DELHI URBAN SHELTER IMPORVEMENT BOARD Vs. MEENA DAYAL

JUDGEMENT

(1.) Cav 555/2019

(2.) The brief and relevant facts necessary to adjudicate the present appeal are that the respondent herein had joined the services of the appellant herein as a Legal Assistant on 14.02.2000 after being selected through the DSSSB. On 22.05.2009, she was promoted to the post of Junior Law Officer (hereinafter referred to as "JLO") on ad hoc basis.

(3.) One Shri Harjit Singh was an unauthorized occupant of a slum property bearing No. 10076/XII, Pul Bangash, Delhi-6. A demand notice dated 03.04.2002 for a sum of Rs. 33,48,183/- was issued to him and when he failed to deposit the damages, the case was referred to the Estate Officer. Vide order dated 2.6.2005, an eviction order was passed and against which an appeal was filed by Shri Harjit Singh in the court of District Judge. During the course of proceedings in the aforesaid appeal, following order came to be passed on 08.12.2011: