CHOTTE LAL Vs. DDA

JUDGEMENT

(1.) The petitioner has challenged the order dated 18th August, 2009 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in OA No.2246/2009, titled as Sh. Chhotey Lal v. Delhi Development Authority and other, dismissing his original application seeking setting aside of the order dated 11th December, 1996 imposing penalty by the disciplinary authority pursuant to an enquiry conducted against him.

(2.) Brief facts to comprehend the dispute raised by the petitioner are that after his retirement he challenged the punishment order dated 11th December, 1996, which was imposed pursuant to the departmental enquiry and the punishment of stoppage of increment with cumulative effect of one year was imposed.

(3.) The order of punishment was not implemented for quite some time, and at the time of promotion of the applicant as Assistant Director (Horticulture) w.e.f. 1st January, 2008, it transpired that the order of penalty had not been implemented. The petitioner, therefore, on his volition, agreed to deposit the amount on account of loss of increment in lump sum, and consequently, on 24th December, 2007 the petitioner deposited an amount of Rs.16,780/-.