K KALAMEGAM Vs. N TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE correctness of the order dated 12. 12. 2003 made in W. P. No. 19002 of 1999 is assailed in the present appeal.

(2.) THE appellant herein has filed a writ petition seeking for the relief of issuance of writ of Certiorarified mandamus to call for the records relating to the order of the first respondent dated 10. 11. 1999 to quash the same and direct the respondent to reinstate the appellant in service with back wages and continuity of service.

(3.) THE facts culled out from the pleadings are as follows: the appellant has joined Tamil Nadu Electricity Board as a Junior Engineer on 08. 11. 1971 and promoted as Assistant Executive engineer on 30. 12. 1981. While he was working as Assistant Executive Engineer, he was served with a charge memo dated 27. 05. 1998 alleging that he demanded and accepted bribe from the consumers for effecting industrial power connection. After receipt of the explanation of the appellant dated 12. 06. 1998 an enquiry was conducted. Ultimately the Enquiry Officer, by his proceedings dated 31. 08. 1999, submitted his report holding that the charges levelled against the appellant were proved. A second show cause notice was issued to the appellant along with copy of the Enquiry Officer's Report and after considering the cause shown by the appellant, on 10. 11. 1999 an order of dismissal has been passed by the first respondent. The appellant has challenged the correctness of the same by filing W. P. No. 19002 of 1999, which by reason of the order impugned has been dismissed.