JAYANTA BARUAH Vs. ASSAM STATE ELECTRICITY BOARD

JUDGEMENT

(1.) FEELING aggrieved by the Judgment and Order dated 27. 06. 2003, passed in C. R. No. 3292/1994, dismissing the challenge to the termination of his services as a disciplinary measure, the appellant is in appeal.

(2.) WE have heard Mr. D. C. Mahanta, Senior Advocate for the appellant and Mr. N. Singha, learned standing counsel, Assam State Electricity Board (hereinafter also referred to as the 'board' ).

(3.) THE pleaded case of the petitioner in brief, is that while he was posted as Assistant Engineer at Kanch Electrical Circle, vide letter dated 16. 061992, the Addl. Chief Engineer (Com), ASEB, Guwahati, instructed the Superintending Engineer (E), Kanch Electrical Circle to take necessary steps for early realization of an outstanding amount of Rs. 1. 5 crores from the Board's consumer M/s. Vinay Cements Ltd. As the said letter did not reach the Superintending Engineer Kanch Electrical Circle, the said authority entrusted the appellant/writ petitioner with the duty to collect a copy thereof, from the office of the Addl. Chief Engineer (Com), ASEB, Guwahati, as he was scheduled to visit the city in connection with other official duties.