Vikram Nath, J. - (1.) This petition has been filed with the prayer for quashing the order dated 19/20.12.2003 passed by the Senior Regional Manager, Food Corporation of India, Lucknow (respondent No. 2), whereby exercising the powers conferred under Regulation 63(1) of the Food Corporation of India Staff Regulations, 1971 (in short referred to as 1971 Regulations) a penalty of dismissal was imposed on the petitioner on the ground of conviction in criminal case.
(2.) I have heard Sri V.K. Singh, learned Counsel for the petitioner and Sri Satish Chaturvedi, learned Counsel appearing for respondent Nos. 1 to 3.
(3.) The petitioner was convicted under Sections 419 and 420, I.P.C. in Criminal Case No. 20 of 1991 by the Special Judicial Magistrate, Pollution/C.B.I., Lucknow vide judgment dated 23.5.2003 consequent to which the impugned order of dismissal was passed. The petitioner filed an appeal before the Sessions Judge, Lucknow being Criminal Appeal No. 50 of 2003 in which an order dated 27.5.2003 was passed staying the sentence awarded, provided the petitioner deposited 50% of the amount of fine awarded against him.;