GOVT. OF NCT OF DELHI Vs. SANDEEP YADAV

JUDGEMENT

(1.) RESPONDENT Sandeep Yadav filed OA No.3811/2010 challenging orders dated January 29, 2009 and February 04, 2009 requiring him to deposit two months ' salary in lieu of notice pertaining to his technical resignation from service and Rs.75,437/- towards capitation charges.

(2.) HIS grievance against the two orders was that having joined service as a Constable with the Delhi Police on August 09, 2007 he got selected as a Primary Teacher in MCD in the month of October 2007. After processing his case further, Delhi Subordinate Services Selection Board (DSSSB) forwarded his name to MCD which offered him appointment in the month of January 2009 requiring him to submit a technical resignation.

(3.) APART from seeking parity with the four persons whose particulars were given in paras 4.9 to 4.12 of the Original Application he pleaded that under Sub-section 2 of Section 25 of the Delhi Police Act 1978 and clause (f) of Rule 5 of the Delhi Police (Appointment and Recruitment) Rules 1980, he was entitled to a waiver of the two amounts.