LAWS(DLH)-1999-2-65

MAHIPAL SINGH Vs. DELHI DEVELOPMENT AUTHORITY

Decided On February 16, 1999
MAHIPAL SINGH Appellant
V/S
DELHI DEVELOPMENT AUTHORITY Respondents

JUDGEMENT

(1.) The writ petitioner has filed this petition seeking to quash the charge-sheet dated 1.10.1991 on the basis of delay. According to the petitioner, there has been no justification in issuing charge-sheet. The point raised in the writ petition is covered by the judgment of the Division Bench of this Court in CW No. 3145/94 and CW 5887/94 dated 1.5.1995 and following the judgment of the Supreme Court. This has also been followed by this Court in D.P. Bainbah v. Union of India & Ors. 1998 IV AD (Delhi) 240=74 (1998) DLT 437.

(2.) . In view of the settled position, the writ petition stands allowed.

(3.) . The charge-sheet dated 1.10.1991 is quashed. The petitioner is entitled to be considered for promotion and other consequential benefits. There shall be no order as to costs.