YELLAPRAGADA PRABHAKARA RAO Vs. SOUTHERN POWER DISTRIBUTION CO.

JUDGEMENT

(1.) W.P. No.1374 of 2010

(2.) The petitioner joined in the service as Helper on 12-05-1984. On the basis of Matriculation Certificate, he disclosed his date of birth as 12-02-1953. It was so entered in the office records. In 1991, the petitioner was promoted as Lineman. Later, the petitioner was converted as Lower Division Clerk (LDC) during the same year. In 2005, the petitioner was promoted as Upper Division Clerk (UDC).

(3.) On 13-03-2009, a charge sheet was issued making two allegations against the petitioner viz., that the petitioner has allowed Smt. A.Venkateswaramma to discharge his duties for a period of two years in violation of Andhra Pradesh State Electricity Board Employees Revised Conduct Regulations (for short "the Regulations") and that the petitioner has got entered false date of birth in his service record as 05-2-1953 while the real date of birth was 05-02-1951.