M. K. SANKARANARAYANAN SON OF LATE SRI V KRISHNAN Vs. THE UCO BANK REPRESENTED BY THE CHAIRMAN AND MANAGING DIRECTOR 10, BTM SARANI KOLKATTA-700001, THE REGIONAL MANAGER UCO BANK REGIONAL OFFICE KG ROAD BANGALORE-560009 AND THE CHIEF OFFICER UCO

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned counsel for respondents.

(2.) THE facts briefly stated are as follows: The petitioner was an Ex -serviceman. After discharge from the service in Army, he joined the service of the respondent -Bank in the year 1982, as a Clerk -cum -Assistant Cashier. He was promoted form time to time and was a Head -Cashier -II, when be was placed under suspension in the year 2005. There were in all nine charges against the petitioner.

(3.) IN respect of these charges, though the petitioner had contested the proceedings throughout, the Disciplinary Authority accepted the enquiry report and imposed punishment. The penalty was reduction in pay and censure The same having been questioned in appeal, the Appellate Authority had confirmed the punishsment. It is this which is sought to be questioned in the present position.