KASHO RAM Vs. DDA

JUDGEMENT

(1.) The order sheet discloses that on the previous date of hearing the applications to bring on record the L.Rs. of the deceased petitioner who expired in the year 1995, were allowed and this matter was fixed for disposal today, since the petition is an old matter and fixed for consideration of old matters, as per the normal roster and practise to hear 'Old Matters' on Thursdays. There is however no appearance on behalf of respondent No. 1.

(2.) The petitioner had approached this Court in the year 1989 claiming that he ought to be given pay scale and allowances as a Technical Supervisor in furtherance to a Circular dated 17.5.1988 issued by Delhi Development Authority (herainafter called as the 'DDA')- The purport of that circular is that all Agriculture Graduates engaged as Beldars on muster rolls were to be given the benefit of higher pay scale in the grade of Technical Supervisor. The petitioner, himself an Agriculture Graduate was appointed on 1.11.1982 as Beldar on muster roll basis. Thereafter, 3 years later, on 2.11.1985 he was placed in the work charged establishment. His services were regularised as Beldar in the DDA.

(3.) The petition is premised upon the intention behind the circular dated 17.5.1988. The material part of the circular reads as follows: