A P RAMACHANDRAN Vs. KERALA STATE ELECTRICITY BOARD REPRESENTED BY ITS SECRETARY VYDYUTHI BHAVAN PATTOM THIRUVANANTHAPURAM

JUDGEMENT

(1.) THE petitioner while working as a Cashier in the Kerala State Electricity Board, the Vigilance and Anti-Corruption Wing of the Government conducted a surprise inspection and found out certain irregularities in respect of cash dealings by the petitioner. In respect of the same, the concerned Sub Engineer filed a complaint before the Police. THE Board also initiated disciplinary proceedings against the petitioner in respect of the same. Alleging that the Sub Engineer did not have jurisdiction to file a complaint, the petitioner filed Ext.P2 representation before the 3rd respondent and obtained Ext.P3 judgment for disposal of the same. Pursuant to the same, Ext.P4 order has been passed by the Deputy Chief Engineer rejecting the contention of the petitioner. Again petitioner filed Ext.P5 representation before the 2nd respondent. THE petitioner now seeks the following reliefs:

(2.) I have heard the counsel for the petitioner as well as the Standing Counsel for the Board.