ASHOKKUMAR GUPTA Vs. MAHARASTHRA ELECTRICITY BOARD

JUDGEMENT

(1.) By this petition the petitioner challenges the order dated 18.6.2002 passed by the Technical Director and Competent Authority as also order passed by the Appellate Authority dated 8th August, 2002 confirming that order. By the order dated 18.6.2002 the petitioner who was in service of Maharashtra State Electricity Board as Jr. Engineer has been reduced in rank for the misconduct committed by him. The punishment imposed on the petitioner is as under:-

(2.) The order imposing punishment on the petitioner, challenged in the petition, is modified. It is directed that the period of suspension of the petitioner from 25/3/2002 till the date of order 18/6/2002 shall be treated as suspension. Punishment of fine cumulative of 1/10 amount from basic salary of the petitioner is also imposed on the petitioner. The MSEB shall pay retiral benefits to the petitioner in accordance with this law. Rule made absolute accordingly. No order as to costs.