DELHI DEVELOPMENT AUTHORITY Vs. SH. OM PRAKASH

JUDGEMENT

(1.) THE petitioner has impugned the order dated 27th May, 2009 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A.No.2104 of 2008, titled as 'Om Prakash v. Delhi Development Authority & another', allowing the application of the respondent for quashing the charges framed against the respondent on the basis of a quality control report which was made without any inspection of the actual site.

(2.) THE respondent was a Superintending Engineer and he had challenged the Charge Memorandum dated 24th March, 2008 initiated against him under Regulation 27 of DDA (Conduct, Discipline & Appeal) Regulations, 1999.

(3.) THE charges framed against the respondent were challenged by him primarily on the ground that the whole basis of the alleged irregularities was the general report prepared by the quality control cell of the adjoining site and not pertaining to the site which was under the respondent as an executive engineer.