D P BAMBHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner joined the Delhi Development Authority (for short DDA) as Junior Engineer. He was promoted as Asistant Engineer with effect from February, 1977. He was further promoted to the post of Executive Engineer on current duty charge with effect from 4.7.1983. With effect from February, 1986 he was regularised in the post of Executive Engineer.

(2.) The next higher post is Superintending Engineer. For the purpose of being considered for the post of Superintending Engineer, the Executive Engineer should have served in that capacity for a period of seven years. The Departmental Promotion Committee was H) be held on 26.7.1996. The petitioner was issued with the charge-sheet on 25.7.1996. On 2.8.1996 the petitioner had filed the writ petition challenging the issue of charge-sheet on the ground of delay.

(3.) According to the petitioner the DDA with a view to promoting Mr. Sajjan, this method had been adopted. It was only Mr. Sajjan who was instrumental in charge-sheet being issued against the petitioner.