnal

vide order dated 27.11.2025 (Annexure P-4), as well as by this Court vide

order   dated 04.12.2025   (Annexure   P-5);   therefore,   in   the   attending

circumstances and also in the light of the provisions contained in Policy

(Annexure P-1) as well as agreement (Annexure P-2); no interference is

required in the impugned letter/order dated 09.12.2025 (Annexure P-23)

and/or the impugned order dated 09.02.2026 (Annexure P-25). Accordingly,

prayer for dismissal of the writ petition has been made.

10. I have heard the learned counsel for the respective parties and

perused the paperbook with their able assistance.

11. Before   dealing   with   the   submissions   raised   on   behalf   of

petitioner,   it  would  be   apposite   to  refer   to  a   few  relevant  provisions

contained in Policy  (Annexure P-1) as well as the agreement (Annexure

P-2). Clause 22 of Policy (Annexure P-1) of the State in respect of Kharif

Marketing Season (KMS) 2025-26, specifies regarding custom milling of

paddy, which reads as under:-

“22. Policy regarding Custom Milling of Paddy

In order to ensure smooth operations of custom milling of

Paddy   procured   by   the   State   Procurement   Agencies

during KMS 2025-26, the following instructions shall be

followed in letter and spirit by the State Procurement

Agencies:-

Storage of Paddy

i)Paddy procured by the Agencies will be stored in the

premises of the allotted Rice Mills as per details given

in subsequent paragraphs. The transportation of paddy

CWP-4767-2026 (O&M)                                                                      -11-

from mandi/purchase center to mill, will be done by the

transporter/miller. Hence the paddy will be delivered to

the Millers in the mills itself, and he will be responsible

for its quality and quantity till the rice is delivered to

FCI in Central Pool.

ii)  The CCTV camera shall be installed at the gates of the 

Rice Mill and the rice millers shall retain soft copy of 

footage for all the period mentioned in the agreement.

iii) The miller must make a declaration that he is doing CMR

work only, for other work he has to make separate stock

registers and updation of these two stocks registers has to

be submitted to concerned agency after every 15 days.

The rice miller will also maintain a stock register of the

paddy   allotted   to   him   duly   certified   by   the

DFSC/DFSO/AFSO/IFS/SIFS. The stock entered in the

stock register by the rice millers will be verified by the

DFSCs/DMs of the procurement agency by constituting a

committee of atleast three officers/officials not below the

rank of Inspector, immediately after total allotment to the

miller and before commencement of milling operation

and the same shall be communicated to Headquarter.

iv)  In extreme emergencies and with prior written approval 

of the Director Food, Civil Supplies & Consumer Affairs 

Haryana, the agencies may store Paddy in their own  

godowns.   In   such   cases,   the   services   of   appointed  

Labour, Cartage and Transport Contractors will be  

required.

v) The Paddy stored in the premises of the rice mill will be

under the joint supervisory custody of the rice mill and

State procuring agency. The responsibility for quantity

and quality will be of the concerned rice millers.  The

concerned custodian staff of Agencies and Inspector/Sub-

Inspector   Food,   Civil   Supplies   &   Consumer   Affairs

Department will supervise. The rice millers will plan the

daily CMR milling as per the stack number and entries in

the register with I-form number to ensure priority milling

and this plan has to be submitted to concerned agency for

next   15   days.   All   the   supervisory   officers   of   the

Procurement   Agencies   and   Food   Department   i.e.

DFSC/DFSO/AFSO/IFS/SIFS   and   Manager/District

Manager   of   the   concerned   agency   will   be   held

accountable for any irregularities if they are found not

CWP-4767-2026 (O&M)                                                                      -12-

following the instructions and guidelines for supervisory

controls   and   mandatory   inspections.  The   miller   will

ensure   the   storage   of   the   paddy   stocks   of   the

Agencies/department separately from his own stock by

erecting a physical barrier such as a boundary wall or a

proper and durable fencing by producing site plan duly

approved by the architect.

vi) The Paddy shall be delivered in the mills by the Agency

to the miller through delivery challan duly signed by the

authorized representative of the Agency.  The miller on

receipt of such delivery challan shall have a right to

examine the paddy so delivered. The acceptance of

paddy  by the miller is testimony to the fact that paddy is

as per specifications  fixed by the  Government.  The

miller shall record on a separate register the paddy

received through  each delivery challan every day.

