DELHI TRANSPORT CORPORATION Vs. DAYA NAND

JUDGEMENT

(1.) . Validity of a Regulation 14(10)(c) of the Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations 1952 ( hereinafter referred to as, 'the said Regulations') is in question in these Letters Patent Appeals, which arise out of a judgment and order passed by a learned Single Judge of this Court in various writ petitions.

(2.) . Having regard to the fact that a pure question of law has arisen for consideration in these appeals, it may not be necessary to consider the fact of the matter at length.

(3.) . Suffice it to point out that the services of the writ petitioners - respondents herein had been terminated purported to be relying on or on the basis of the aforementioned provision.