P.BALACHANDRAMOULI Vs. A.P. SOUTHERN POWER DISTRIBUTION

JUDGEMENT

(1.) The petitioner challenges the punishment imposed by the 4th respondent dtd. 7/10/2005 and subsequent orders confirming the same dtd. 27/2/2006.

(2.) The petitioner joined as an Attender in the year 1984. The petitioner was later promoted as Line Inspector in the year 1999. While the petitioner was working as Line Inspector, he was placed under suspension on the ground that the petitioner took Rs.40,000.00 from one Sri.Ambalam Muttu Swamy Reddy of Medu Village, Changalpat District of Tamilnadu for providing unauthorized power connection to the agricultural field motor. Similarly, the petitioner was charged in collecting an amount of Rs.12,000.00 from Balaramireddy and Rs.13,500.00 from Dora Swamy Reddy for supply of unauthorized power connection.

(3.) A charge sheet dtd. 8/11/2004 was issued and the petitioner submitted his detailed explanation to the charge. After enquiry it was held that out of three charges, first charge was proved and other charges were partially proved.