D VENKATESAN Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner in both the writ petitions is the same person. In the first writ petition, the petitioner challenges the order dated 12. 7. 2005 by which his appeal made to the Chief Engineer - Distribution, Vellore was rejected and the punishment order given by the Superintending Engineer, Dharmapuri, dated 09. 02. 2005 was confirmed. The third respondent Superintending Engineer, by his order dated 09. 02. 2005, imposed a punishment of postponement of increment for a period of one year without cumulative effect.

(2.) THE charge against the petitioner was that he received a loan of Rs. 1,70,000/- from the Tamil Nadu Electricity Board [for short, 'board'] as House Building Advance for purchasing a House Board flat along with a built in structure. The said property was also mortgaged with the Board until the entire repayment of the loan. The petitioner, after obtaining the House Building Advance, without informing the Board, constructed a shopping complex and made elaborate changes in the house building five shops. He had also obtained five electricity connections to these five shops and enquiry was conducted against him and it was held that all the four charges have been proved against him. It is on the basis of this report, the petitioner was imposed with a minor punishment and also recovery of the entire loan amount along with the interest was sought to be made against him. The petitioner filed a writ petition being W. P. No. 15742 of 2005 and this Court did not interfere with the punishment but directed to file an appeal before the appellate authority. The appellate authority, by an order dated 12. 7. 2005, which is impugned in this writ petition, dismissed the appeal and confirmed the punishment imposed by the Superintending Engineer, Dharmapuri.

(3.) IN the second writ petition, the petitioner seeks for a direction to the Superintending Engineer, Dharmapuri, to consider his representation dated 05. 7. 2007 for promotion to the post of Junior Engineer.