RAVI NARAIN Vs. HARYANA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) What is challenged in this petition filed under Article 226 of the Constitution is the order passed by Executive Engineer on 16.2.1993 (Annexure P.7 with the writ petition) whereby the earlier office order No. 26 dated 28.10.1992 (Annexure P3 with the petition) giving the designation of Plumber-cum-Fitter with a basic pay of Rs. 1,200/- to the petitioner has been withdrawn.

(2.) The primary grievance of the petitioner is that his designation of Plumber-cum-Fitter as also the basic pay of Rs. 1,200/- has been withdrawn without affording any opportunity of hearing to him. After passing of the impugned order the petitioner has been designated as Plumber and his pay has been fixed at Rs. 950/- in the scale of Rs. 800-1,150.

(3.) In the written statement filed on behalf of the respondents, the averment made by the petitioner to the effect that he was not given any notice before the withdrawal of the order dated 28.10.1992 has not been denied.