ASHIM KUMAR BANERJEE, J. - (1.) The respondent No. 1 was appointed as senior Assistant Manager in Food Corporation of India Limited (hereinafter referred to as FCI) the appellant above named in the year 1972. While applying for the said post he described himself as SC Candidate. Throughout his service carrier he enjoyed such benefit until it was discovered that he did not have appropriate scheduled caste certificate. The executive committee of the Board of Directors of the FCI terminated his service with effect from November 16, 1978 on the basis of a vigilance report. The respondent No. 1 approached Delhi High Court while by judgment and order dated November 12, 1982 the order of termination was set aside coupled with direction to reinstate him in service. Accordingly, the said respondent was reinstated in service with effect from January 20, 1983.
(2.) The FCI initiated an appropriate disciplinary proceeding. The respondent/writ petitioner approached this Court by filing the writ petition being the second writ petition challenging the disciplinary proceeding. The same was disposed of by judgment and order dated May 13, 1992 by directing the concerned authorities to complete the disciplinary proceeding within two months from the date of the said order.
(3.) The authority thereafter removed from service by an order dated June 19,1992 which gave rise to the third writ petition being Matter No. 2069 of 1992 The learned single Judge by judgment and order dated May 10, 1995 set aside the order of removal and directed his reinstatement. The authority reinstated him in service and he completed his service tenure and retired in 2002. He was paid all retiral benefits.;