BABU RAM JAIN Vs. BSES YAMUNA POWER LTD

JUDGEMENT

(1.) THE Petitioner, who was employed as a senior lineman with the DVB [which has since been substituted by BYPL] has filed this writ petition challenging the memorandum dated 5th March 1992 issued by the Delhi Electric Supply Undertaking ('DESU') and served upon him the articles of charges on the basis of which disciplinary proceedings were initiated. THE Petitioner also challenges the enquiry report dated 2nd January 1996 holding the Petitioner guilty of the charges, the show cause notice dated 5th June 1996 and the consequential order dated 2nd May 1997 of the Disciplinary Authority ('DA') imposing the penalty of removal from service and the order dated 29th January 1998 passed by the Appellate Authority ('AA') dismissing the Petitioner's appeal.

(2.) THIS Court has heard the submissions of Ms. Maninder Acharya, learned counsel appearing for the Petitioner and Mr. B.C. Pandey, learned counsel appearing for the DPCL.

(3.) THE DA while accepting the report of the IO imposed the penalty of removal from service on the Petitioner. THE DA does not appear to have given any reasons for doing so. Likewise, the AA has merely stated that it finds no infirmity in the order of the DA.