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Judgment
B. Bhattacharjee, J
Heard Mr. R. Kharkrang, learned counsel appearing for the petitioner.
Issue notice returnable in 3 (three) weeks.
Mr. E.R. Chyne, learned counsel appears for the respondent Nos.1 – 3, hence, no further notice is called for.
The learned counsel for the petitioner submits that the impugned order dated 24.04.2025 has been passed by the respondent No.3 who was not authorized by law to pass the order. Drawing attention of this Court to the appendix attached to the Meghalaya State Electricity Board Employees (Discipline and Appeal) Regulations, 1996, the learned counsel submits that the competent authority to award punishment is the Chairman of the board and not the respondent No.3.
Mr. E.R. Chyne, learned counsel appearing for the respondents is not in a position to respond to the submissions made by the learned counsel for the petitioner without having any instruction.
In view of the above, it is deemed appropriate to suspend the operation of the impugned order 24.04.2025 till the returnable date.
List this matter after 3 (three) weeks.