T.C. Madan vs Delhi Transport Corporation And ...
2005 Latest Caselaw 1322 Del

Citation : 2005 Latest Caselaw 1322 Del
Judgement Date : 19 September, 2005

Delhi High Court

T.C. Madan vs Delhi Transport Corporation And ... on 19 September, 2005

Author: V Sen

Bench: V Sen

JUDGMENT

Vikramajit Sen, J.

1. The matter is covered on all fours with the Judgment in C.W. (C) 8143-45/2005 titled R.N. Katyal and Ors. v. Delhi Transport Corporation and Ors. of even date. The challenge to the consideration of Respondents 2 to 4 for promotion to the post of Deputy Chief General Manager (Traffic) must receive the same outcome as in W.P.(C) 8143-45/2005.

2. In this writ petition it has only been mentioned that the Petitioner is working as a Senior Manager, but it has been concealed which Department he is in. This is the central issue.

3. This writ petition is dismissed being devoid of merit, with costs of Rs. 5,000/- imposed because of the effort to conceal the actual posting of the Petitioner. The cost be paid to Respondent-Delhi Transport Corporation within four weeks from today.

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