H L SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The point involved in the case is covered by the judgement of this court in similar writ petition No. 1091 of 1985. A joint disciplinary Inquiry was started against the petitioner and the petitioner in CW No. 1091/85 by an order dated 23/05/1984. The order reads as under: DELHI DEVELOPMENT AUTHORITY (VIGILANCE BRANCH) ORDER No. 70/Vig/84 dt. 23rd May 84 O R D E R

(2.) The writ petition filed by Mr.M.L. Varshney. His Lordship Mr. Vijender Jain passed the following orders:

(3.) Mr. G.D. Gupta learned counsel for the petitioner refer to Regulation 18 of the Regulations which deals with the competent authority to impose penalty. Regulation 18 reads as under: