ASHWANI KUMAR Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) This writ petition has been filed by the petitioner who on 1st Sept., 2016 was appointed as the Secretary of the Public Works Department. He is currently holding the post of Principal Secretary, Public Works Department and of the Vigilance Commission, Department of Govt. of NCT of Delhi.

(2.) In exercise of power under Sec. 33 of the Government of NCT of Delhi Act, 1991 the Legislative Assembly of the NCT of Dehli has framed the Rules of Procedure and Conduct of Business in the Legislative Assembly of the NCT of Delhi, 1997.

(3.) It appears that this court is seized of the issue relating to desilting and incidental matters by way of a public interest litigation registered as WP(C)No.1758/2005 Lt. Col. B.B. Sharan (Retd) Vs. MCD and Anr. wherein orders, dated 4th May, 2017; 26th May, 2017; 30th May, 2017; 5th July, 2017 and 25th July, 2017 have been passed.