MAHADEV Vs. CHAIRMAN, KAVERI GRAMEENA BANK

JUDGEMENT

(1.) The captioned petition is filed assailing the endorsement issued by respondent-Bank as per Annexure- K, thereby declining the petitioner's grievance relating to promotion and re-fixing the salary by withholding one increment without cumulative effect.

(2.) Heard learned counsel for the petitioner and learned counsel for the respondent.

(3.) The petitioner was subjected to departmental enquiry on two charges. On receipt of enquiry report, the disciplinary authority proceeded to impose two penalties. The petitioner was inflicted with censure on first charge and reduction to a lower stage in the scale of pay by two stages for a period of one year with cumulative effect for the second charge. This was confirmed by the appellate authority.