JYOTIRINDRA ROY SHARMA Vs. NATIONAL THERMAL POWER

JUDGEMENT

(1.) R

(2.) THE petitioner has filed the writ petition for quashing the order dated 30-11-1999 passed by the General Manager, N.T.P.C. Kanalgaon, respondent No. 6, whereby punishment of withholding one increment of pay without cumulative effect has been inflicted upon the petitioner.

(3.) LEARNED Counsel for the petitioner, however, contended that the petitioner has been promoted subsequently and the action of the petitioner, i.e., not getting approval from the competent authority is not a misconduct and as such the order of punishment, Annexure-1, is bad in law. Whereas, learned Counsel for the respondents contended that the petitioner has admitted in reply to the charge about placing of the order and advancing the amount without obtaining approval from the competent authority. He also admitted that he wrote to the Accounts Officer to release amount for payment in advance for purchase of cement but cement was not supplied causing loss to the Corporation.