LAWS(CAL)-2014-7-125

ASOKE KUMAR DEY Vs. WBSEDCL

Decided On July 14, 2014
Asoke Kumar Dey Appellant
V/S
Wbsedcl Respondents

JUDGEMENT

(1.) The petitioner was the Station Manager of Champadanga Group Electric Supply Office (the said office, for short) under the West Bengal State Electricity Distribution Company Ltd. (the company, for short). The company issued a charge -sheet against the petitioner and another person i.e Sri Ashoke Kumar Sarkar, senior linesman of the said office, on December 07, 2006. Subsequently, a corrigendum was also issued on September 13, 2007.

(2.) The gist of the charges levelled against the petitioner was that he in connivance with Sri Ashoke Kumar Sarkar harassed one Sri Prasanta Kumar Maity by unauthorisedly disconnecting the service connection to extract bribe from him in a manner which was mentioned in the chare -sheet.

(3.) It was further alleged that on August 18, 2006, the petitioner along with the co -accused and others attached to the office went to the house of the complainant for installation of a pilfer proof box. The petitioner without observing the norms disconnected the electric connection of the premises and asked the complainant to meet him at the office and when the complainant met him in the office, the complainant was informed that many faults were detected in their service connection which might result in his arrest. The petitioner advised the complainant to meet the co -accused and the co -accused asked for Rs. 40,000/ - as bribe from the complainant. The co -accused further threatened the complainant that a penal bill would be raised if he did not meet the demand of bribe. Subsequently, the demanded bribe amount was negotiated into Rs. 15,000/ -payable by instalments.