SHIVJI LAL Vs. DVB

JUDGEMENT

(1.) CONSEQUENT upon a Departmental Inquiry, penalty of removal from service was awarded to petitioner on 12th November, 1999 (Annexure A -2) by the Disciplinary Authority which is under challenge in this petition. At the time of the initiation of the departmental proceedings, petitioner was working as a Meter Superintendent Reader (MSR) in Delhi Vidyut Board. The penalty of removal from service awarded to petitioner stands affirmed by the Appellate Authority vide order of 9th February, 2000. The imputation of misconduct attributed to petitioner is that on 27th December, 1990, he had visited the industrial premises of M/s. V.K. Metal in reference to the request of the consumer that the meter is not in use. Petitioner had inspected the meter bearing K. No. 1258921 of the consumer -M/s.V.K. Metal and had made remark in the Meter Reading Sheet that the supply was not used. Similar remarks were made on the letter of the consumer. Not satisfied with the report of petitioner, a joint inspection report of the premises of M/s. V.K. Metal was carried out on the very next day i.e. 28th December, 1990 and it was found that the aforesaid K. No. had connected load of about 200 KW as against the sanctioned load of 120 HP. The charge against petitioner was that he had made wrong entries in the Meter Reading Book with malafide intention of extending undue benefit to consumer i.e. M/s. V.K. Metal.

(2.) DURING the Inquiry proceedings, respondent had got examined nine witnesses, which were duly cross -examined by petitioner. Pertinently, the Joint Inspection Report stands proved by Mr. S.D. Sharma (PW -4).

(3.) THE relevant findings returned by the Inquiry Officer are as under: -