SUBHADRAMMA T. G. Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner being aggrieved by the decision taken in Exhibit P-1 whereby the petitioner has been compulsorily retired from the post of Assistant General Manager in the Food Corporation of India (FCI) under Regulation 22(2) of FCI Staff Regulations, 1971 w.e.f. 19/5/2023. In view of the notice, the petitioner was directed to be paid three months salary.

(2.) The petitioner has also challenged the decision of the Appellate Authority, the Managing Director of the FCI, whereby the petitioner's appeal against the order dtd. 19/5/2023 was rejected and, thereafter, the decision of the Review Committee dtd. 4/5/2023 has been challenged in the said writ petition.

(3.) The petitioner started her career in the FCI as Typist Grade - III pursuant to the selection conducted by the FCI in Special Recruitment of Scheduled Tribe in the year 1989. Her career progressed in the FCI, and she reached the level of Assistant Grade - I in the year 2001. Thereafter she came to the Managerial cadre and was promoted as Assistant Manager against the quota earmarked for Scheduled Tribes in the year 2004 and thereafter she was promoted as Assistant General Manager in the year 2014 against the vacancy earmarked for the Scheduled Tribes.