ZONAL MANAGER, LIC Vs. KRISHNAPPA KONCHADY

JUDGEMENT

(1.) This intra court appeal has been filed assailing the order dtd. 10/12/2020 passed by the learned Single Judge of this Court in W.P.No.6382/2015.

(2.) Heard the learned Counsel for the parties and also perused the material available on record.

(3.) Facts leading to filing of this appeal briefly stated are, the respondent was appointed as Assistant in the appellant-Corporation in the year 1989. The post of Cashier was being manned by the Assistants whose names were empanelled on rotation basis. The respondent had submitted a representation to delete his name from the panel of Assistants who were required to do the job of cashier on rotation. Inspite of his request, the Corporation had refused to delete his name from the panel of Assistants and it is under these circumstances, the respondent had refused to discharge the duties of cashier. In this background, a disciplinary enquiry was initiated against the respondent and pursuant to the enquiry report dtd. 11/1/2014, after issuance of show cause notice to the respondent, the order of punishment was passed against the respondent wherein the basic pay of the respondent was reduced by one stage in the time scale that was applicable to him. As against the said order, the respondent preferred an appeal and even the said appeal was dismissed, and therefore, he had approached this Court in W.P.No.6382/2015. The learned Single Judge of this Court vide the order impugned had allowed the writ petition, quashed the orders passed by the disciplinary authority and the appellate authority and had directed the appellant-Corporation to consider the request of the respondent for removal of his name from the panel of Assistants within a prescribed time. Being aggrieved by the said order, the appellant is before this Court.