Central Administrative Tribunal - Delhi
Sh. V.K. Gupta vs Delhi Development Authority Through on 13 October, 2009
Central Administrative Tribunal Principal Bench OA No. 2653/2008 New Delhi, this the 13th day of October, 2009 Honble Mr. Justice V.K. Bali, Chairman Honble Mr. L.K.Joshi, Vice Chairman(A) Sh. V.K. Gupta Assistant Engineer, CC-11, DDA, Pitampura, TV Tower, New Delhi. Applicant (By Advocate: Mr. Malaya Chand) Versus Delhi Development Authority through Vice Chairman, Vikas Sadan, INA, New Delhi. Respondent (By Advocate: Mr. Rajeev Bansal) ORDER (ORAL) Justice V.K. Bali, Chairman:
It could not be disputed during the course of arguments that a similar OA bearing No.2585/2008 involving exactly the same facts wherein the charges framed against the applicant therein were similar to the charges framed against the applicant in the present Original Application, has been allowed by a Coordinate Bench of this Tribunal on 08.09.2009.
2. For parity of reasons given in the order passed by the Coordinate Bench in OA No. 2585/2008, this matter is allowed.
(L.K. Joshi) (V.K. Bali) Vice Chairman (A) Chairman /naresh/