RAJEEV KUMAR GARG Vs. BSES RAJDHANI POWER LIMITED

JUDGEMENT

(1.) By this writ petition, the petitioner prays for quashing of the departmental proceedings issued against the petitioner pursuant to the chargesheet dated 10.1.2013. The sum and substance of the charges against the petitioner is that the petitioner demanded a bribe for deferring the orders of disconnection of supply to the premises of one Ms. Kickey Sandhu.

(2.) Three grounds have been urged on behalf of the petitioner before me. First is the lack of authority in the disciplinary authority to conduct the disciplinary proceedings. The second is with respect to the enquiry officer not having the necessary authority and the third is of delay in issuing of chargesheet in the year 2013 with respect to an incident of September, 2009.

(3.) The petitioner, as imputation of charges shows, was caught red handed in his car, however, he sped away. I may note that the petitioner was chargesheeted earlier also for another misdemeanour, and with respect to which he had filed W.P.(C) No.5330/2011. This writ petition was dismissed by a learned Single Judge of this Court (S. Muralidhar, J.) vide order dated 28.7.2011. This order reads as under:-