(1.) This order shall also govern the disposal of this batch of petitions as in all the petitions the petitioners have challenged the validity of the charge-sheet dated 03.06.2019 passed by the respondent No.2- General Manager of Food Corporation of India, FCI Regional Office, Chetak Building, Zone-II, MP Nagar Bhopal.
(2.) For the sake of convenience, the facts as narrated in W.P. No.11983/2019 are being taken into consideration.
(3.) In brief the facts of the case are that the petitioner is presently posted as the Technical Assistant Grade-II with the Food Corporation of India (FCI) in the Madhya Pradesh region and admittedly, his services are regulated by Food Corporation of India (Staff) Regulations, 1971 (hereinafter referred to as "the Regulations") made in exercise of the powers conferred under Section 45 of the Food Corporation of India Act, 1964.