Y L BANKA Vs. LT GOVERNOR OF DELHI

JUDGEMENT

(1.) This writ petition has been preferred by the petitioners praying for a direction to the respondents No. 1 to 3 to give to the petitioners their due promotions to the post of Superintending Engineer for which the petitioners were already selected through a proper and duly constituted Selection Committee and put on the approved panel.

(2.) The petitioners were working as Executive Engineer in the Delhi Development Authority The petitioner No. 1 joined sen ice of the Delhi Development Authority (hereinafter called the "Authority') as an Assistant Engineer on 14.2.1969 from which post he was promoted to the post of Executive Engineer on 1.3.1977.

(3.) The petitioner No.2 joined sen ice as an Assistant Engineer with the Authority on 1.3.1969 and was promoted as Executive Engineer on 1.3.1977. The petitioners were in the consideration Zone for higher promotion to the post of Superintending Engineer The cases of the petitioners were considered by the Selection Committee for further promotion. The Departmental Promotion Committee on the basis of the aforesaid selection made their recommendations However, the recommendations, so far the petitioners are concerned, were kept in a sealed cover in view of the fact that vigilance enquiries were going on against them.