RAM DEO PRASAD Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) A supplementary affidavit has been filed on behalf of the petitioner.

(2.) Heard learned counsel for the petitioner and the respondent- Board.

(3.) After some arguments, learned counsel for the petitioner submits that after the impugned order was passed, the petitioner submitted his representation dated 21.3.2003 to the Secretary of the Board for re- considering the whole matter. It is submitted that pursuant to the aforesaid representation, the petitioner received a letter, bearing No.1046 dated 3rd of April, 2003 from the respondent-Board, as contained in Annexure 10, communicating him that upon consideration of his representation dated 21.3.2003 it has been decided to give another opportunity to him to offer his explanation with regard to the charges, which were found proved in the enquiry and as such the petitioner was provided with a copy of the second show cause notice and the enquiry report with further advice to file appeal petition within a period of one month. Pursuant to Annexure 10, the petitioner filed an appeal on 14.5.2003 before the Chairman of the Board, as contained in Annexure 11, which is still pending.