G.S. Singhvi, J. - (1.) By this order, we are disposing of this petition of Digamber Singh as also C.W.P. No.3711 of 1994 filed by Vijay Pal Tyagi.
(2.) Petitioner Digamber Singh is employed as Plant Attendant Grade I in the service of the Haryana State Electricity Board (for short 'the Board). During the year 1989 he was posted in Unit No.l of PTPS, HSEB, Panipat. A show-cause notice dated 18.4.1990 was issued to him by the General Manager (Plants), PTPS, HSEB, Panipat, and he was called upon to submit this explanation as to why penalties as specified in Regulation 5-A (i) to (vi) of the Haryana State Electricity Board Employees (Punishment & Appeal) Regulations, 1980 (for short Rs.1980 Regulations), be not imposed on him. Petitioner submitted a detailed reply (Annexure P.2) to this show- cause notice. This was followed by a second notice (Annexure P.3) dated 8.10.1991 issued by the Chief Engineer (O& M ), PTPS, HSEB, Panipat, and the petitioner was called upon to submit his explanation as to why penalty of stoppage of two annual grade increments with future effect be not imposed on him in terms of regulation 8 read with regulation 4 (i to v) of HSEB Employee (P & A) Regulations, 1990 (for short Rs.1990 Regulations). The petitioner once again submitted his reply dated 25.10.1991. Annexure P.4. Thereafter, the Chief Engineer issued the impugned order dated 11.5.1992, Annexure P.5, and imposed a penalty of stoppage of two annual grade increments with future effect. The petitioner filed an appeal against the order of punishment. The same has been rejected by the Appellate Authority as time-barred vide its communication dated 16.9.1992, Annexure P.7. The petitioner then filed an application before member Technical ( G & P ), HSEB, Panchkula, but that too has been rejected vide Annexure P.9 dated 19.3.1993.
(3.) In C.W.P. No. 3711 of 1994 th3 petitioner Vijay Pal Tyagi, who is working as Junior Engineer I was served with a show-cause notice dated 18.4.1990 and he was called upon to submit his explanation against the proposal of the General Manager as to why penalties as specified in Regulation 5-A (i) to (iv) of 1980 Regulations be not imposed on him. He submitted his reply to that notice. Thereafter, the Chief Engineer (O&M), PTPS, HSEB, Panipat, issued show-cause notice dated 14.10.1991. After the petitioner submitted his reply, the Chief Engineer passed order dated 13.11.1992 and imposed penalty of stoppage of two annual grade increments with future effect. The appeal filed by this petitioner has also been rejected as time-barred.;