S P VERMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner has prayed for the issuance of a writ in the nature of certiorari for quashing the impugned order dated March 21 1995 (Annexure P -5) passed by the Chief Engineer (Operation), Zone No.1, Hayana State Electricity Board, Panchkula, District Ambala (respondent No.2). Further, the petitioner has prayed for quashing the orders dated August 23, 1995 (Annexure P -7/11 and P -7/11) passed by the Additional Secretary/Secretary, Haryana State Electricity Board, Panchkula respectively.

(2.) THE petitioner has averred that he joined as T. Mate on work charge basis in the department of Punjab State Electricity Board in the year 1959. His services were regularised w.e.f. September 18, 1960. He was promoted as Assistant Lineman. He was further promoted to the post of Lineman on August 18, 1965. On re - organisation of the State of Punjab, the petitioner was transferred to the State of Haryana. It has been further averred that he worked efficiently and satisfactorily. No adverse remarks were ever given against the petitioner nor were conveyed to him, but to the utter surprise of the petitioner, he was removed from service on March 21, 1995.

(3.) A charge -sheet was served upon the petitioner on May 17, 1994 (Annexure P -1) and departmental enquiry was ordered. The Executive Engineer (Works) -cum -Enquiry Officer, Operations Circle, Haryana State Electricity Board, Ambala submitted its report dated February 20, 1995 (Annexure P -2). Show Cause Notice dated March 2, 1995 (Annexure P -3) was issued to the petitioner. Reply to the show cause notice was submitted by the petitioner on March 15, 1999 (Annexure P -4). Respondent No.2 removed the petitioner from service vide order dated March 21, 1995 (Annexure P -5).