K C SHARMA Vs. YAMUNA POWER LIMITED

JUDGEMENT

(1.) THE intra -court appeal arises out of the order dated 28th February, 2013 passed by the learned Single Judge in Writ Petition(C) No. 2107/2000 filed by the appellant, whereby the learned Single Judge has, after setting aside the orders dated 21st October, 1999 passed by the Disciplinary Authority and 2 nd February, 2000 passed by the Appellate Authority, required the Disciplinary Authority to pass a speaking order.

(2.) THE appellant, Sh.K.C.Sharma, when working as an Assistant Accountant in the office of AFO (D) YVR, Delhi Vidyut Board (earlier known as Delhi Electric Supply Undertaking) was issued a charge -sheet dated 1st December, 1994 imputing him of misconduct during the year 1992 -1993. The article of charge against him reads as follows: - "Sh. Kham Chand Sharma, E.No.11846 while working as Asstt. Acctt. in the office of AFO(D)YVR during the year 1992 -93 with mala -fide intention with a view to extend undue benefit to the consumer in connivance with Sh.R.K.Taneja, AFO(D)VYR assisted Sh.Ramesh Chand, Sr.Clerk, in reducing the reading (units)by tampering the readings recorded in the meter reading sheets. After feeding to the computer for the month of June & August, 1992 against K. No. 052 -0049063 registered in the name of Sh.Chander Bhan and Sh.Ved Prakash Prop. M/s Anuj Ice Factory Village Gokal Pur, Shahdra and further assisted in correction of the bill on the basis of the reduced reading (units) and in crediting an amount of Rs. 8080.20 to the consumer incurring heavy financial loss to the undertaking."

(3.) THE appellant denied the charge, requiring the Disciplinary Authority to appoint an inquiry officer to record evidence and submit an inquiry report.