vii) Once the paddy has been accepted through the delivery

challan by the Miller, he or his representative shall put

his signatures on the Delivery Challan.  The paddy so

received by the miller shall be considered to be correct

in  terms of quantity and quality and no disputes shall

be  entertained after such acceptance with regard to the

quality and quantity of the paddy received by the miller.

viii) No Delivery Challan accepted by the miller shall be

recognized by the Agency unless it has been duly issued

and  signed  by authorized representative of  the  State

procuring agencies.

ix)   Each   miller   will   prepare   a   pictorial   chart/sketch   in

triplicate depicting the positioning of the stacks with

stack no., I-form number & number of bags in each stack.

He will retain a copy of the above at his mill premises,

second with the Inspector/ In-charge of agency and third

copy will be kept in the District Office of the Procurement

Agency for priority milling on fortnightly basis.

x) It shall be responsibility of the millers to ensure that the

stock of paddy/CMR within the mill premises is always

available in countable condition for accurate physical

verification.

xi)  The Signature on cheque book will be got verified by the

miller from his banker and a certificate must be issued by

the   miller/second   party   that   the   guarantor   to   the

agreement is not his family member.

CWP-4767-2026 (O&M)                                                                      -13-

xii) In order to prevent the unscrupulous rice millers from

making advance purchase of rice and to deter them

from  using bogus bills to show it as genuine purchase

from the  farmers, an undertaking from the rice millers

be taken  regarding the existing stock of paddy and rice

in their  mills and same should be kept separately. For

this 100%  verification of the premises of mills is to be

carried out by  the DCs through a committee constitúted

for this purpose   and videography of entire inspection

should be  undertaken.

xiii)No paddy for CMR is to be given to those rice mills who

could not show the genuine bills of their stock already

lying in  their  mills  at  the  time  of  inspection before

allotment of paddy.

xiv) The detailed report of the release order (RO) for delivery

of paddy to mills should be maintained.

xv) A Co-ordination committee including District Marketing

Enforcement  (DMEO) Mandi  Secretary,  DM/FCI  and

heads   of   all   State   Procurement   Agencies   under   the

chairmanship of DC should ensure proper monitoring of

procurement operations.

xvi) The full address of the guarantor with pin code and

e- mail id will be taken and the property pledged by the

guarantor should be unencumbered.”

       (Emphasis Supplied)

11.1. Further clause 27 of the Policy (Annexure P-1), provides for

allocation of the paddy for custom milling of rice, whereunder sub-clause

(xvi) provides as under:-

“xvi) In case the miller lifts Paddy without release order &

unauthorizedly   converts   it   into   rice,   theft   or

misappropriation it shall tantamount to defalcation and

Agency will take criminal action against the miller. The

miller will be liable to pay the interest @ CCL rate of

interest   on   the   value   of   Paddy   for   the   duration   of

defalcation.  In addition, the miller along with his mill

premises will be blacklisted.”

CWP-4767-2026 (O&M)                                                                      -14-

11.2 Further clause 28 of the Policy (Annexure P-1), provides for

execution of agreement between the millers and the concerned procurement

agencies, which reads as under:-

 “28.Execution of Agreements

i. Millers doing custom milling of Paddy shall execute an

agreement   with   the   concerned   Procurement  Agencies

immediately in the prescribed proforma and complete all

other   formalities   in   this   regard,   failing   which   the

allotment of Paddy shall be cancelled.

ii. Signatures on the agreement must be authorized by the

partners/Directors through a legally executed General

Power of Attorney. They will have to adhere to various

terms and conditions incorporated in the agreement.

iii. No Paddy will be given to any miller without executing

proper agreement.

iv. All the columns of the Agreement should be properly

filled and each should be signed by both the parties.

v. It will be the joint responsibility of the Sub-inspector,

Inspector, AFSO, DFSO and DFSC to ensure that the

agreement   is   executed   with   the   Rice   Mill   totally   in

concurrence with the Policy and all relevant documents,

security, Bank Guarantee (where ever applicable) in each

& every case.

vi. The agreement should be complete in all respect and

duly signed by all the executers and submitted to head

office.”

