HARVEER SINGH Vs. DELHI POWER SUPPLY CO. LTD.

JUDGEMENT

(1.) The present petition has been filed by the petitioner with the following prayers:-

(2.) From the above, it is noted that the challenge is primarily to order dated Feb. 15, 2001 whereby the Appellate Authority dismissed the appeal of the petitioner and upheld a penalty of 30% cut in pension per month permanently.

(3.) Some of the relevant facts are, in the year 1990 the petitioner was working as Senior Cash Clerk in DESU. On May 21, 1990, a complaint was lodged by one Ram Chander Goel against the petitioner alleging in the complaint that his wife had come to deposit certain electricity bills on April 12, 1990. The petitioner received Rs. 704.00 in respect of certain regular electricity bills and advance electricity bills, issued receipt in respect of advance electricity bills and pocketed Rs. 466/- pertaining to the regular electricity bills. On April 08, 1992 a charge sheet was issued to the petitioner in respect of the allegations, wherein three Articles of Charge were framed against him. On April 28, 1992, the petitioner submitted an application asking for the help of one K.L. Sharma for assisting him in carrying out the inspection of records. The said request was rejected. On March 01, 1993, the petitioner submitted his reply to the charge sheet and denied all the charges. On March 26, 1993, the petitioner was placed under suspension. It may be noted that in the charge sheet, the respondent sought to prove the charges by way of twenty three documents and seven witnesses. Inquiry Officer was appointed, who held inquiry and proved the charges against the petitioner. It is also noted that during the pendency of inquiry, the petitioner attained the age of superannuation.