DELHI DEVELOPMENT AUTHORITY Vs. SH. SHAILENDER KUMAR

JUDGEMENT

(1.) THE petitioner, DDA has challenged the order dated 8th September, 2009 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A.No.2585 of 2008, titled as 'Shailendra Kumar, JE (C) v. Delhi Development Authority whereby the application of respondent, a Junior Engineer challenging the memorandum of charges dated 20th December, 2008 against him for the alleged lapses of 1992 -93 was set aside.

(2.) THE respondent as a Junior Engineer was involved for a very brief period from 11th May, 1992 to 27th January, 1993 (about 7 months) in the supervision of construction work. The respondent was initially not appointed as Junior Engineer for Civil (WD -X) for construction of 384 houses at Sector -III, Pocket -2, Dwarka when the work was initiated. Though the work was completed in 1996, however, the respondent was associated with the work only for 7 months and had been transferred in January, 1993.

(3.) THE memorandum also indicated that some of the buildings had developed cracks in 2001 and a report from NCCBM had been obtained during May, 2007 which suggested the possibility that the water used in the work might have had higher Chlorine content.