LAWS(DLH)-2002-9-45

RANBIR YADAV Vs. GOVT OF NCT OF DELHI

Decided On September 02, 2002
RANBIR YADAV Appellant
V/S
UNION PUBLIC SERVICE COMMISSION Respondents

JUDGEMENT

(1.) The Petitioner is a Superintending Engineer (for short SB) in the Electrical and Mechanical Engineering cadre (for short E&M cadre) of Respondents No.2 and 3, the Delhi Jal Board (for short the Board). He was promoted as such in an officiating capacity by Office Order No. 130 dated 4th September, 1998 notionally with effect from 8th November, 1996, He was later regularized in mis post with effect from the same date, that is, 8 November 1996.

(2.) Presently, the seniority of the Petitioner in the E&M Engineering cadre is at serial number 6. Those senior to him are: (i) A.K. Gupta, Chief Engineer (or CE) (E&M) on ad-hoc basis since 1995, (ii) K.C Jain, CB (E&M) on ad-hoc basis since 1998 presently Member (Water Supply) in the Board scheduled to superannuate on 31st August, 2002, (iii) Rakesh Seth, SB (E&M) on current duty charge as CE (E&M) since 25th February, 2001 and on ad-hoc basis since 19th April, 2001, (iv) A.K. Jain, SE (E&M) and (v) S.S. Ahluwalia, SE (E&M).

(3.) 'Respondents No. 5 to 9 belong to the Civil Engineering cadre of the DJB. Their relevant career profile is best illustrated by the following chart; <FRM>JUDGEMENT_222_ILRDLH10_2002Html1.htm</FRM>