LAWS(DLH)-2013-5-41

SUNIL KUMAR MEHRA Vs. MCD

Decided On May 08, 2013
Sunil Kumar Mehra Appellant
V/S
MCD Respondents

JUDGEMENT

(1.) The factual backdrop in which we have to decide the instant writ petition is that on August 10, 1992 the petitioner joined the Town Planning Department of the Municipal Corporation of Delhi (hereinafter referred to as MCD) on the post of Junior Town Planner, a Group 'A' post.

(2.) The hierarchical structure of Group 'A' posts in the Town Planning Department of MCD is as follows: - Chief Town Planner Additional Town Planner (re-designated as Senior Town Planner) Junior Town Planner (re-designated as Deputy Town Planner).

(3.) There are 3 sanctioned posts of Additional Town Planner in the pay band Rs. 15600-39100 in PB-III with Grade Pay of Rs. 7,600/- and 1 post of Chief Town Planner in the pay band Rs. 37400-67000 in PB-IV with Grade Pay of Rs. 10,000/- under MCD.