I.S. Mathur, J. - (1.) Notices on behalf of the opposite parties have been accepted by Sri P.N. Mathur, learned Standing Counsel for the Food Corporation of India
(2.) Learned counsel for the parties agree that the matter may be finally disposed of.
(3.) The facts, so far as they are relevant for the disposal of this writ petition, are not disputed. The petitioner was appointed on the post of Assistant Grade-111 (Depot) and was thereafter promoted to the post of Assistant Grade-Ill (Depot) vide, order dated 18-9-1980. The impugned order, is the order of dismissal dated 7-3-1988 (Annexure-1 to the petition). The order has been passed by Senior Regional Manager, who was not the appointing authority of the petitioner, in view of the fact that the order of his promotion was passed by the Zonal Manager.;