DIVISIONAL ENGINEER ELECTRICAL Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Writ Petition No. 6614 of 2010 was filed by Telangana Northern Power Distribution Company Limited (TGNPDCL) challenging the Award dtd. 1/9/2009 in I.D. No. 77 of 2007 on the file of the Industrial Tribunal-cum-Labour Court at Warangal. Writ Petition No. 26952 of 2019 was filed by the workman challenging the very same Award, in so far as not granting continuity of service, back wages and other benefits.

(2.) Parties will hereafter be referred to as 'TGNPDCL' and 'workman' for easy reference.

(3.) The workman was selected as Village Electrical Worker vide Memo dtd. 3/8/1987. After undergoing training, he was appointed as Village Electrical Worker lby the Sarpanch, Lingampalem Gram Panchayat, Khammam District on temporary basis and thereafter, was appointed as Junior Lineman on contract basis vide Memo dtd. 31/7/2002. While the things stood thus, he was issued charge sheet dtd. 19/8/2004 by the Divisional Engineer/Elec. & Enquiry Officer alleging that he demanded and accepted Rs.2000.00 from Gaddam Yakub Reddy, Rs.8,500.00 from Sri Palangani Gopal Rao; Rs.8,500.00 from Sri Palagiri Venkata Narasaiah and Rs.2,000.00 from Sri Vadlamudi Appa Rao; he collected four Demand Drafts on 25/5/2004 from G. Yakub Reddy and Sri V. Appa Rao and Demand Drafts from other consumers but the same were not handed over in the Sec. , thus he misappropriated the amount and finally, gave direct supply to Sri P.Venkata Narasaiah without allotting service connection number.