11.3 Still further, clause 31 of the Policy (Annexure P-1), deals with

the delivery of rice and sub-clause (iv) to (vii) and (xii), read as under:-

“(iv) The Concerned DFSC/DMs shall maintain truck-wise

paddy issue entries and monitor them for receipt of

proportionate CMR as per schedule.

(v)  In the event of failure to deliver CMR, within stipulated

period, the miller, as a penal provision, shall be liable to

pay interest @ CCL.

(vi)  In the event of failure of the due delivery of CMR by the

rice miller against the paddy issued, the miller shall be

liable to pay the cost of short quantity of rice @ 110% of

rates of CMR fixed by the Govt. Of India along with

CWP-4767-2026 (O&M)                                                                      -15-

Compound interest @ 12% p.a. on the actual payable

amount   from   1"   July   2026   till   the   date   of   actual

payment. However, the waiving off the penalty is not

appealable.

(vii)  Rate of interest will be levied in the form of holding

charges for delayed period on the delivery of CMR from

the date it  becomes due till the date of realization

towards the left over quantity/stocks. District Milling

Committee will ensure that the Holding Charges should

be deducted in uniform pattern by all agencies.

xxx xxx      xxx

(xii)    In view of the clause no. 31(iv), if rice miller fails to

deliver the CMR of KMS 2025-26 of the Agency as per

the stipulated schedule and the Agency has to shift the

Paddy stocks, it would be done at the risk and cost of

the miller concerned giving him 7 days notice for this

purpose. This paddy will be shifted after approval of the

Director,   Food,   Civil   Supplies   &   Consumer   Affairs

Department/Managing   Directors   of   the   concerned

agency under intimation to FCI. The miller and his mill

premises shall also be blacklisted.”

11.4 That apart clause 35 of the Policy (Annexure P-1), provides for

arbitration in the following terms:-

“35 All disputes relating to interest, penalty, holding charges,

milling charges including interpretations pertaining to

the policy of custom milling of Paddy between the millers

and the agencies shall be resolved through arbitration by

an   Arbitrator   to   be   appointed   by   the   Head   of   the

concerned Procurement Agency on the request of any of

the party in the agreement. There shall be no objection to

any   such   appointment   to   the   miller/DM/DFSC

concerned. The cases of fraud, theft, embezzlement or

misappropriation etc. are not covered under this clause

and in such cases legal proceedings as deemed fit will be

initiated against the defaulting rice millers.”

12. In   furtherance   and   compliance   to   the   aforesaid   Policy

(Annexure P-1), the petitioner-firm has already executed an agreement dated

CWP-4767-2026 (O&M)                                                                      -16-

10.10.2025 (Annexure P-2) with the District Food and Supplies Controller,

whereunder clauses 4, 5, 7, 12 and 13, reads as under:-

“4. (i) On receipt of the paddy through delivery challan, the

Miller/Second Party shall cause the challan to be signed

by him or his representative.

(ii) The Miller/Second Party shall record on a separate

register   the   paddy   received   through   each   Delivery

Challan every day.

(iii)   One   of   the   authorized   partner/representative  of   the

Miller/Second Party on a weekly basis (each Monday)

shall inform the First Party about the total quantity of

paddy received by him in the following format :-

Sr. No. Date Challan No. Qty. of Paddy. Total of the week

1 2 3 4 5

(iv) Once the paddy has been accepted through the Delivery

Challan   by   the   Miller/Second   Party,   he   or   his

representative shall put his signatures on the delivery

challan.  The paddy so received by the Miller/Second

Party shall be considered to be correct in terms of

quantity   and   quality   and   no   disputes   shall   be

entertained after such acceptance with regard to the

quality   and   quantity   of   the   paddy   received   by   the

Miller/Second Party.

(v)  No delivery challan accepted by the Miller/Second Party

shall be recognised by the First Party/Agency unless it

has   been   duly   signed   and   issued   by   authorised

representative of the 1

st

 party.

(vi) The paddy stored in the mill of the Miller/Second Party

shall remain in his custody and he will be responsible

for any shortage or damage to paddy/rice stock. Paddy

procured by the Agencies will be stored in the premises of

the allotted Rice Mills as per details given in subsequent

paragraphs.   The   transportation   of   paddy   from

mandi/purchase   center   to   mill   will   be   done   by   the

Transport Contractor Govt. agencies. Hence the paddy

will be delivered to the Millers in the mill itself, and he

will be responsible for its quality and quantity till the

rice is delivered to FCI in central pool.

