B.S. SHARMA Vs. FOOD CORPORATION OF INDIA

JUDGEMENT

(1.) Between the personal ambition and the prescription mandated under the rules, there possibly can be no compromise, for the shadow of ambition though grows longer, yet the commands of the rule eclipse it with immense vigor not only to destroy the shadow but devour the personality that holds the ambition quite close to his heart. The obtaining factual matrix as is exposited in the petition and also discernible from the order would reflect with robust certitude that the appellant/petitioner (hereinafter referred to as 'the appellant') has pendulumed his political sensibility and the job responsibility precisely being unaware where to stop and when to stop, why not to get into the arena at all. Possibly he has forgotten that in a democratic body polity, it is the 'Rule of Law' is the master and all ambitions have to serve at its altar.