Yatindra Singh, J. - (1.) The writ petition involves with the Interpretation of Regulations 67 and 68 of the Food Corporation of India Staff Regulations. 1971 (the Regulations). The question is whether an appeal lies against the order of dismissal under Regulation 68 (ii) or is it barred under Regulation 67 (ii)? The Facts
(2.) The petitioner was an --employee of the Food Corporation of India (the FC1). He was charge-sheeted on 30.3.2000 for misappropriating of rice stocks during November, 1991. thus causing a financial loss to the FCI. An Inquiry officer was appointed who submitted his report. The inquiry report was served upon the petitioner. He was dismissed from service on 8.2.2001 after considering his explanation. Hence the writ petition. The Parties' Submission
(3.) I have heard Shri Somesh Khare, counsel for the petitioner and Sri Satya Prakash, counsel for the FCI. The respondents have raised preliminary objection that, * An appeal lies against the order dated 8.2.2001 dismissing the petitioner from service under Regulation 68 (ii) of the Regulations. * The appellate authority can go In question of facts and is more efficacious than the writ jurisdiction. * The petitioner may be relegated to the alternative remedy.;