DELHI JAL BOARD Vs. DALBIR SINGH RAWAT

JUDGEMENT

(1.) C.M. No.14901/2014 The Delhi Jal Board by this writ petition assails the order dated 4th March, 2011 passed by the Principal Bench of the Central Administrative Tribunal in T.A. No. 521/2009 filed by Dalbir Singh Rawat, the respondent herein. The impugned order, in fact, disposed of several other TAs with which we are not concerned.

(2.) This writ petition was earlier allowed vide order dated 20th Feb., 2013 and the order passed by the Tribunal in T.A. No.521/2009 was set aside. A review petition was filed and the same was also dismissed vide order dated 12th March, 2013. The respondent had thereupon preferred Special Leave to Appeal (C) Nos.24472-24473/2013 against the orders dated 20th Feb., 2013 and 12th March, 2013 passed in W.P.(C) No.7893/2012 and Review Petition No.154/2013, respectively. The Special Leave to Appeal was disposed of with the following directions:-

(3.) Consequent to the order passed by the Supreme Court, directions were given by order dated 16th Nov., 2015 to the petitioner to file an affidavit clearly stating whether there was any post available in the Physically Handicapped quota for Junior Accountant. The affidavit was also required to meet the assertions made by the respondent relying upon file notings obtained by him under the Right to Information Act, 2005.