REGENT COMPUTRONICS PVT. LTD.

S.L. VARUN Appellant

V/S

DELHI POWER COMPANY LTD. Respondents

Referred Judgements :-

KURUMA V. R. [REFERRED TO]
GAFOOR MIA KAUSAL V. DIRECTOR [REFERRED TO]
STATE V. N.M.T. JOY IMMACULATE [REFERRED TO]
M P SHARMA OTHERS VS. SATISH CHANDRA DISTRICT MAGISTRATE DELHI [REFERRED TO]
BISHUN NARARIN MISRA VS. STATE OT UTTAR PRADESH [REFERRED TO]
KOSHAN LAL TANDON KUNJ BEHARI VS. UNION OF INDIA [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. TRILOKI NATH KHOSA [REFERRED TO]
POORAN MAL SHRI HANUMAN PERSHAD GANERWALA JAGAT RAM MAGO RAMJI DAS SHARMA VS. DIRECTOR OF INSPECTION INVESTIGA TION NEW DELHI:DIRECTOR OF INSPECTION NEW DELHI:SHRI R N LIMAYA:SHRI R N LIMAYA [REFERRED TO]
MYSORE STATE ROAD TRANSPORT CORPORATION STATE OF MYSORE VS. MIRJA KHASIM ALI BEG:S M AHMED [REFERRED TO]
KRISHNA KUMAR VS. DIVISIONAL ASSISTANT ELECTRICAL ENGINEER [REFERRED TO]
STATE BANK OF INDIA STATE BANK OF INDIA A K SOUNDRARAJAN VS. S VUAYA KUMAR:T DAYAKAR RAO:CENRTRAL BOARD OF DIRECTORS STATE BANK OF INDIA [REFERRED TO]
UNION OF INDIA VS. R REDDAPPA [REFERRED TO]
AJIT KUMAR NAG VS. GENERAL MANAGER P J INDIAN OIL CORPORATION LTD [REFERRED TO]
ASHOK KUMAR MONGA VS. UCO BANK [REFERRED TO]

JUDGEMENT

(1.) By way of present appeal, the appellant-Mr. S.L. Varun has challenged judgment dated 5th April, 2004 dismissing his writ petition and upholding order of the disciplinary authority and the appellate authority.

(2.) The appellant was an employee of the Delhi Vidyut Board. He was served with a charge sheet dated 5th April, 2000 on the ground that he was found.indulging in theft of electricity, which conduct was highly unbecoming as he was an employee of Delhi Vidyut Board and warranted imposition of stiff major penalty.

(3.) As per the enquiry report, the charge was held to be proved. By order dated 20th May, 2002 passed by the disciplinary authority, penalty of removal from service was imposed on the appellant. An appeal was filed and vide order dated 29th June, 2002, the Chairman Delhi Vidyut Board partly allowed the appeal converting the penalty of removal from service to one of compulsory retirement. The appellant, therefore, became entitled to terminal benefits.

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S L VARUN Vs. DELHI POWER COMPANY LTD

Referred Judgements :-

JUDGEMENT

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