M. THIMMAYYA Vs. THE DIRECTOR (ADMN. & HR) KPTCL, THE GENERAL MANAGER (ADMN. & HR) GESCOM, THE ELECTRICAL ENGINEER (ELE) O & M CIRCLE AND SUPERINTENDING ENGINEER (ELE) AND THE DISCIPLINARY AUTHORITY O & M CIRCLE

JUDGEMENT

(1.) HEARD .

(2.) SRI Ravindra Reddy, learned Advocate appearing for the respondents taking assistance of Regulation 14 of Karnataka Electricity Board Employees (CDC & A) Regulations, 1987 (for short the 'Regulations') submits that no enquiry need to be held against the petitioner in case if the petitioner is convicted on a criminal charge and that it is open for the respondent -authority to pass such orders as the authority deems fit. However, such submission is opposed by Sri Chaitanya Kumar, learned Advocate for the petitioner by contending that the rules of natural justice mandate that the petitioner should be notified and heard in the matter.