MOHD.QUADER ALI Vs. A.P.TRANSCO LTD

JUDGEMENT

(1.) THE present writ petition has been filed to declare a Memo.no.CE/Disc.Cases/AS-XX/611/NA92)/ 95-7 Dt.17.8.1998 of the Andhra Pradesh State Electricity Board (for short "the Board") and a consequential memo No.CE(DMisc.cases)/DM-XX/6111/Na92)/95-8 dt.30.8.1999 issued by it's successor , the 1st respondent and to set them aside.

(2.) THE petitioner was employed as Revenue Cashier in the erstwhile Board. In September 1994, a complaint was made against the petitioner by a press reporter B.Anjiah of Machareddy Mandal about temporary misappropriation of a sum of Rs.1,003/- paid by a consumer by name Reshma Bee. vide memo dated 20th July, 1994 the petitioner was allegedly 'warned' by the Board.

(3.) CHALLENGING the same, the petitioner preferred an appeal under regulation 18 of the AP State Electricity Board Discipline and Appeal Regulations on 8.1.1999.