CWP-4767-2026 (O&M)                                                                      -17-

(vii) The Miller/Second Party, however, undertakes to mill

approximately ________ MT of paddy purchased during

Kharif Marketing Season 2025-26. The exact quantity of

paddy shall be calculated as per actual delivery accepted

by the Miller/Second Party. The details of actual delivery

statement signed by both parties will be part of this

agreement.

(viii) Provided further that the First Party does not guarantee

any definite volume of work relating to shelling of paddy

at any time or throughout the period of contract. The

mere mention of any item of work in this contract shall

not by itself confer a right on the Miller/Second Party to

demand that the work relating to shelling of paddy at a

particular centre/mandi should necessarily or exclusively

be entrusted to him. The First Party shall have the

exclusive right to support one or more millers for any

particular   centre/mandi   and   to   distribute   the   work

between   such   millers   in   any   manner   that   the   First

Party/Agency may decide and no claim shall lie against

the First Party/Agency for such withdrawal/distribution

of work.

(ix) The miller/second party agrees to install CCTV cameras

at the gates of the Rice Mill and the rice millers will

retain soft copy of footage for all the period mentioned in

the agreement.

(x)   The miller/second party will also maintain a stock

register of the paddy allotted to him duly certified by the

DIFSC/DMs of procurement agency. The stock entered

in the stock register by the rice millers will be verified

by   the   DFSCs/DMs   of   procurement   agency   by

constituting   a   committee   of   at   least   three

officer/officials   not   below   the   rank   of   Inspector,

immediately   after   total   allotment   to   the   miller   and

before commencement of milling operation.

(xi) Property/Land record like Fard/Jamabandi of the miller

and   guarantors   should   be   taken   at   the   time   of   the

agreement with the mill.

(xii) In case of partnership firm, the partnership deed should

have been registered in Haryana.

5.The Miller/Second Party shall ensure that the paddy

within his premises is stored in a scientific manner so

CWP-4767-2026 (O&M)                                                                      -18-

that it does not get damaged or lost in any manner

whatsoever. Each stack in which the paddy is stored

shall be given a stack number. The Miller/Second Party

shall make good the loss, if any, caused to the paddy

stored in his premises due to any reason.

xxx   xxx     xxx

7.(i) Since the Miller/Second Party is also entitled to utilize

the part of his capacity for milling of his own paddy, he

shall keep a separate record with regard to the stocks of

paddy and rice of both the parties separately. He shall

further allow and facilitate inspection of record and

physical inspection of paddy and rice belonging to the

agency i.e. Government as well as of his own stocks.

(ii) Authorized representatives of the First Party shall be

entitled to inspect the record and the stocks at any time

during the milling season.

(iii)   The   Miller/Second   Party   shall   carry   out   the   milling

operations only of that paddy in respect of which the

Release Order has been duly issued by the First Party.

The   Miller/Second  Party  shall apply  for  issuance  of

Release Order to the First Party, well in time and as per

instructions on this subject.

(iv) The Miller/Second Party shall complete delivery of rice

due to Government /Agency on the total quantity of

paddy issued to him within 10 (Ten) days of the issuance

of paddy by way of Release Order to him. Rice against

entire stock kept in his mill shall be delivered not later

than the 30

th

  June, 2026  (Subject to the final milling

period decided by the Government of India) as per

following schedule:-

The delivery schedule of CMR shall be regulated as

under:-

      Upto Dec. 2025 = 15% of the allotted Paddy

January, 2026   = 25%     -do-

February, 2026 =  20%     -do-

    March, 2026 =  15%     -do-

        Upon May, 2026 =  15%     -do-

       June, 2026 =  10%     -do-

(Subject to the final milling period decided 

by the Government of India)

CWP-4767-2026 (O&M)                                                                      -19-

In the event of failure to deliver Custom Milled

Rice, within stipulated period, the miller, as a penal

provision, shall be liable to pay interest @ CCL.

