RAMCHANDRA PRASAD Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard Mr. Nityanand Pd. Choudhary, learned counsel for the petitioner and Mr. Amitabh, learned counsel for the respondents.

(2.) The present writ petition has been filed for quashing resolution dated 01.12.2010 whereby and whereunder the petitioner was imposed with the punishment of "curtail of 5 % of pension" under Rule 139 (C) of Pension Rule, 1950.

(3.) The petitioner was initially appointed on the post of Assistant Engineer and joined on 07.08.1973 at Electric Supply Division Office, Bhagalpur and by way of promotion, he was promoted on the post of Executive Engineer on 9. 12.1997 and was directed to join at Electric Supply Division Office, Chhapra East. Thereafter, on 07.12.2004, the petitioner was promoted on the post of Superintending Engineer and joined on 01.01.2005 as Electrical Superintending Engineer at Electric Supply Circle, Dumka.