Mahipal Singh vs Delhi Development Authority And ...
1999 Latest Caselaw 124 Del

Citation : 1999 Latest Caselaw 124 Del
Judgement Date : 16 February, 1999

Delhi High Court

Mahipal Singh vs Delhi Development Authority And ... on 16 February, 1999

Equivalent citations: 1999 IIAD Delhi 688, 78 (1999) DLT 722

Author: K Ramamoorthy

Bench: K Ramamoorthy

JUDGMENT

K. Ramamoorthy, J.

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. Bambam v. Union of India and Ors. .

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.

Download the LatestLaws.com Mobile App