AYYAPPAN PILLAI R Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner in WP (C) No. 6868 of 2010 is the appellant herein. The writ appeal is preferred aggrieved by the judgment dated 19th May, 2010 in the abovementioned writ petition.

(2.) The appellant was in the service of the first respondent Kerala State Electricity Board. He retired from service on 31st July, 2009. During the period between 09/01/1987 and 27/09/1988 he was working as 'Cashier trainee'. The further details of his employment may not be necessary except to state that as part of such a duty the appellant had to handle certain monies belonging to the first respondent Board.

(3.) On 11/10/1988 it was detected that the appellant did not account for certain amounts of cash. There was shortage of an amount of Rs.26091/-. Consequent upon the detection of such fact the appellant was kept under suspension on 21/10/1988. An enquiry was ordered after a long lapse of almost five years on 30th July, 1993. The appellant continued under suspension until he was reinstated to service on 11/02/1994.