MCD Vs. TEJ PAL SINGH

JUDGEMENT

(1.) TEJ Pal Singh had filed a writ petition in this Court in the year 1997 challenging action taken by Delhi Electric Supply Undertaking (hereinafter referred to as DESU?) to superannuate him from service on attaining the age of 58 years with effect from the afternoon of 31.12.1996.

(2.) HE pleaded in the writ petition that he joined DESU as a daily wage chowkidar on 17.9.1973 and w.e.f. 12.8.1974 was made permanent. Earning a promotion as a HEad Chowkidar, he pleaded that his status continued to be that of a Class-IV employee.

(3.) IT ultimately transpired that he stood allocated to BSES Rajdhani Power Limited but as a retired employee.