VASDEV CHHUGANI Vs. A K KASHYAP

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by Sh. Vasdev Chhugani (hereinafter referred to as 'Appellant') against the order dated 20.5.2002 passed by the learned Single Judge, allowing the writ petition filed by respondent No.1 herein (Shri A.K. Kashyap hereinafter referred to as 'Respondent No.1') and directing 'Respondent No.1' to be placed above 'Appellant' in the seniority list.

(2.) We have heard Mr. Pawan K. Behl, learned counsel for the appellant, Mr. Kirti Uppal, learned counsel for respondent No.1 as well as Ms. Anusuya Salwan, learned counsel for the Delhi Development Authority (DDA).

(3.) Briefly the facts are that appellant was appointed as Junior Engineer (Civil) by DDA. At that time he was a Diploma holder in Civil Engineering and had 2 years experience. The eligibility for the said post was a Diploma holder with 2 years experience or a graduate in Civil Engineering. Respondent No.1 joined as a graduate Engineer.