MAHAVIR SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioner, who was the original applicant before the Central Administrative Tribunal (CAT/ Tribunal) in O.A. No. 1137/2011 assails the order dated 10.10.2012, whereby the said Original Application was dismissed.

(2.) AT the relevant time, the petitioner was working as an Upper Division Clerk (UDC) in the respondent Delhi Development Authority (DDA) . He was issued a charge -sheet leveling the following charge:

(3.) THE dispute is with regard to the inquiry and punishment pertaining to the second part of the charge. At this stage, we may take note of the few relevant dates. An auction was held in respect of Building No. B -7/112 -A Extension, Safdarjung Residential Scheme on 23.01.1985. The highest bid was by Smt. Usha Gupta & Sh. Girish Gupta (bidder) . The 25% of the bid amount was deposited by the bidder initially. On 02.05.1985, the DDA issued the demand letter in respect of the remaining 75% of the bid amount. It appears that the same was received back undelivered. The petitioner claimed that the demand letter was again sent through Process Server on 05.06.1985. Service of the same could not be confirmed. The bidder, it appears, did not make the payment within the time granted. On 15.05.1985, the petitioner initiated action on the relevant file for taking action against the bidder, namely, cancellation of the allotment. On 16.09.1985, the said proposal was approved. The petitioner claimed that he re -submitted the files three times on 08.08.1985, 29.08.1985 & 30.09.1985, and submitted the case for cancellation of the allotment.