SUBHASH NARAYAN RAO Vs. KAR ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner who is an employee of the Karnataka Electricity Board (herein after referred to as the Board) has presented this writ petition praying for quashing the Official Memorandum dated 14-10-80 issued by the Superintending Engineer (Elecl), K.E.B., Gulbarga under which the petitioner has been deemed to have been kept under suspension with effect from 2-10-1980.

(2.) The writ petitioner came up for preliminary hearing yesterday. Having regard to the subject master of the petition, I directed Shri B. M. Jayamahadeva Prasad, learned standing counsel for the Board to take notice and to post the case for to-day. By consent of both the counsel, the petition is taken up for final hearing.

(3.) The facts in brief are as follows:- The Petitioner is working as a Meter Reader in Mannekhalli in Gulbarga Cirlce. A criminal case is pending against him in Crime No. 56 of 1980 on a charge of assault. He was taken to custody by the Police on 1-10-1980 and released on bail on 2-10-1980.