GOVERNMENT OF NCT OF DELHI Vs. RAM NATH

JUDGEMENT

(1.) The respondent-Ram Nath was appointed as a Lower Division Clerk in 1975 in the Government of NCT of Delhi, the petitioner herein. He was promoted as Upper Division Clerk in 1980, Head Clerk in 1992 and Grade-I Superintendent in 2005.

(2.) In 2005 and 2006, the Central Bureau of Investigation registered several cases/FIRs regarding illegality in the revival of defunct Cooperative Group Housing Societies in Delhi against a number of persons, including the respondent.

(3.) The respondent was placed under suspension with effect from 6th January, 2006, which was extended from time to time till 12th March 2010, when he was allowed to rejoin service. The respondent subsequently retired from service on 31st January, 2012.