P.SURENDER Vs. SOUTHERN POWER DISTRIBUTION COMPANY

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:

(2.) Heard Sri Peeta Raman, learned counsel for the petitioner and the learned Standing Counsel for the 1st respondent.

(3.) The case of the petitioner is that he was initially appointed as Helper in the year 1994 on compassionate grounds. While he was discharging his duties, during the year 2005, he was placed under suspension vide memo dated 3.3.2005 on the allegation of unauthorizedly removing of live line departmental conductor at Majidpur village. Subsequently, departmental proceedings were initiated and a criminal case was also registered against the petitioner in FIR.No.84/2005 under Section 379 of I.P.C. The petitioner further submits that the disciplinary authority had conducted regular enquiry and after conducting enquiry, the disciplinary authority had imposed punishment of stoppage of two annual grade increments with cumulative effect besides treating the suspension period as not on duty. Aggrieved by the same, the petitioner has preferred an appeal to the 1st respondent on 22.11.2016.