D.P. MULCHANDANI Vs. FCI AND ORS.

JUDGEMENT

(1.) The appellant impugns the judgment of a learned Single Judge dismissing his writ petition, challenging the seniority assigned to the second to fifth respondents, in the cadre of Joint Manager in the first respondent, i.e. the Food Corporation of India (FCI).

(2.) The brief facts of the case are that the appellant was appointed as Assistant Engineer (Electrical/Mechanical) in the Department of Food, Ministry of Food and Agriculture in 1967 through the Union Public Service Commission. On 01.03.1969, he was transferred to FCI as part of Department of Food and re -designated as Senior Assistant Manager (Engineer) w.e.f. 18.08.1969. He was promoted as Executive Engineer/Deputy Manager on 16.06.1971.

(3.) The appellant was further promoted as Joint Manager (Electrical Engineering) on 1982 with notional basis w.e.f 02.07.1977 as a result of the judgment dated 10.12.1981, in a writ petition filed by him by the Bombay High Court.