RAM DHAN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Vires of Recruitment Rules for the post of Chief Legal Advisor and Deputy Chief Legal Advisor in the Delhi Development Authority (in short, 'DDA' ) in terms whereof 33 1/3 percentage of posts are to be filled up by transfer on deputation failing which by direct recruitment, is in question in this writ petition.

(2.) The petitioners were appointed as ''Legal Assistants" in DDA. They were promoted as 'Junior Law Officers' in the year 1987 and as 'Senior Law Officers' in the year 1992.

(3.) The impugned rules for filling up the post of Chief Legal Advisor and Deputy Chief Legal Advisor, which were made in terms of Section 57 of the Delhi Development Act, 1957 and the relevant provisions of the Delhi Development (Miscellaneous) Rules, 1959 are in the following term :- FOR THE POST OF CHIEF LEGAL ADVISOR <FRM>JUDGEMENT_403_ILRDLH9_2002Html1.htm</FRM> FOR THE POST OF DEPUTY CHIEF LEGAL ADVISOR <FRM>JUDGEMENT_403_ILRDLH9_2002Html2.htm</FRM>