KESHAV DEO PANDEY Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) The petitioner has prayed for calling for the record and quashing the order dated 26.4.2003 communicating the decision of the Board of Directors of U.P. Power Corporation Ltd. imposing punishment of deduction of 5% from pension; not to pay any gratuity to him and for treating the period from 17.6.2000 to 30.9.2000 on which day he has retired on attaining the age of superannuation, for not paying him pay and allowance other than the suspension allowance and to treat the period as break in service.

(2.) We have heard Shri Manu Mishra holding brief of Shri Ashok Trivedi, learned counsel for the petitioner. Shri Sandeep Srivastava appears for the respondents.

(3.) Brief facts giving rise to the writ petition are that a first information report was lodged on 25/26th February, 2000, on a preliminary enquiry conducted by Shri Ashok Kumar, the then Deputy General Manager, Electricity Distribution Division, Mainpuri, against the petitioner, then serving as Asstt. Engineer (Revenue) alleging that he is responsible for negligence on which Rs.4,81,499/- were stolen from the cash chest. He was placed under suspension with immediate effect on 17.6.2000 under the U.P. State Electricity Board (now U.P. Power Corporation Ltd.) Officers and Employees (Conditions of Service) Regulations, 1975.