R.L. Chablani & Anr. vs Municipal Corporation Of Delhi ...
2000 Latest Caselaw 165 Del

Citation : 2000 Latest Caselaw 165 Del
Judgement Date : 10 February, 2000

Delhi High Court

R.L. Chablani & Anr. vs Municipal Corporation Of Delhi ... on 10 February, 2000

Equivalent citations: 2000 IIIAD Delhi 19

Author: A Sikri

Bench: A Sikri

ORDER

A.K. Sikri, J.

1. This writ petition has been filed by two petitioners who were also promoted to the post of Assistant Engineer on ad hoc basis. They were reverted vide order dated 20.5.1976 as a result of abolition of 8 posts. The arguments in this writ petition are same as noticed in CWP No. 748/76, namely, while reverting the petitioner the respondents should have adhered to quota rule. In view of my discussions held in CWP No. 748/76 holding that the contentions made by the petitioner are without any merit, this writ petition also fails and is dismissed.

Download the LatestLaws.com Mobile App