In the event of failure of the due delivery of CMR

by the rice miller against the paddy issued, the miller

shall be liable to pay the cost of short quantity of rice

@110% of rates of CMR fixed by the Govt. of India,

along with compound interest@ 12%p.a. on the actual

payable amount from 1" May, 2025 till the date of actual

payment. The waiving off the penalty is not appealable.

xxx   xxx     xxx

12.  In  case the  Miller/Second Party  fails  or  neglects  to

observe or perform any of his obligations under the

contract, it shall be lawful for the First Party/Agency to

forfeit the security amount after granting due opportunity

and get the work executed at the miller's/ second party's

risk and cost. In case loss is caused to the First Party/

Agency, over dues, or damage to its property/ stocks etc.,

and total losses caused to the state exchequer shall be

recoverable through concerned District Collector under

arrears   of   land   Revenue   Act   of   1887   from   the

Miller/Second Party/Sureties. In addition, such Miller

and his Mill premises shall be liable to be blacklisted

for future.

Provided, further that the Govt. shall be within its right

to recover the losses or damages from the millers as

well   as   from   the   sureties   jointly   and   severally   in

accordance with law.

13.  The delivery of rice by miller will be regulated as under:-

(i)  The Miller/Second Party shall not mill paddy without

release   order.  Theft   or   misappropriation   shall

tantamount to defalcation and agency will be entitled to

initiate civil/criminal action against the miller/second

party. In addition, the Miller/Second Party and the mill

premises will also be blacklisted.

(ii)  The Miller/Second Party agrees to mill the paddy kept at

any other storage point of the First Party/ Agency by way

of mutual consent.

(iii)  The Miller/Second Party shall process the paddy within

five days of issuance of Release Order.

CWP-4767-2026 (O&M)                                                                      -20-

(iv) In case, rice miller fails to deliver the CMR of KMS 2025

of the Agency as per the stipulated schedule and the

Agency has to shift the Paddy stocks, it would be done at

the risk and cost of the miller concerned giving him 7 day

notice for this purpose. The miller and his mill premises

shall also be blacklisted.

(v)  There will be complete ban on the miller to mortgage,

gift, sell or transfer the mill through any means to any

other person till the dues of Custom Milled Rice are

cleared (Affidavit from the miller should be taken in this

regard in advance)

(vi)  In case of sole proprietorship, partnership firm, Private

Limited company and Societies there shall be a complete

ban   on   change   of   proprietor,   partners,   Directors   or

Members   of   Societies,   once   an   agreement   has   heen

entered into for Custom Milling of Paddy or mill is

allotted for Custom Milling or Paddy is stored in the mill

for Custom Milling till the entire Custom Milled Rice due

is delivered to FCI and account is settled with concerned

Procurement agency.”

13. It is thus evident that in terms of clause 22 (v) of the Policy

(Annexure P-1), the paddy stored into the premises of the rice mill is under

the joint supervisory custody of the rice miller and the State Procurement

Agency, whereas the responsibility for quantity and quality is that of the

concerned rice miller. It is also the responsibility of the miller to ensure that

stock of the paddy/CMR within the miller premises is always available in

accountable condition for accurate physical verification [see clause 22(x) of

the Policy (Annexure P-1)].

13.1 Further   in   terms   of   clause   27(xvi),   if   in   case,  the   miller

unauthorizedly   converts   the   paddy   into   rice   or   there   is   theft   or

misappropriation of the paddy, the same shall tantamount to defalcation and

the State Procurement Agency has been authorized to take civil/criminal

action against the miller. Further the miller is also liable to pay the interest

CWP-4767-2026 (O&M)                                                                      -21-

on the value of paddy and in addition, the miller along with his mill premises

is also liable to be ‘blacklisted’.

13.2 Furthermore, under clause 31(xii); in case, the rice miller fails

to deliver the custom milled rice of the agency as per the stipulated schedule,

then the agency can shift the paddy stocks at the risk and cost of miller

concerned.

13.3 Similar   provision(s)   (as   noticed   hereinabove)   in   Policy

(Annexure   P-1),   are   also   contained   in   the   agreement  (Annexure   P-2)

executed between the parties.

14. Now, coming to the case in hand; as regards the first contention

of petitioner that the direction for shifting of paddy from petitioner-Mill to

another Mill is without any basis or provision under the Policy (Annexure

P-1) and/or the agreement (Annexure P-2); suffice it to say that upon

conjoint reading of the provisions contained in Policy (Annexure P-1) as

well as agreement dated 10.10.2025 (Annexure P-2), as noticed hereinabove;

there is no manner of doubt that the paddy/rice is the property of the

procurement agency and even when the paddy is stored in the mill premises

of the miller, during that period as well, such paddy remains under the joint

supervisory custody of the rice miller as well as the State Procurement

Agency. It is also specifically provided in the Policy (Annexure P-1) and

agreement dated 10.10.2025 (Annexure P-2) that the responsibility for the

quality and quantity will be of the concerned rice miller. Even as per clause

5 of the agreement (Annexure P-2), the Miller is liable to make good the

loss, if any, caused to the paddy stored in his premises due to any reason.

