SHRI ANURAG AGARWAL, CHAIRMAN, PUNJAB STATE TRANSMISSION CORPORATION LTD. Vs. SHRI R.K. SHARMA, CHIEF ENGINEER (SO & CE)

JUDGEMENT

(1.) THE Commission vide its order dated 17.8.2012 in Petition No. 125/MP/2012 had observed as under:

(2.) IN response to show cause notice dated 7.9.2012, the first respondent has filed its reply vide affidavit dated 20.9.2012 and the second respondent has filed its reply vide affidavit dated 19.9.2012.

(3.) SHRI R.K. Sharma, Chief Engineer, SLDC, Punjab, the second respondent herein, has reiterated the submissions of first respondent with regard to the initiation of proceedings under section 142 of the Act against individual officers of the company. The second respondent has further submitted the following with regard to the steps taken by SLDC to control overdrawal and maintain grid discipline: