K. SEETHARAM BHAT S/O SRI. MAHABALA BHAT, ASSISTANT ENGINEER Vs. CHIEF ENGINEER ELECTRICITY (GENERAL) AND DISCIPLINARY AUTHORITY, KPTCL AND KARNATAKA POWER TRANSMISSION CORPORATION LIMITED (FORMER KEB) AND APPELLATE AUTHORITY

JUDGEMENT

(1.) HEARD the learned Counsel for the Petitioner and the Respondents.

(2.) THE facts are as follows:

(3.) THE learned Counsel for the Respondent on the other hand, has filed statement of objections to contend that there is admittedly no dispute about the incident having occurred and the same being as a result of a defective GI wire, it was the responsibility and the duty of the Petitioner to have maintained the same in order and it is only on account of the Petitioner's negligence and want of diligence that the accident has occurred and if timely measures had been taken by the Petitioner, the accident could have been avoided and a young his saved. Therefore, the learned Counsel would submit that there can be no lenience shown insofar as the Petitioner is concerned. In any event, the penalty imposed is of a minor nature and hence, would not warrant interference by this Court as it is necessary in order to maintain discipline in the Corporation, that at least such minor penalty be imposed, though the damage caused is of a serious nature insofar as a young life has been taken away on account of the negligence on the part of the Petitioner.