D.T.C. Vs. LILLU RAM

JUDGEMENT

(1.) Leave granted.

(2.) Feeling aggrieved and dissatisfied with the judgment and order passed by Division Bench of the High Court of Delhi at New Delhi in Appellant's Letters Patent Appeal (LPA) No.2679 of 2005, decided on 13.5.2010, Appellant is before us challenging the same on variety of grounds.

(3.) The Appellant preferred the LPA against the judgment and order passed by learned Single Judge of the High Court of Delhi in Respondent's Writ Petition (C) No.2962 of 2001 decided on 23.8.2005, whereby and whereunder Respondent/employee of the Appellant has been held to be entitled for pensionary benefits.