PANKAJ KUMAR ATRAY Vs. DELHI JAL BOARD

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 6th July, 2005.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The writ petition was filed with two prayers. Firstly, the prayer was to quash the Office Order No. 139 dated 16th June, 2003, which is Annexure P-7 to the writ petition. A perusal of that order dated 16th June, 2003 shows that by the said order certain persons were entrusted with current duty charge for a period of three months to the post of Executive Engineer (Civil) as a stop gap arrangement with immediate effect with the Delhi Jal Board.