BRAHAM PAL SINGH Vs. M.C.D.

JUDGEMENT

(1.) Vide the instant petition petitioners are seeking the reliefs as under: -

(2.) Brief facts of the case are that petitioners were appointed as JE (Civil) from General Category on 10.01.1983 by the Office of the Slum and J.J. Department, which was under the Delhi Development Authority at that point of time. The petitioners are qualified Engineers holding Diploma in Civil Engineering from the respective Universities.

(3.) In the year 1992, Office of the Slum and JJ Department was transferred to Municipal Corporation of Delhi on as is where is basis and thus the petitioners continued to work as JEs.