LAWS(DLH)-2013-5-562

RAM KHILAWAN Vs. DELHI VIDYUT BOARD

Decided On May 08, 2013
RAM KHILAWAN Appellant
V/S
DELHI VIDYUT BOARD Respondents

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner -Sh. Ram Khilawan challenging the orders passed by the Disciplinary Authority dated 10.11.1997 whereby the petitioner has been inflicted the punishment of dismissal from service. The employer at the relevant time was DVB and which is now represented by its successor entity M/s. BSES Rajdhani Power Ltd. The facts of the case are that the four persons were getting house building loans sanctioned to the employees from their PF accounts by submitting forged documents. These four persons were Sh. R.C. Sharma Senior Clerk, Sh. Chandan Singh Peon, Sh. Nathu Ram Cashier and the petitioner. The role which is attributed to the petitioner is that he was a contact person for the employees of the DVB for preparing the papers and also coordinating for grant of the loans. Article of Charges dated 8.3.1990 was served upon the petitioner alongwith statement of allegations. The statement of allegations reads as under: -

(2.) ENQUIRY proceedings were conducted in which evidence was led by both the parties. Enquiry Officer thereafter gave his report dated 12.4.1996 giving a finding that the petitioner was guilty of the charges made against him. The Disciplinary Authority issued a show cause notice to the petitioner dated 7.3.1997 and after considering the response of the petitioner passed the impugned order dated 10.11.1997 whereby the petitioner has been inflicted the penalty of dismissal from service.

(3.) THE following arguments have been urged on behalf of the petitioner for setting aside of the impugned order dated 10.11.1997 of the Disciplinary Authority: -