MAHESH CHAND TYAGI Vs. DELHI JAL BOARD

JUDGEMENT

(1.) Admit. By consent of the parties the appeal is taken up for hearing.

(2.) THE appellant herein challenges the impugned judgment and order dated 08.04.2009 passed in WP (C) No. 8183/2005 by the learned single Judge.

(3.) THE appellant is an ex -serviceman and has served the army for 15 years. He was discharged from the army in 1980. On 30.10.1984, he was appointed as Security Guard by the 'Delhi Water Supply and Sewage Disposal Undertaking' which was then a unit of Delhi Municipal Corporation and is now an independent Board called 'Delhi Jal Board'.