N GOPAL Vs. KARNATAKA POWER TRANSMISSION

JUDGEMENT

(1.) AN ex-cashier of Karnataka Power Transmission Corporation Limited is questioning the order dated 8-11-2001, Annexure-D on the following facts.

(2.) THE petitioner joined the Karnataka Power Transmission Corporation Limited (for short the 'corporation') in the year 1968. He was promoted from time to time and as on the date of filing of the petition, he was working as a cashier. On 11-10-2001, a show-cause notice was issued to him asking to show cause as to why action could not be taken for his having committed certain irregularities in remittance of cash in terms of Annexure-B. A reply was sent by the petitioner in terms of annexure-C. Simultaneously, the Corporation also initiated criminal proceedings. They have submitted a 'b' report in the matter. The same was accepted. Subsequently, the Board by an order dated 8-11-2001, ordered penalty of dismissal on the petitioner. The petitioner is before this Court challenging the same.

(3.) THE Counsel for the petitioner took me through the pleadings in terms of his prayers. According to him, there is no admission on the part of the petitioner. 'b' report has not been properly appreciated by the respondents in ordering his dismissal. The Counsel complains of no enquiry before ordering termination. He refers to the provisions of the karnataka Electricity Board Employees' (Classification, Disciplinary control and Appeal) Regulations, 1987, in support of his submission.