BALDEV RAM Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule.

(2.) This writ petition has been filed by the petitioner aggrieved by non-grant of selection grade from February, 1998 when the petitioner was appointed to the post of Director (Horticulture) in the DDA. It is the case of the petitioner that he fulfilled the criteria for grant of non-functional selection grade since February 1998, in terms of office order based on Resolution No.3 dated 19.3.1992 of the respondent. Mr. Kapoor has contended that the respondent had granted the selection grade to the petitioner from 1.2.2001. It is the case of the petitioner that even DPC which was convened for considering the case of petitioner for selection grade in August 2000 also recommended the grant of selection grade to the petitioner.

(3.) On the other hand Mr. Anil Sapra counsel for the respondent has contended that when the petitioner was working as Dy. Director (Horticulture) following irregularities were found.