BSES YAMUNA POWER LTD Vs. TORHI SINGH

JUDGEMENT

(1.) THE respondent workman herein was served with charge-sheet dated 23.09.1998 at the time when he was serving with erstwhile Delhi Electric Supply Undertaking (DESU) as an Inspector. In the charge-sheet, the imputation against him was that he had energized a commercial light connection sanctioned against K.No.614-121778 in favour of one Sh. Girbar Singh at premises of one Mr. Rakesh Kumar on the main road of Babarpur and not at premises No.20-A-3/17, Vishwakarma Road, Babarpur, Shahdara where it was actually to be energized.

(2.) TO put it otherwise, it is not in dispute that the electricity connection had been sanctioned by the officials of the Commercial Department of DESU and the only allegation against the respondent workman was that he had installed the said connection at the wrong address at the instance of one Mr. Rakesh Kumar in whose shop electricity connection was in fact energized and that shop was not at the address for which the electricity connection was sanctioned.

(3.) ON the charge that the electricity connection was energized at the wrong address, Disciplinary Authority imposed punishment of removal of the respondent workman from service.