- (1.) The Court: This writ petition was filed by Food Corporation of India Officers' Association as petitioner No. 1 and the President of the said Association as petitioner No. 2. In this writ petition Union of India has been made respondent No. 1, the Managing Director, Food Corporation of India, respondent No. 2 and the Chairman, Food Corporation of India as respondent No. 3. This writ petition was filed in Computer Section, it came up in the list on 26.6.2003 and was taken for hearing as 'Listed Motion' on 4.7.2003 and after hearing the learned counsel for the petitioners as well as the learned counsel for the respondent Nos. 2 & 3 this Court passed the following order: -
(2.) This writ petition is moved upon notice to the respondents. The following direction is given for filing of affidavit:
(3.) Affidavit-in-opposition by four weeks from date. Affidavit-in-reply by two weeks thereafter and the matter to appear in the list as 'Adjourned Motion' eight weeks hence. The post in question will not be filled up by the Deputationists until further orders of the Court. The liberty is given to the parties to mention for early hearing immediately after completion of the affidavits.;