DEVINDER KUMAR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) WHILE issuing notice in the present appeal the division Bench of this court passed an order on 5th September, 2006 to the following effect:-

(2.) WE are, therefore, required to consider this appeal restricting to the ground urged in the Ground (D) of the memorandum of appeal which reads as follows:-

(3.) THE writ petition was filed by the appellants herein to seek a direction that there was no amendment in the eligibility conditions in the recruitment rules, for appointments to Assistants, in the Respondent-DDA requiring employees in the feeder cadre, i. e. , Upper division Clerks to qualify in a written test. There was an additional prayer in the writ petition to the effect that a declaration be also issued that the amendment introduced through the resolution No. 135/1996 is contrary to provisions of the Delhi development Authority Act, 1957.