J R GUPTA Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved by the order of the respondent dated 12.7.93 vide which the petitioner was awarded major penalty of reducing him to initial stage in time scale of MMGS-II.

(2.) Mr. R. Venkata Ramani learned counsel for the petitioner has contended that show cause notice was It was contended that on 11.11.91, the petitioner received a letter from the Regional Manager along with letter dated 9.10.91 inter alia, stating that the Executive Director had reviewed the order dated 25.1.91 and article of charge and statement of allegations were issued against the petitioner.

(3.) It was contended by the counsel for the petitioner that the Executive Director has no power to review the order of Dy. General Manager(Personnel) dated 8.1.91, as per the regulations of the respondent bank as Executive Director is not the reviewing authority and even otherwise he could review the same within a period of six months of the final order.