H C PANDEY Vs. D D A

JUDGEMENT

(1.) The present appeal concerns only one writ petitioner, namely, Shri H.C. Pandey, writ petitioner No.1, as the other writ petitioner died during the pendency of the aforesaid writ proceedings.

(2.) The learned Single Judge dismissed the said writ petition filed by the petitioner No.1. Being aggrieved by the same, the present appeal is filed before this court contending, inter alia, that the findings arrived at by the learned Single Judge are incorrect and wrong.

(3.) The appellant, who was the writ petitioner No.1, was initially appointed under the Municipal Corporation of Delhi in the year 1959 as a Distributor in the Slum Department of the Municipal Corporation of Delhi. Later on he was promoted to the post of Lower Division Clerk in the year 1961. In the year 1974, the Slum Department was transferred to the Delhi Development Authority and consequent whereof all the staff including the appellant was posted with the Delhi Development Authority. While placing the service of the appellant and others with the Delhi Development Authority, certain terms and conditions were laid down under office order dated 28th February, 1974. It was stated therein that the terms of appointment under the MCD would be protected. While working under the Delhi Development Authority in the Slum Department, the appellant was promoted as Upper Division Clerk in the month of July, 1974.