RAM KISHORE PANDEY Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Seeking exception to an order passed by the learned Writ Court on 25/6/2015 in CWJC No. 4992 of 2003 this appeal has been filed under Clause 10 of the Letters Patent.

(2.) The petitioner-appellant was working as an Executive Engineer has now retired and the writ petition in question was filed in the year 2003 challenging an order of punishment dtd. 25/10/2002 by which punishment of entry of censure in the ACR of the petitioner for the year 2001-2002 was imposed and it was further held that for the period under suspension the petitioner would only get subsistence allowance and nothing more. However, the entire period of suspension was treated to be period spent on duty for the purpose of grant of retrial benefits and other service due.

(3.) It was the case against the petitioner that while working as an Executive Engineer he had demanded bribe from various villagers for the purpose of providing transformer and power connection to the villagers. On failure of the villagers giving bribe the petitioner and other officers are said to have refused to granting connection to the villagers. Even though in the departmental enquiry conducted the charge of demanding bribe was not found proved but dereliction of duty in providing electrical energy to the villagers was found proved. The petitioner challenged the same and the Writ Court dismissed the writ petition by the order impugned herein.