Rakesh Tiwari, J. - (1.) The appellant/respondent challenges the order dt. 29th June, 2015 passed by Ld. Single Judge in writ petition no. 2712 (w) of 2010- Rathin Ghosh Vs. West Bengal State Electricity Distribution Company Limited whereby the writ petition was allowed quashing the orders of suspension, the charge sheet, the enquiry report and the order of dismissal, punishment and the appellate order passed by the appellate authority.
(2.) Sri Rathin Ghosh, (hereinafter he is referred to as delinquent employee), the petitioner in the aforesaid writ petition, was working as superintending engineer (electrical) in the West Bengal State Electricity Distribution Company Limited (herein after referred to as WBSEDCL). The delinquent employee was discharging duties like preparation of specifications of energy meter and testing of sample meters for evaluation of the bids of the participating bidders for their techno commercial acceptance
(3.) He was attached to the Division Testing Department, Abhikashan under distribution headquarters at the relevant time and he was also entrusted with duties of distribution, transformer and cable testing under the supervision of Dy. C.E, District Testing Department and over all control of the Additional Chief Engineer, Sri Barunodoy Saha.;