D. P. SHARMA Vs. BSES RAJDHANI POWER LIMITED

JUDGEMENT

(1.) The present writ petition is directed against the impugned Order No. DGM (HR)/ 2015-16/204A dated 29.02.2016 passed by the respondents whereby the departmental appeal preferred by the petitioner against the Order No. SR.MGR(HR)/2015-16/48 dated 08.06.2015 passed by the disciplinary authority was dismissed.

(2.) Vide the present petition, the petitioner has also challenged the impugned show cause notices dated 19.09.2014, 17.11.2014, 24.04.2015 and 13.05.2015 issued by respondent no.1 to the petitioner.

(3.) The brief facts of the case are that the petitioner was appointed as a Meter Reader in the erstwhile Delhi Electric Supply Undertaking ("DESU") on 08.10.1974 (Employee No. 17068). The petitioner received a Memo dated 24.10.1990 whereby an alleged charge of misconduct was levelled against him, which contained in the Statement of Article of Charge, is reproduced as under:-