Y N MOITRA Vs. D V B

JUDGEMENT

(1.) VIDE the instant petition, the petitioner has sought to set aside the impugned order dated 18.02.2000 reverting the petitioner to the post of Foreman.

(2.) IT is further prayed that the petitioner be continued in service as A.E. and he is entitled to all the benefits of the post of A.E. from 05.04.1999 till 31.03.2002 with subsequent promotion which he is entitled to as per rules and benefit attached to such promotion.

(3.) IT was revealed that Shri Nahar Singh dishonestly and with malafide intentions got shifted those connections to some other place beyond lal dora area which was not notified area for installing the electricity meters nor the area was covered within the policy of the respondents.