SHRI INDER RAJ KAKAR Vs. DELHI TRANSPORT UNDERTAKING AND ANOTHER

JUDGEMENT

(1.) On March 23, 1971, the present petition was filed by Shri Inderaj Kakar for getting quashed the recommendations made by a departmental promotion committee and the General Manager of the Delhi Transport Undertaking (to be hereinafter referred to as "the D.T.U.") for the appointment of Shri S.N. Renjan as the Works Manager. The petitioner also desired that directions be issued to the Delhi Transport Committee of the D.T.U. not to approve the name Shri Ranjan as the Works Manager.

(2.) No stay was granted by this Court as the petitioner was already working on a temporary basis as Work Engineer in the office of the India Tourism Development Corporation and also because the proposed appointment of Shri Ranjan was only to be on an ad hoc basis. It was however, directed that pending disposal of the writ-petition Shri Ranjan should not be confirmed in the post of Works Manager.

(3.) It is the common case of the parties that after the stay application was dismissed appointment of Shri Ranjan as Works Manager of the D.T.U. was made on ad hoc basis. According to the statement made at the bar by Shri G.K. Sharma, on behalf of the D.T.U. the present appointment of Shri Ranjan as work Manager is only for a period of six months with effect from April 19, 1971.