CHANDER BALLABH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This appeal is directed against the Judgment dated 18/12/1998 passed by the learned Single Judge in C.W.P.No.1187/97. The appeal has been primarily preferred on the following grounds:-

(2.) During the pendency of this Letters Patent Appeal (L.P.A.) an affidavit has been filed by the appellant in which it is alleged that the appointment of respondent No.2 is illegal and bad in law because no prior approval of the Central Government haS been obtained before making appointment to Class I/Group A post of the Commissioner (planning) which is mandatory.

(3.) This point has neither been taken in the writ petition nor any arguments relating to this ground were advanced before the Single Judge nor any ground has been taken in the LPA, but has been raised for the first time by way of an affidavit while this L.P.A. was pending.