CWP-4767-2026 (O&M)                                                                      -22-

14.1 Concededly on 16.11.2025, the officials of Food and Supply

Department, Haryana, in terms of clause 7(ii) of agreement (Annexure P-2);

conducted a physical verification of the stock of paddy available in the

premises of the petitioner-firm, wherein it was found that 3772 Mt. of paddy

was allocated to the petitioner, and only 2767 Mt. of paddy was found

available and therefore, there was a shortage of 1005 Mt. paddy. Thereafter,

a case FIR No.367 of 2025 was registered against the partners of the

petitioner-firm at Police Station Butana, under Section 316(2) and 318(4) of

the BNS, 2023, for allegedly misappropriating the allocated paddy. Even the

anticipatory bail of partners of petitioner-firm was declined upto this Court.

14.2 Furthermore, the District Food and Supplies Controller (DFSC),

Karnal,   vide   order   dated   05.12.2025   (Annexure   P-9),  called   upon   the

petitioner to deposit an amount of Rs.2,47,24,676/- towards shortage of 1005

Mt. of paddy,  which has been  concededly  deposited by the petitioner

(without any protest) on 05.12.2025 against receipt (Annexure P-11).

14.3 Keeping in view the aforementioned circumstances and also the

express provisions contained in the Policy (Annexure P-1) as well as

agreement   dated   10.10.2025   (Annexure   P-2)   that   for  all   intents   and

purposes, the paddy stored in the mill premises of the petitioner-firm is

under   joint   supervisory   custody   of   the   miller   as   well   as   the   State

Procurement Agency and also that the paddy/rice shall be the property of the

State Procurement Agency; I am of the considered view that the Department

was well within its right to direct shifting of the paddy from the mill

premises of the petitioner-firm to another mill vide letter dated 09.12.2025

CWP-4767-2026 (O&M)                                                                      -23-

(Annexure P-23), so as to ensure proper milling of paddy from a trustwrothy

Miller. Accordingly, the first contention raised on behalf of the petitioners is

rejected.

15. As regards the second contention of the petitioner-firm that the

order   dated   09.02.2026   (Annexure   P-25)   regarding   blacklisting   the

petitioner-firm is arbitrary and bad as no opportunity of hearing has been

given to petitioner on the aspect of blacklisting nor the period for which the

petitioner-firm has been blacklisted has been specified; suffice it to say that

the petitioner had earlier approached this Court by filing CWP-3320-2026,

wherein petitioner had raised a grievance that no opportunity of hearing was

afforded to petitioner, before taking action against the petitioner. On the

other hand, it was the categoric stand of respondents-State that as per clause

13 of the agreement (Annexure P-2), Department was entitled to take

civil/criminal action in case of theft or misappropriation and the Miller may

also be blacklisted.

15.1 Upon consideration of the matter, this Court deemed it proper to

direct learned Director General, Food, Civil Supplies and Consumer Affairs,

Department to pass a speaking order after granting opportunity of hearing to

petitioner; whereupon the impugned order dated 09.02.2026 (Annexure

P-25) was passed, after affording opportunity of hearing to petitioner.

Therefore, there is no merit in the plea of the petitioner that no opportunity

of hearing was afforded to petitioner much less on the aspect of blacklisting

as the said aspect was duly highlighted as well as noticed in the order dated

06.02.2026 (Annexure P-24) passed by this Court in CWP-3320-2026. That

CWP-4767-2026 (O&M)                                                                      -24-

apart, a perusal of various provisions/clauses of Policy (Annexure P-1) and

also agreement (Annexure P-2) clearly depicts that in case of theft or

misappropriation of Paddy by the Miller; the Miller and his Mil premises

shall   be   ‘blacklisted’.   Therefore,   considering   the  peculiar   facts   and

circumstances of this case where, on 16.11.2025 upon physical verification

of paddy stock lying in petitioner’s Mill, a shortage of 1005 Mt. of paddy

was found, which amounted to misappropriation, for which a case FIR

No.365 of 2025 was also registered against partners of petitioner-firm

coupled   with   the   fact   that   the   petitioner   deposited  the   amount   of

Rs.2,47,24,676/- towards shortage of 1005 Mt. of paddy without any protest;

there   is   no   error   so   far   as   order   of   blacklisting   of   petitioner-firm   is

concerned.

