JAIVIR SINGH DHEEMAN Vs. AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) Rule.

(2.) Petitioner has challenged the memorandum passed by the respondent on January 29, 1999. It is the case of the petitioner that the petitioner was not promoted to the post of Superintending Engineer re-designated as DGM-Engg. (Civil). It is the case of the petitioner that on 5.10.1995 the Departmental Promotion Committee for promotion of Executive Engineers to the post of Superintending Engineer was held and the name of the petitioner was also considered. However, a charge-sheet dated 27.12-1995 was issued by the respondent which was prepared by the Executive Director (Vigilance) of the respondent, the same was received by the petitioner in the first week of January, 1996.

(3.) Mr.Vinod Kumar, learned counsel for the petitioner has contended that the petitioner had moved this Court by filing a writ petition (CWP No.3440/96) and the petitioner was informed by the respondent that the case of promotion of petitioner was kept in a sealed cover till the pendency of disciplinary proceedings against him. The Court disposed of the said petition by an order to the following effect :