B.K. Singh, J. - (1.) Notice on behalf of opposite parties has been accepted by Sri P.N. Mathur, the learned Standing Counsel for the Food Corporation of India.
(2.) Heard learned counsel for the petitioner and the learned counsel for the opposite parties. They agreed that since the point involved is short, the petition itself may be disposed of at this state.
(3.) The petitioner by this writ petition has challenged the order dated 17-12-1991 contained in Annexure-15 and order dated 26.7-1991 contained in Annexure No. 14 to the writ petition. They are respectively orders of reversion to lower Grade of Assistant Grade III (Depot) for three years and of suspension.;