GWALIOR DEVELOPMENT AUTHORITY GWALIOR Vs. SUBHASH SAXENA

JUDGEMENT

(1.) Delay condoned in SLP (C) No.25303 of 2016. Leave granted.

(2.) The five Appeals in question, raise some common issues and they are being disposed of by this common Judgment.

(3.) Respondent no.1 was appointed as Sub-Engineer in Special Area Development Authority "(SADA)", Malajkhand by Order dtd. 24/6/1982. He was promoted as assistant Engineer by order dtd. 3/11/1987 by SADA w.e.f. 7/9/1987. The State Government, by Order dtd. 20/12/1988, modified the earlier order dtd. 12/1/1988 and posted respondent no.1 in Gwalior Development Authority (hereinafter referred to as, 'the GDA'), Gwalior as Assistant Engineer. He joined in GDA on the basis of letter dtd. 29/12/1988.