RAM LAKHAN SINGH Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) In this writ petition, the prayer is to direct the respondents to grant all retiral benefits like G.P.F., gratuity, group insurance and other consequential benefits.

(2.) In short, the relevant facts are that the petitioner was initially appointed in the Office of Patna Electric Supply Undertaking, a Unit of the Bihar State Electricity Board (hereinafter referred to as 'the Board') on the post of Unskilled Khalasi and later, he was promoted as Meter Reader. While he was posted in the Office of Electrical Executive Engineer, Electric Supply Division (PESU), Patna City in the year 1991, a departmental proceeding was initiated against him in which an order was passed on 25.1.1993 terminating his service.

(3.) The petitioner filed a writ petition, bearing C.W.J.C. No. 8024 of 1996, in this Court against the said order of termination and this Court vide order dated 4.2.1998 while disposing of the writ petition held that the allegation is only with regard to one instance where the Board has not suffered loss of substantial nature and thus, the punishment awarded to the petitioner was directed to be considered afresh by the disciplinary authority. It was further observed that the question of grant of any benefit to the petitioner will depend upon the determination of question of punishment.