KARTAR SINGH Vs. D.D.A.

JUDGEMENT

(1.) Petitioner was appointed with the Delhi Development Authority on temporary basis. As per the appointment letter issued on 29.07.1983, the appointment was purely temporary and valid till further orders. On 11.06.1986, an FIR was registered against the petitioner under Sections 308/304/34 of Indian Penal Code at Police Station Alipur. By an order dated 11.07.1988, the services of the petitioner were terminated.

(2.) A writ petition bearing no. 1049/1989 was filed by the petitioner in this court in the year 1989, impugning the order of termination.

(3.) In view of the fact that the writ petition was dismissed as withdrawn with leave to approach the Central Administrative Tribunal, the petitioner filed O.A. No. 1462/2012 before the Central Administrative Tribunal which was dismissed in limini on 03.05.2012 which has led to the filing of the present writ petition.