P V MAHASHABDEY Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner is aggrieved by the continuance of a departmental enquiry initiated against him in January, 1991. The Facts

(2.) The Petitioner was working as a Deputy Director with the Delhi Development Authority (for short the DDA) at the relevant time. According to the DDA certain lapses had occurred in issuing an occupancy certificate in respect of Plot Nos.l3/16, 17 and 18, Preet Vihar Community Centre. The DDA was of the view that the Petitioner was responsible for the following lapses:

(3.) Since the aforesaid lapses were believed to be serious, a First Information Report was lodged on 19th May, 1989 with Police Station Kotla Mubarakpur.