AVIPSIT RATH Vs. CANARA BANK

JUDGEMENT

(1.) Being aggrieved by the order in W.P.No.14288/2023 dtd. 19/12/2023 by learned Single Judge, dismissing the writ petition, the writ petitioner is before this Court in the intra-court appeal under Sec. 4 of the Karnataka High Court Act, 1961.

(2.) The appellant/party-in-person had challenged the punishment of reduction to a lower stage in time scale of pay by one stage for a period of one year without cumulative effect and not adversely affecting the officer's pension. He is also seeking to allow the appeal that he had filed against the said order, which had been dismissed by the appellate-authority by order dtd. 4/3/2020. He had also prayed for his reinstatement into his original post and other consequential benefits.

(3.) The factual matrix that is relevant for the purpose of this appeal is as below: