S C BHAGWANI Vs. DELHI ELECTRIC SUPPLY UNDERTAKING

JUDGEMENT

(1.) The petitioner, who is working in the Delhi Electric Supply Undertaking, was promoted adhoc Superintendent on 6.12.1885 along with other officials similarly situated. Except the petitioner, services of the others were regularised on the post of Superintendent vide order dated 17/9/1987. The case of the petitioner was dealt with separately because a show cause notice was issued to him in dated 12/8/1986 and the enquiry proceedings were pending for nearly more than 9 years and the Disciplinary Authority imposed punishment on 19/6/1995:-

(2.) There was an appeal by the petitioner and the Appellate Authority General Manager (E) passed the order on 9/8/1985 :-

(3.) The same officer General Manager (E) passed an order on 12/2/1996 purporting to review or correct the order dated 9/8/1985 and converted the punishment from stoppage of two increments without cumulative effect into from stoppage of promotion for two year. It is common ground that it is only a minor penalty.