OM PRAKASH LAL Vs. F C I

JUDGEMENT

(1.) This writ petition is directed against the order of punishment imposed upon petitioner as a result of disciplinary proceedings, whereagainst he has failed in appeal and in review both.

(2.) That facts, in brief, giving rise to the present dispute are as under.

(3.) The petitioner was appointed as Assistant Grade III (Depot) on 24.05.1972 in Food Corporation of India (hereinafter referred to as the "FCI"). He changed his cadre and came to join as Technical Assistant Grade III from the cadre of Assistant Grade III in 1976. He was promoted as Technical Assistant Grade II by the Zonal Manager (North), FCI, vide order dated 05.10.2000 and thereafter to the post of Technical Assistant Grade I (P/P). It is not disputed that the post of Technical Assistant Grade II and Technical Assistant Grade I are Cadre III posts in FCI.