PRITAM SINGH Vs. HARYANA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner who is an Assistant Executive Engineer in the Haryana State Electricity Board (respondent herein) was issued a charge sheet (Annexure 11) to which the petitioner gave his explanation under Annexure P2. Then the respondent issued a show cause notice (Annexure P3) as to why a minor punishment as detailed in regulation 5 of the H.S.E.B. Employees (P&A) Regulations, 1980, should not be inflicted, for which the petitioner sent a reply (Annexure P4). Ultimately, the respondent issued order Annexure P5 stating that on account of wilful absence from duty and misbehaving with the Executive Engineer, the punishment of stoppage of two annual increments with future effect was imposed upon him. The appeal filed by the petitioner under Annexure P6 was rejected under Annexure P7, simply stating as follows :-

(2.) Another charge-sheet (Annexure P10) was issued to the petitioner for which he submitted his reply (Annexure P11). The respondent issued an order (Annexure P12) imposing the punishment of stoppage of one increment without cumulative effect. The appeal (Annexure P13) filed by the petitioner was rejected; vide order Annexure P14. The petition for review filed by the petitioner under Annexure P15 was also rejected under Annexure P16, stating that nothing warranted the review.

(3.) The petitioner prays for the issuance of a writ in the nature of certiorari to quash the impugned orders (Annexures P5, P7, P12, P14 and P16).