O P GUPTA Vs. DELHI VIDYUT BOARD

JUDGEMENT

(1.) Petitioner was in service of Respondent Delhi Vidyut Board (DVB in short) from where he retired with effect from 30.11.93. However, few months before his retirement, Petitioner was issued Charge Sheet dated 26.5.93 which was received by him on 28.6.1993. Although the Petitioner retired, enquiry continued. Inquiry Officer submitted his report on 30.4.1997, returning the findings that charges against the Petitioner was not proved beyond all doubts. However, Disciplinary Authority did not agree with the Findings of the Enquiry Officer and issued Show -Cause Notice to the Petitioner dated 2.1.1998. His reply was received and considered by the Disciplinary Authority and thereafter on 21.9.98, Petitioner was imposed penalty of 30% cut in pension per month for a period of 3 years. His appeal against the said order having been dismissed by the Appellate Authority, Petitioner filed the present Writ Petition.

(2.) Graveman of the charge, as per the Charge Sheet served upon the petitioner, in the following manner :-

(3.) In this statement dated 3.1.91 Shri Gupta has stated that he had not visited the site. The meter was replaced on the request of the consumer. His contention has however, not found to be tenable as the Inspector and Lineman Gr.II have stated that Shri Gupta had visited the site. Further in the FIR lodged by the consumer, the address is given as Khasra No.7/26 Village Devii whereas the meter was found installed at Devli Extn. near Janta flats.