VASANT RAGHUNATH TUPEKAR Vs. MAHARASHTRA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This Petition filed under Article 226 of the Constitution of India impugns the order dated 12.3.2001 passed by the Chairman of the Maharashtra State Electricity Board (hereinafter referred to as the State Board) reverting the Petitioner from the post of Chief Engineer to that of Superintending Engineer.

(2.) The facts necessary for adjudication of the issues raised in the Petition are narrated hereinunder:-

(3.) The Petitioner vide his letter dated 16.2.2001 replied to the said chargesheet. The Petitioner denied the fact that he was in collusion with the consumer. The Petitioner stated that in fact he was the person who was responsible for initiating the action against the consumer which was triggered by his letter dated 23.6.1996. It would be relevant to reproduce some of the paragraphs of the Petitioner s reply:-