ROOP SINGH BHADORIYA Vs. STATE OF M. P.

JUDGEMENT

(1.) With consent heard finally.

(2.) The present petition is preferred under Article 226/227 of the Constitution taking exception to the order dtd. 21/4/2011 (Annexure P-1) passed by General Manager (O&M) Gwalior Circle whereby petitioner who was working as Junior Engineer was inflicted with punishment of stoppage of one annual increment without cumulative effect.

(3.) Precisely stated facts of the case are that petitioner at the relevant point of time was posted at rural area and divisional office Datia. Petitioner made less recovery of electricity dues from the consumers in comparison to previous year i.e. 2009-2010 and did not achieve the target of recovery in 2010-2011 resulting into loss to the company. Therefore, a show cause notice was served on 10/6/2010 which was received by the petitioner on 23/6/2010. Same was replied on 2/7/2010 wherein petitioner categorically mentioned the fact that he has not right to write the Confidential Report (C.R.) of employees working under him therefore, they did not make any cooperation in the field regarding recovery as well as with respect to installation of transformer therefore, less recovery was made. He pleaded innocence.