AMBERLIGHT Vs. MEGHALAYA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Upon hearing the learned counsel Shri S.C. Shyam for the writ petitioner and also Shri S.R. Sen, learned counsel for the respondents, it appears to me that the writ petitiomer made a prayer for setting aside the order of dismissal dated 29.7.1994 dismissing the writ petitioner, Shri Amberlight Lyngdoh, Assistant Engineer (Civil) from service with immediate effect as in Annexure-XII to the writ petition. The facts of the case in a very short compass are as follows:

(2.) The writ petitioner is a graduate in Civil Engineering and was appointed as Asstt. Engineer by the MESEB, hereinafter referred to as the Board and, joined the Board as such in May, 1.986 and he was posted as Asstt. Engineer, In-charge of Construction of Power House in stage IV project of the Board, with its Headquarter near Zero Point, Kyrdemkulai, East Khasi Hills District and was attached with the Civil Division No. 4 of the Stage IV project.

(3.) The related work under Civil Division No. 4 of stage IV project was entrusted to one M/ S.Amrapali Structural Pvt. Ltd., of New Delhi by the competent authority of the Board. Under the related contract agreement, the Board was required to supply requisite quantities of cement to the contracting firm free of cost as mentioned in the tender agreement by instalments, depending upon the progress of works and requirements of such materials for the work.