FCI & ANR. Vs. HARBHAJAN DASS

JUDGEMENT

(1.) This order shall dispose of LPA Nos.896 & 903 of 2012 arising out of a common order dated 02.03.2012 whereby the learned Single Judge has decided CWP Nos.4909 & 4931 of 1991, both preferred by the respondent. In CWP No.4909 of 1991, the respondent successfully impugned an order dated 27.03.1990 (Annexure P5) imposing penalty of stoppage of two increments without cumulative effect as well as the order dated 21.01.1991 (Annexure P7), dismissing his appeal against the same. In the second writ petition, the respondents challenge to the order dated 14/17.12.1990 (Annexure P6) of his reversion from the post of Assistant Manager (Depot) to the post of Assistant Gr-II (Depot), was accepted.

(2.) Feeling aggrieved, the Food Corporation of India (FCI) has preferred these appeals.

(3.) The facts are broadly admitted. The respondent joined FCI as Assistant Gr-III (Depot) on 27.05.1970 and was promoted as Assistant Gr-II (Depot) w.e.f. 14.12.1971, followed by further promotion as Assistant Gr-I (Depot) w.e.f. 31.12.1978. He was then promoted as Assistant Manager (Depot) vide order dated 09.12.1988 on regular basis and was kept on probation for a period of one year which could be further extended but not beyond one year.