BHAGWATI SINGH Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) By Court 1. The petitioner has filed writ petition seeking quashing of order dated 30.09.2005 passed by the General Manager-cumChief Engineer, who is Respondent No. 4 in the present proceeding. I.A. No. 1998 of 2009 has also been filed challenging the notice dated 04.02.2005 issued to the petitioner.

(2.) The petitioner who was appointed as Store-Keeper at Patratu Thermal Power Station under the Bihar State Electricity Board was promoted to the post of Assistant Store Keeper (Selection Grade) with effect from 30.01.1978. After completion of more than 20 years of service, the petitioner was promoted to the post of Assistant Store-Keeper (Super Selection Grade) with effect from 26.4.1990.

(3.) It appears that earlier the petitioner was suspended with effect from 30.08.1976 and an enquiry was conducted, however the petitioner was exonerated from the charges in Enquiry Report dated 27.03.1978 and order of suspension was revoked. The petitioner was given full wages for the suspension period and all other consequential benefits of service were given to the petitioner.