15.2 However, the issue arises as to whether petitioner-firm can be

blacklisted for an indefinite period. The said issue is no more res integra as

the same stands settled by the Hon’ble Supreme Court in case of  “B.C.

Biyani Projects Pvt. Ltd. Vs. State of Madhya Pradesh and others”, 2016

SCC Online SC 2070, wherein the following observations were made:-

“7. In Kulja Industries Limited Vs. Chief General Manager,

Western   Telecom   Project   Bharat   Sanchar   Nigam   Limited

[(2014) 14 SCC 731], this Court held in paragraph 25 of the

report that "debarment" cannot be permanent and the period of

"debarment" would invariably depend upon the nature of the

offence committed by the erring contractor. Paragraph 25 of the

report reads as follows

"25. Suffice it to say that "debarment" is recognized and

often used as an effective method for disciplining deviant

suppliers/contractors who may have committed acts of

CWP-4767-2026 (O&M)                                                                      -25-

omission   and   commission   or   frauds   including

misrepresentations,   falsification   records   and   other

breaches of the regulations under which such contracts

were allotted. What is notable is that the "debarment" is

never permanent and the period of debarment would

invariably   depend   upon   the   nature   of   the   offence

committed by the erring contractor."

8. As   mentioned   above,   the   order   for   blacklisting   the

appellant is a permanent one. This is impermissible in law.

9. Since the appellant was blacklisted by an order dated

14th March, 2013 and since more than three years have gone by

during which period the appellant has suffered blacklisting and

also taking into consideration the fact that three out of six

contracts have been completed by the appellant, we are of

opinion that the period of blacklisting already undergone by the

appellant is sufficient to meet the ends of justice.

10. Accordingly, we allow the appeal and set aside the order

of   blacklisting   the   appellant   permanently   and   hold  that

blacklisting of the appellant will remain valid until today.”

16. At this stage, learned senior counsel for petitioner-firm has

submitted that since petitioner-firm has already suffered consequences of

blacklisting since passing of the order dated 09.02.2026 (Annexure P-25) till

now; therefore, the order of blacklisting be modified to the effect that

blacklisting period of petitioner-firm shall be only for current milling season

i.e. upto June 2026.

16.1 On the other hand, learned State counsel has opposed the

aforesaid plea and submitted that blacklisting period should be proportional

to the acts of commission and omission.

17. I have considered the aforesaid plea raised by learned senior

counsel for petitioner-firm as well as learned State Counsel.  It needs no

CWP-4767-2026 (O&M)                                                                      -26-

reiteration that while considering the period of blacklisting, the principle of

proportionality has to be considered as the order of blacklisting entails both

civil and penal consequences.  

17.1 Since there is no dispute as regards shortage of Paddy stored at

the Mill premises of the petitioner-firm; therefore, the order of blacklisting

of   the   petitioner-firm   appears   to   be   in   consonance  with   the   relevant

provisions of Policy (Annexure P-1) read with agreement (Annexure P-2),

however, since no period of blacklisting of the petitioner-Mill has been

specified; in my opinion, the same is unduly harsh. Considering the fact that

1005 Mt. paddy was found missing from the mill premises of the petitioner-

firm and an amount of Rs.2,47,24,676/-, has been assessed as value for

missing paddy; however, it is noticed that the same was deposited by the

petitioner forthwith without any protest; accordingly, in my considered view,

the   ends   of   justice   would   be   met   if   the   period   of   blacklisting   of

petitioner-mill is confined to present milling season as well as next milling

season i.e. Kharif Marketing Season (KMS) 2026-27.

18. No other argument was raised.

19. Keeping in view the above discussion, the present writ petition

is disposed of in the aforestated terms.

20. All the pending application(s), if any, shall also stand closed.

   (HARSH BUNGER)

27.05.2026   JUDGE

Ankit

Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No