PRAMOD SHARMA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Petitioners by this petition seek quashing of list of Junior Engineer (Civil) Annexure P-6, dated 5th February, 2003 at page 66. Petitioners also seek a mandamus that Junior Engineers (Civil) who were selected after interview by MCD (Annexure P-3) be placed on deputation. On 13th May, 2002, DDA had issued a circular regarding temporary filling up the posts of Junior Engineers (Civil) which were lying vacant in the Engineering Wing of General Wing of MCD on deputation basis. The scale of pay was Rs. 5000-8000 plus allowances. The eligibility qualification given was Degree in Civil Engineering or Diploma in Civil Engineering with two years professional experience. The circular invited applications from Junior Engineers (Civil) through proper channel. MCD also requested DDA to nominate 25 Junior Engineers who were not facing any departmental action or police complaints along with their complete biodata and. character rolls and VCR for the last five years.

(2.) In the event, DDA sent biodata of 168 Junior Engineers to MCD. MCD conducted interview on 26th October, 2002 and thereafter issued an office order No. HC-II/Engg./Estt/2002 /1510 dated 12th November, 2002. The order reads as under:

(3.) The candidates interviewed and selected by MCD were not released for deputation by DDA instead perusal of the case records and the files of DDA show that the Secretary to the Lt. Governor on instructions from Lt. Governor appears to hava taken the following view: