S C DIKSHIT Vs. CHAIRMAN DDA

JUDGEMENT

(1.) By this common judgment both the above writ petitions, namely, WP 1830/91 and WP 1831/91 are being disposed of. The petitioner, who joined the U.P. Civil Services (Executive) in the year 1957, joined the Delhi Development Authority (DDA) in the year 1970 on deputation as Officer on Special Duty. Till 1978 he served the DDA in various capacities. Between 1978-80 he worked as General Manager of the Delhi Small Industries Development Corporation as well as Secretary of the New Okhla Industrial Development Authority (NOIDA). On April 17, 1980 the DDA wrote to the Government of the State of Uttar Pradesh that it requires the services of officers who have experience of dealing with the problems of urban development. This letter written by the DDA to the Chief Secretary to the Government of U.P., requested that the services of the petitioner be placed with the DDA, in public interest at the earliest. The petitioner joined the DDA on deputation as a Director (Commercial Lands) pursuant to a request made in this behalf by the DDA. The Government of Uttar Pradesh on December 15, 1980 wrote to the Vice-Chairman, DDA that it had no objection to the DDA's proposal to absorb the services of the on permanent post of Deputy Commissioner (Implementation) in the pay scale of Rs.1500-2000?. Pursuant to this development, the petitioner on December 30, 1980 sent his consent to the DDA and enclosed to it his resignation from the U.P. Civil Service with effect from 1.1.1981. He requested that this be forwarded to the Government of U.P. The consent letter of the petitioner also stated that he was giving his consent to his permanent absorption in the Delhi Development Authority against the permanent post of Deputy Commissioner (Implementation) in the time-scale of pay of Rs.1500-2000 with effect from 1.1.1981.

(2.) Thereafter on 8.1.1981 the DDA wrote to the Government of Uttar Pradesh, referring to its earlier correspondence and requested that the decision of the U.P. Government in the matter of acceptance of the resignation of the petitioner may be conveyed at the earliest. It was specifically mentioned in this letter as under:-

(3.) By a letter dated 6.4.1981, the Government of U.P., conveyed its acceptance to the resignation of the petitioner from the U.P. Civil Service. The relevant portion of this letter reads as under:-