- (1.)Leave granted.
(2.)K. Srivatsan, the Respondent in this instant appeal came to be inducted into the Delhi Administration Subordinate Service. The instant employment, for all intends and purposes, may be considered as his parent cadre. On 23.9.2003, he was transferred by way of deputation, to the Municipal Corporation of Delhi. In the Municipal Corporation of Delhi, he was appointed as an Administrative Officer, Land and Estate Department. In addition to the aforesaid responsibilities, the Respondent was vested with the charge of Dealing Assistant in the Land and Estate Department.
(3.)Whilst the Respondent was on deputation, charges of financial dereliction and favoritism came to be levelled against him. The Municipal Corporation of Delhi was of the view, that as a consequence of unauthorised decisions of the Respondent, it had to suffer extensive financial loss running into crores of rupees. It is for the aforesaid reason, that the Respondent came to be suspended by the Municipal Corporation of Delhi on 3.12.2007. The above order of suspension was, however, revoked on 5.2.2008.