VIJAY RISBUD Vs. UOI

JUDGEMENT

(1.) By these writ proceedings under Articles 226 of the Constitution of India the petitioner is seeking directions for quashing of orders dated 7.4.2003, 25.6.2004, 10.11.2004 and 31.12.2005, by which he was initially suspended from the services of the Delhi Development Authority (hereafter referred to as ?DDA?) and subsequently the period of suspension was extended.

(2.) The petitioner was appointed by the DDA as Commissioner (Planning) on 21.1.1997. Some time in the year 1999 the DDA, Conduct Disciplinary and Appeal Regulations, 1999 (hereafter called the ?Regulations?) were brought into force. The Regulations spelt out various conditions of service including who are Appointing and Disciplinary authorities in respect of different classes of posts.

(3.) By an order dated 7.4.2003, in exercise of powers under Regulation 20(2) the DDA placed the petitioner under suspension with immediate effect. It is averred that the Vice-Chairman of the DDA Shri Subhash Sharma was also placed under suspension contemporaneously along with the petitioner. On 9.9.2003 the suspension of Shri Subhash Sharma was, however, invoked.