CHAIRMAN, FOOD CORPORATION OF INDIA Vs. MANOJ KUMAR SRIVASTAVA
LAWS(SC)-2021-9-128
SUPREME COURT OF INDIA
Decided on September 17,2021

Chairman, Food Corporation Of India Appellant
VERSUS
Manoj Kumar Srivastava Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) These appeals challenge the interim order dated 21.08.2018 passed by the High Court of Judicature at Allahabad in Civil Miscellaneous Writ Petition Nos.8601, 19018, 18976, 9565 of 2012 and 72605 of 2011.
(3.) These appeals arise out of selection initiated by the appellants inter alia in respect of 13 posts of Assistant General Manager (Legal) vide advertisement dated 08.01.2011. The number of advertised posts was thereafter raised to 17 vide subsequent communication.;


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