DELHI JAL BOARD Vs. SUDHIR KUMAR GUPTA

JUDGEMENT

(1.) The respondent is an employee of Delhi Jal Board and was issued a charge sheet vide memorandum dated 01.04.2001.

(2.) The gravamen of the allegation of misconduct against the respondent was that he failed to detect the unauthorized water connection at House No.1570 to 1575, Gali Hira Singh, Navin Shahdara.

(3.) The respondent denied the charge and stated that after a complaint was received that an unauthorized water connection was in existence in the house in question he visited the house on 19.06.2000, but found that the allegation was incorrect.