R.S. JINDAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner preferred the present writ-petition under Articles 226 and 227 of the Constitution of India against the order dated 11.09.2013 passed by Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No. 318/2013.

(2.) The brief facts stated are that the petitioner was employed with the Municipal Corporation of Delhi (MCD) as an Assistant Engineer on 06.01.1961. Subsequently, he was promoted to the post of Executive Engineer on 22.09.1967 and further promoted as Superintending Engineer on 05.09.1974. He was transferred from MCD to the respondent department i.e. Delhi Development Authority (DDA) on deputation to the post of SE (civil) on 22.05.1975 where he was promoted to the post of Chief Engineer w.e.f. 02.04.1984 and on his attaining 50 years of age, he was compulsorily retired vide order dated 23.12.1985.

(3.) Aggrieved from the aforesaid order of compulsory retirement, the petitioner preferred a Writ Petition before the Hon'ble High Court of Delhi and the compulsory retirement order was set aside vide order dated 15.12.1986. Thereafter, the respondent i.e. DDA preferred a SLP (No.2117 of 1987) before the Hon'ble Supreme Court of India, wherein, the direction was given to the respondent to pay full salary and other allowances of the petitioner till the disposal of the Special Leave Petition and consequently, the order dated 15.12.1986 was stayed.