S. Saghir Ahmad, J. - (1.) The petitioner by means of this petition has challenged the order dated 5-12-1991 by which he was dismissed from service. A copy of this order has been filed as Annexure No. 20.
(2.) One of the grounds raised in the petition is that the officer, who has passed the impugned order of dismissal, was not the appointing authority of the petitioner and, therefore, the order of dismissal is liable to be set aside.
(3.) Petitioner was appointed on the post of Assistant Grade III (Depot) and was thereafter promoted to the post of Assistant Grade II (Depot). He got another promotion, which, incidentally is the relevant promotion for purposes of this case. He was promoted to the post of Assistant Grade I (Depot) by the Zonal Manager. The Zonal Manager would, therefore, be the appointing authority of the petitioner as provided by Regulation 56 of the Food Corporation of India (Staff) Regulations, 1971.;