VISHAL SHARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) The petitioner was a Junior Engineer in the service of the U.P. Power Corporation Limited. He was earlier posted under the Pashchimanchal Vidyut Vitran Nigam Ltd. at the Electricity Distribution Division-VIII, NOIDA and then transferred to the Purvanchal Vidyut Vitaran Nigam Limited, where he joined on 16/3/2021.

(2.) After a preliminary inquiry, the petitioner was chargesheeted vide charge-sheet dtd. 24/9/2021. Eight charges were framed against him. The first charge relates to nonmaintenance of a register for temporary connections from 1/7/2019 to 30/6/2021, leading to non-monitoring of temporary connections. It is also part of the charge that upon checking of the records, most temporary connections were found approved without installing meters, the readings not taken and bills not issued.

(3.) The second charge relates to the temporary connection installed at the premises of a certain Mohd. Sartaj, Khasra No.11, Neer Peer Shahberi, Greater NOIDA. This connection was sanctioned temporarily on 9/8/2019 for 2 kilowatts. The period sanctioned was three months. The premises were inspected in the month of August, 2021, where the connection was found disconnected. The office did not have any record of a permanent disconnection or that of the consumer being billed or dues of the Corporation realized. The charge says that it was the duty of the petitioner to get the meter reading of the temporary connection recorded regularly and bills issued to the consumer. It was also his duty to realize dues from the consumer.