DELHI DEVELOPMENT AUTHORITY Vs. K P GARG

JUDGEMENT

(1.) THE petitioner Delhi Development Authority has challenged the order dated 16. 11. 2007 passed in T. A. No. 53/2007 (CWP) No. 5347/1993, Sh. K. P. Garg Vs. Delhi Development Authority setting aside the order dated 07. 04. 1992 of the disciplinary authority imposing a punishment of removal from service and directing the petitioner to decide with regard to the interregnum period in accordance with the rules and instructions.

(2.) BRIEF facts to comprehend the disputes between the parties are that on the ground that while working as Assistant Engineer in Division V at G. T. Karnal road various contracts were executed by the DDA with the contractors and the respondent had given undue benefits to such contractors, he had been proceeded against under Rule 16 of the DDA (Salaries, Allowances and Conditions of Service)Regulations 1961. Pursuant to the enquiry conducted, an enquiry report dated 31. 01. 1990 was given where the respondent was exonerated from the charges.

(3.) ANOTHER enquiry was initiated against the respondent pursuant to the order dated 15. 01. 1991 on the ground that he failed to exercise adequate supervision and control in the work of C/c Type B group II at Trilokpuri which resulted in execution of sub standard work and an enquiry report dated 25. 07. 1991 was given. The said enquiry report held that the charges against the respondent were partly proved.