S. L. MEENA Vs. DELHI JAL BOARD

JUDGEMENT

(1.) Allowed, subject to all just exceptions and as per extant Rules.

(2.) The application is disposed of. W.P.(C) 1196/2021 & CM APPL. 3364/2021 (for stay)

(3.) The petitioner, a Chief Engineer aged about 53 years in the respondent No.1 Delhi Jal Board (DJB), has filed this petition (i) seeking declaration that Sections 3(2)(vii), 3(2)(viii), 3(2)(ix) and 3(2)(x) of the Delhi Water Board Act, 1998 are ultra vires Article 14 of the Constitution of India; (ii) seeking mandamus, directing the respondents DJB and Government of National Capital Territory of Delhi (GNCTD) to exercise the powers conferred upon them under Sections 54 and 109 of the said Act to formulate comprehensive guidelines, in consonance with the guidelines for Board Level appointments in Central Public Sector Enterprises, for nomination of the employees DJB to the posts referred to in the impugned Sections 3(2)(vii), 3(2)(viii), 3(2)(ix), 3(2)(x) of the said Act; and, (iii) seeking quashing of the advertisement dated 2nd December, 2020 inviting applications for the post of Member (Water Supply) in the respondent DJB.