Amrik Singh Virdi Vs Punjab State Power Corporation Limited And Others

High Court Of Punjab And Haryana At Chandigarh 20 Feb 2020 Civil Writ Petition No. 21744 Of 2014 (O&M) (2020) 02 P&H CK 0296
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Civil Writ Petition No. 21744 Of 2014 (O&M)

Hon'ble Bench

Tejinder Singh Dhindsa, J

Advocates

Vikas Kuthiala, Mukul Aggarwal

Final Decision

Partly Allowed

Judgement Text

Translate:

Disciplinary cases,Decision,"Effect of punishment on ACR to be

down graded by

CS-125/D5093 dt.07.04.99,LOA,---

SCN-29/D5394 dt.05.02.99,Censure,1 mark

CS-161/D6362 dt. 27.06.00,LOW,---

SCN-102/D5079 dt.30.05.97,Censure,1 mark

CS-123/D5563 dt.07.04.99,Censure,1 mark

D7521 Explanation regarding

misbehaviour with consumer",Filed,---

CS-283/D7756 dt.20.07.04,"Letter of Advise & Recovery of

Rs.5544/-",---

SCN-328/D7847 dt.15.09.04,Letter of warning,---

CS-365/D7871 dt.25.10.04,"With holding of 2 annual increments

with cumulative effect",4 marks

Total marks to be deducted,,7 marks

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Case Metadata
  • Citation: (2020) 02 P&H CK 0296
  • Coram: Tejinder Singh Dhindsa, J
  • Bench: Single Bench
  • Advocates: Vikas Kuthiala, Mukul Aggarwal
  • Result: Partly Allowed
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