Punjab-Haryana High Court
Dharam Pal Gautam vs . Managing Director, Uhbvnl, on 15 March, 2011
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.4625 of 2011
Dharam Pal Gautam Vs. Managing Director, UHBVNL,
Sector 6, Panchkula & others
Present: Ms.Promila Nain, Advocate,
for the petitioner.
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RANJIT SINGH, J.
The petitioner while working in the office of S.D.O.(OP), Samalkha was asked to prepare estimate for releasing connection. Despite having prepared the estimate, connection could not be released, for which a complaint was made and the petitioner was proceeded against. The petitioner has been awarded minor punishment of stoppage of one increment for one year.
The counsel contends that the petitioner had prepared the estimate on the basis of previous precedents, which was approved by the S.D.O. and hence there was no justification for proceeding against the petitioner or for awarding the punishment.
It would not be within the scope of writ court to appreciate the facts and come to different conclusion than what was arrived at by the disciplinary authority while imposing punishment. No ground has been urged before me to call for interference in exercise of writ jurisdiction on some permissible grounds. I am, therefore, not inclined to interfere in the writ petition.
The same is accordingly dismissed.
March 15, 2011 ( RANJIT SINGH ) ramesh JUDGE