KALE NAGESWARA RAO Vs. DIVISIONAL ELECTRICAL ENGINEER

JUDGEMENT

(1.) This writ petition is filed assailing the punishment order issued by the 1st respondent vide memo No.DEE/O/NRT/ ADM/JAO/C1/D.NO.2330/07 dated 24.09.2007 as void, illegal, arbitrary and contrary to the APSEB Discipline and Appeal Regulations.

(2.) The petitioner is appointed as Assistant Line Man under the control of first respondent on 10.10.2005. While he was working as Assistant Line Man, Kotha Uppalapadu, Rural, Vinukonda Operation Division, Narasarapet, Guntur District, the 3rd respondent has issued charge sheet on 16-11-2006 framing a charge against the petitioner alleging that he was absconding from duty with effect from 10.10.2005 and the same is in violation of clause XXIV (a) Para 4 of APSEB. Employees Revised Conduct Regulations.

(3.) The 2nd respondent appointed the 3rd respondent as an Enquiry Officer by his proceedings dated 14.11.2006. Subsequently the 3rd respondent has issued the charge sheet. The 1st respondent is the Disciplinary Authority under the Regulations, which are adopted by the APSPDCL. The petitioner has submitted an explanation to the charge sheet denying the charges. An oral enquiry was held by the 3rd respondent on 27.12.2006 and 3rd respondent submitted his report on 29.12.2006 holding that the charges framed against the petitioner was proved.