BAIRY Vs. GENERAL MANAGER

JUDGEMENT

(1.) SINCE common facts, contentions urged and the law involved are common in these two writ petitions, they were heard together and disposed of by this common order.

(2.) IN these two writ petitions the petitioners, who are the employees of respondent Canara Bank, have challenged the impugned orders at Annexure-H and K. In Annexure-H punishment of stoppage of increment for a period of two years with cumulative effect has been imposed on both the petitioners. Annexure-K. is the intimation furnished to the petitioners informing dismissal of the appeals filed by them against the impugned orders at Annexure-H and the order of the appellate Authority are also enclosed thereto.

(3.) ELABORATE statement of objections have been filed on behalf of the respondent Bank justifying the impugned orders.