H C SHARMA Vs. D D A

JUDGEMENT

(1.) THE present Appeal is directed against a judgment and order of the learned Single Judge dated 1.5.2007 in WP (C) 3209/2007.

(2.) THE Appellant had approached the Court on a number of occasions. On previous occasions, he mainly questioned disciplinary proceedings which had been instituted against him. In the last of these proceedings, i.e. WP (C) 3064/1996, four chargesheets issued against him were challenged. He also sought certain other orders in the form of directions to the Delhi Development Authority (DDA), his employer, for appropriate consequential action to promote him from the time that he claimed he was entitled to be promoted to the post of Chief Engineer. It is not in dispute that the Appellant was in fact given the selection grade on 1.3.1994 for the post of Superintending Engineer w.e.f. 1.3.1994.

(3.) IN the meanwhile, on 16.02.2004, the DDA issued a letter, which is relevant for the purpose of the present proceedings. It reads as follows: -