VINCENT Vs. TNEB

JUDGEMENT

(1.) THE petitioner J. Vincent, it is said, was functioning as Assistant Divisional Engineer in the services of the Tamil Nadu Electricity Board (respondent 1 ). While so functioning, he was served with a Memo No. SE/re/st/confl. 20/ 82, dated June 30, 1982 issued by the Superintending Engineer/rural Electrification, Madras, for initiation of disciplinary proceedings cataloguing various charges framed against him. Likewise the Superintending Engineer, Chen-galpattu Electricity System, Kancheepuram, served a memo No. Sec/adm. 2/ja. 1/dp. PR/ 448/83 dated April 5, 1983 on him cataloguing various charges.

(2.) TWO sets of charges, if proved are liable to be vitiated with penalty of removal or dismissal from service as stated above, were inquired into by the Chief Engineer (Personnel), Tamil Nadu Electricity Board, Madras-600 002 (respondent 2) and after the conclusion of the inquiry, he submitted a report to respondent-1 Board holding the petitioner guilty of certain grave charges, though in respect of certain other charges he held as not proved.

(3.) RESPONDENT 1 (Board) even without furnishing copy of the inquiry report to the delinquent petitioner, dismissed him from service, accepting the findings of the Inquiring Officer by order in BP. Ms. (FB) No. 1 (Administrative Branch) dated January 20, 1984. The operative portion of the order of the Board is couched in the following terms: