VINOD MALIK Vs. DELHI ENERGY DEVELOPMENT AGENCY

JUDGEMENT

(1.) C.M. Nos.23294/2017 (9 days delay in filing the appeal) & 23295/2017(138 days delay in re-filing the appeal)

(2.) The undisputed facts are that the Appellant Nos. 1 & 2 were employed as Lower Division Clerk (LDC) and Appellant No.3 was a Regular Peon in the Delhi Energy Development Agency (DEDA).

(3.) At the relevant time on 11th June, 1991, all the three Appellants were working in the Polaroid unit of the Transport Department at 5/9, Under hill Road, Delhi and as noticed by the learned Single Judge, all the three Appellants were issued separate charge-sheets dated 28th July, 1992 followed by departmental enquiries in relation to incidents involving handing over of bogus driving licenses and typing of the Polaroid cards. All the three Appellants were found guilty of charges in separate departmental enquiries and thereafter, orders dismissing them from service were passed by the Respondent on 30th Nov., 1998. The individual appeals filed by the Appellants were also dismissed by the Appellate Authority, where after they had approached this Court by way of a common Writ Petition.