UMANAND ROY Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard learned counsel appearing for petitioner and learned counsel appearing for the State.

(2.) Learned counsel appearing for the petitioner submits that while the petitioner was posted in the year 1988 as Assistant Electrical Engineer, Electric Supply Sub Area Division, Haveli Kharagpur, Bihar, a departmental proceeding was initiated against the petitioner on the charge of helping the proprietor of M/s Jyoti Talkies, who by duping the Board caused loss to the Board to the extent of Rs.20,000/-. In an inquiry, three charges were framed but the Inquiry Officer did not find any of the charges being proved and hence, the petitioner was exonerated from all the charges, but the Disciplinary Authority found it otherwise where he found the charges being proved and, accordingly, inflicted punishment whereby the petitioner was censured and at the same time, two annual increments were withheld with cumulative effect.

(3.) Being aggrieved with that order, the petitioner preferred an appeal before the Chairman, Jharkhand State Electricity Board in the year 2006, but no decision has still been taken in the said appeal and, therefore, the petitioner was left with no option but to approach this Court whereby the order passed by the Disciplinary Authority has been challenged to be illegal.