SHIB NATH JHA Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and the counsel for the Bihar State Electricity Board, Vidut Bhawan, Bailey Road, Patna (hereinafter referred to as 'the Board').

(2.) THIS writ application is directed against the punishment order dated 25.7.2001, Annexure -2 whereunder sum of Rs. 5,60,784=45/ - has been directed to be recovered from the petitioner as also his pension has been fixed at Nil. Further prayer is to quash the appellate order dated 11.1.2005 as communicated to the petitioner under memo No. 183 dated 29.1.2005 contained in Annexure -3 to the writ application, whereunder the appeal against the aforesaid punishment order has been dismissed.

(3.) IN spite of repeated indulgence granted under orders dated 4.12.2006, 15.5.2007 and 21.5.2008 the Board has not filed any counter affidavit, accordingly the matter has been heard without the benefit of the counter affidavit of the Board.