K.M. SAXENA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner -K.M. Saxena assails order dated 28th August, 2015 passed by the Principal Bench of the Central Administrative Tribunal, New Delhi (Tribunal, for short), whereby OA No. 2056/2014 for convening a meeting of the Departmental Promotion Committee (DPC) to consider him for promotion to the post of Director (Planning), as he was eligible under the Recruitment regulations, has been dismissed.

(2.) The short question that arises for consideration is whether the petitioner fulfils the eligibility qualification under the Recruitment Regulations for promotion as Director (Planning) in the Delhi Development Authority (DDA). It is obvious that the DDA disputes the said assertion. The Tribunal in the impugned order has agreed with the DDA.

(3.) In order to decide the controversy, we would first reproduce the relevant portions of the Recruitment Regulations enacted under Sec. 57 of the Delhi Development Act, 1968 prescribing the eligibility qualification for promotion to the post of Director (Planning): - -