LAWS(PAT)-2023-9-37

ARUN KUMAR VERMA Vs. CHAIRMAN CUM MANAGING

Decided On September 27, 2023
ARUN KUMAR VERMA Appellant
V/S
Chairman Cum Managing Respondents

JUDGEMENT

(1.) Heard Mr. Nilesh Kumar Nirala, learned counsel appearing on behalf of the petitioner and Mrs. Namarata Mishra, learned counsel appearing on behalf of the State.

(2.) The instant writ petition has been filed by the petitioner for quashing the impugned order contained in Resolution No. 1055 dtd. 23/11/2016, by which the petitioner has been awarded punishment of reduction of 10% pension for a period of 5 years and consequent thereto for payment of 10% pension along with interest and cost of litigation.

(3.) The brief facts of the case are that a work order was issued by the Financial Controller (Revenue), the then Bihar State Electricity Board, vide order no. 1959 dtd. 2/12/2010, for the work of meter reading of the consumer and bill distribution (Annexure-2 to the writ petition). According to clause 4 of the work order, the firm (M/s Crystal Computer Informatics Centre Pvt. Ltd., Ranchi) had to deposit Rs.10,00,000.00 (Rs. Ten Lakhs) as performance securities in shape of Bank Guarantee, in prescribed format, before the Electric Supply Circle, Saharsa by 31/12/2010, failing which, the work order would be treated as cancelled and work would then be allotted to other valid contractor. The firm was also directed to execute agreement with Electrical Superintending Engineer, Electric Supply Circle by December 2010 (Annexure-2 to the writ petition).