PREM SINGH Vs. HARYANA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) In this petitioner the petitioner has prayed for quashing orders Annexures P13 dated 29.6.1984 and P20 dated 16.2.1985 passed by Chief Engineer (Operation), H.S.E.B., Chandigarh (respondent No. 2).

(2.) The petitioner joined service as Assistant Lineman in Punjab State Electricity Board on 5.4.1957. During the course of service, he was promoted as Lineman Grade-II and then as Line Superintendent Grade-II. On its creation, the petitioner-service was allocated to the Haryana State Electricity Board (for short, the Board). While working as Line Superintendent Grade-II in Panipat Division of the Board, the petitioner had been elected as President of the Employees Union of Panipat Sub-Division (West). In that capacity, he espoused the cause of the employees before the officers. This caused annoyance to them and a series of punitive measures were taken against him by suspension etc. on trifle matters. The details of the action taken by the respondents against the petitioner are as under :-

(3.) The petitioner filed a detailed reply Annexure P19 dated 11.12.1984 in which he pleaded that there was no justification to deny him full pay and allowances for the period of suspension or treat the period of suspension as not spent on duty. After two months, respondent No. 2 passed order dated 16.2.1985 for treating the period of suspension from 23.3.1983 to 2.3.1984 as extraordinary leave.