B.K.Singh, J. - (1.) Notice on behalf of opposite parties has been taken by Sri P.N. Mathur.
(2.) This petitioner by means of this writ petition has challenged the order dated 16.12.1991 whereby he has been dismissed from service. The impugned order has been filed as Annexure No. 11 to the writ petition.
(3.) I have heard, at preliminary stage, the learned counsel for the petitioner and Sri P.N. Mathur, the learned standing counsel for the Food Corporation of India. Since the point urged by the learned Counsel for the petitioner is such, which has been concluded by a couple of decisions by this Court, I propose to decide this matter accordingly. One of the grounds raised in the petition is that Senior Regional Manager, Food Corporation of India, who has passed the impugned order of dismissal was not appointing authority of the petitioner and, therefore, the order of dismissal is liable to be set aside.;