V V GEORGE, ASSISTANT ENGINEER Vs. CHAIRMAN, KSEB; SECRETARY, KSEB; CHIEF ENGINEER(HRM); DEPUTY CHIEF ENGINEER; EXECUTIVE ENGINEER

JUDGEMENT

(1.) Petitioner is an Assistant Engineer under the Kerala State Electricity Board.

(2.) In this writ petition, he is challenging Ext.P7, an order imposing a punishment of barring one annual increment without cumulative effect and ordering recovery of Rs.11,137/- from the petitioner. This order was passed pursuant to the disciplinary proceedings initiated following Ext.P1 memo of charges.

(3.) It is now submitted by both sides that the Full Board of the KSEB considered the case of another person who was proceeded against along with the the petitioner on 9/3/2009 and by Ext.P8 order, that person has been exonerated of the charges. It is stated that subsequently on 24/10/2009, yet another order has been issued by the Board exonerating the petitioner also. A copy of the said order has been made available by the standing counsel for the respondents.