Irshad Ali, J. - (1.) Heard learned counsel for the parties.
(2.) The instant special appeal is preferred against the judgment and order dated 17.5.2016 passed by learned Single Judge in Writ Petition No.5099 (S/S) of 1991 (Umesh Chandra Gupta Vs. Food Corporation of India and others) and to allow the writ petition quashing the impugned orders dated 29.12.1990 and 16.5.1991 passed in a disciplinary proceedings initiated against the appellant.
(3.) Brief fact of the case is that the appellant/petitioner was granted appointment on the post of Assistant Grade-III on 23.6.1970. He was promoted on the post of Assistant Grade-II on 5.11.1971 in pursuance to an order of the Zonal Manager, Food Corporation of India.;