DELHI DEVELOPMENT AUTHORITY Vs. P L PUBBI

JUDGEMENT

(1.) The petitioner Delhi Development Authority has challenged the order dated 4th December, 2009 passed by Central Administrative Tribunal, Principal Bench, New Delhi in O.A bearing No.3/2009 titled Sh.P.L.Pubbi, Junior Engineer (C) v. Delhi Development Authority allowing his application for quashing the charges framed against him in 2008 for the alleged lapses in supervising the construction in 1992-1993.

(2.) Therefore, for the reasons stated in W.P(C) No.3793/2010 titled Delhi Development Authority Vs Shailendra Kumar which has been dismissed by this Court by order dated 31st May, 2010, this Court does not find any such illegality or irregularity in the order of the Tribunal dated 10th September, 2009 which will necessitate any interference by this Court. The writ petition, therefore, is without any merit and it is dismissed.