Delhi High Court
R.L. Chablani & Anr. vs Municipal Corporation Of Delhi And ... on 10 February, 2000
Equivalent citations: 2000IIIAD(DELHI)19
Author: A.K. Sikri
Bench: A.K. 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.