JAGDISH PRASAD Vs. DDA

JUDGEMENT

(1.) A seniority list of Assistant Engineers under DDA which was finalized on 21.8.1996 was unsettled by DDA after 13 years and 2 months, when on 20.10.2009 a revised seniority list was issued and as per which Harendra Pal Singh lost out on seniority and was immediately affected on account of Jagdish Prasad, who was shown junior to him in the seniority list dated 21.8.1996 was shown as senior to Harendra Pal Singh. Needless to state, Harendra Pal Singh approached the Central Administrative Tribunal and obtained a verdict favourable to him. The Tribunal has held that by 20.10.2009 it was too late in the day to revise the seniority list of Assistant Engineers which was settled on 21.8.1996.

(2.) THE decision dated 2.2.2010 passed by the Tribunal in favour of Harendra Pal Singh has been challenged by DDA as also by Jagdish Prasad who have filed the above captioned writ petitions.

(3.) THUS, in a nutshell, the contention urged by the petitioners is that on account of mere delay in revising the seniority list the action of DDA could not be questioned.