MAHESH CHAND Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE instant writ petition assails the order dated 11.01.2008 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as 'Tribunal') in T.A. No.32/2007 whereby the order imposing penalty of removal on the petitioner was upheld.

(2.) THE facts as are germane to the adjudication of the present writ petition are as enunciated in the succeeding paragraphs:-

(3.) WITH reference to the Regulations, counsel for the petitioner submits that the Schedule prescribes the authorities empowered to impose penalties in DDA. Counsel urges that in respect of Class-II posts, the Vice Chairman is the authority for making appointments. This is the case with Class-III and Class-IV posts as well. Further it is urged that the appellate authority in respect of Class-III and Class-IV posts is the Chairman. The petitioner is a Class-III employee.