- (1.) Admitted and taken on board for its final disposal at admission stage itself with the consent of learned counsel for the both the sides.
(2.) Being aggrieved of dismissal of the writ petition bearing W.P.(S) No.2546 of 2002, appellant-writ petitioner (hereinafter to be referred as petitioner only) has preferred the instant Letters Patent Appeal, which is at admission stage in which Mr. Nipun Bakshi appears for respondentFood Corporation of India( for short FCI).
(3.) Petitioner knocked at the door of writ Court throwing challenge to the order dated 27th September, 2001, whereby penalty was imposed on him of reduction to the lower post of Assistant Grade-I(Min) with immediate effect, fixing his pay applicable to the post of Assistant GradeI(Min) and re-fixing his seniority at the bottom of seniority list of Assistant Grade-I(Min).;