M L JINDAL Vs. D V B

JUDGEMENT

(1.) This appeal is directed against the order dated 18.2.2002 passed by the learned Single Judge dismissing the appellant's writ petition WP(C) No 1159/2002 whereby the appellant had challenged the order dated 10.3.2000 passed by the Respondent No.1 imposing the penalty of removal from service. The appellant also challenged the order dated 9.11.2001 whereby the appeal of the petitioner was rejected by the appellate authority.

(2.) The appellant was in service with the Delhi Vidyut Board (DVB) [earlier known as Delhi Electricity Supply Undertaking] for over 32 years. On 22.6.1995, a Memorandum was issued to the appellant stating that while working as a Senior Cash Clerk at the Rani Bagh Cash Collection Counter No. 504 on 26.12.1990 he embezzled/ misappropriated government money in the sum of Rs.7695 collected by him against the electricity connection of one Mr. Arun Kapoor at B-320, Lok Vihar, Pritam Pura, Delhi. The memo was accompanied by a statement of settlement of allegations against the appellant, which reads as under :

(3.) The list of documents, sought to be relied upon in the enquiry, read as follows :