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High CourtsSingle Bench(1999) 02 DEL CK 0033

Mahipal Singh vs Delhi Development Authority and Another

Delhi High Court · Decided on 16 February 1999 · Citation: (1999) 2 AD 688 : (1999) 78 DLT 722

HON’BLE JUDGES
K. Ramamoorthy, J
RESULT
Allowed
CASE NUMBER
C.W. No. 548 of 1998
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Judgment

3 paragraphs · 127 words

K. Ramamoorthy, J.—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. Bambah Vs. Union of India and Others, .

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.