DIPENDRA NARAYAN MUNSHI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellant was an employee of the West Bengal State Electricity Board (hereinafter referred to as the "said Board"). A disciplinary proceeding was drawn against the appellant on the following charges: Articles of charge against Sri D.N. Munshi, SAE(E) attached to Coochbehar (D) Division.

(2.) Whereas it appears that Sri D.N. Munshi, SAE(E), joined as Station Superintendent, Mathabhanga Group Electric Supply on November 9, 1995 and attended the meeting on November 10, 1995 at Jalpaiguri (Dist.) Circle which was presided by the Member (Distribution). It v/as decided in the meeting to liquidate all the pending applications and pending connections upto September 30, 1995 straight cases within December 31, 1995 and the complicated cases within March 31, 1996. Complicated cases means the cases where poles will be required or where system requires to be improved. And

(3.) Whereas it appears that, Sri D.N. Munshi, S.S Mathabhanga Group Electric Supply submitted one report dated January 8, 1996 for PRT meeting, columns 7 and 8 of the said report are reproduced below: @@@731.htm@@@