MAN MOHAN PANDEY Vs. BHARAT ELECTRONICS LIMITED

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction thereby to recall the order dated 31.07.2019 passed by this Court in WP(C) No.8188/2019.

(2.) At the outset, it is pointed out that in Para 19 of order dated 31.07.2019, it is recorded that the petitioners are above level E-VIII; however, which is factually incorrect.

(3.) It is clarified that the petitioner No. 1 is the only officer who comes under the category of level E-VIII whose Disciplinary Authority is CMD. The other two petitioners are below level E-VIII. The grade of the Petitioner no 2 is of level E-VI A and Petitioner no 3 falls under the category of level E-V. Their Disciplinary Authority is the Functional Director.