S K NAGPAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The Petitioner was working as Assistant Engineer (C) since 15.12.1978. He was incharge of construction of 156 LIG Houses at Bodella, Block `J' Pocket `JG II' Vikaspuri and construction of 72 LIG houses at Bodella Block `J' Pocket `JG II' executed by M/s Japan Nath Ashok Kumar under agreement No. 11/EE/HD/III/79-80 and 7/EE/HD-III/79-80, along with other officials of the Delhi Development Authroity. In para 5 of the petition it is stated:

(2.) The fact is not disputed by the DDA in the counter affidavit. On 27.01.1994 a chargesheet was issued against the petitioner with reference to the alleged irregularities in the construction referred to. The question before to look at the counter affidavit filed by the Delhi Development Authority, in para 2 of the counter affidavit it is stated thus:

(3.) In para 5 the circumstances culminating for framing charges are referred to in the following terms: