Shri M.L. Bhatt vs Govt. Of N.C.T.D.
2011 Latest Caselaw 1948 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+           W.P.(C) No. 18629/2005

%                                Date of Decision: 04.04.2011

SHRI M.L. BHATT                                         ..... Petitioner
                          Through :   None

                    versus

GOVT. OF N.C.T.D.                                  ..... Respondents
                          Through :   Ms. Ruchi Sindhwani with
                                      Ms. Megha Bharara and
                                      Ms. Bandana Shukla, Advocates


CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MS. JUSTICE VEENA BIRBAL

1.    Whether Reporters of local papers may be allowed
      to see the judgment ? No
2.    To be referred to the Reporter or not? No
3.    Whether the judgment should be reported in Digest? No

ANIL KUMAR, J.

The petitioner had sought benefit of Assured Career

Progression Scheme on the ground that the service rendered by him

prior to his absorption in the Government of National Capital

Territory of Delhi be also counted.

The Tribunal has relied upon the decision of the Supreme

Court in Union of India and another v G.R.K. Sharma, (1998) 6 SCC

186 and Yogendra Prasad Mandal v State of Bihar and others, (1998)

3 SCC 137 while declining the relief to the petitioner.

No one is present on behalf of the petitioner.

The writ petition is, therefore, dismissed in default.

ANIL KUMAR, J.

VEENA BIRBAL, J.

APRIL 04, 2011 kks