KRISHAN DEV PURI Vs. UNION OF INDIA

JUDGEMENT

(1.) On the conclusion of the hearing of this Letters Patent Appeal, we had orally ordered that the appeal was dismissed but with no order as to costs. The reasons for the dismissal of the appeal are given below.

(2.) The appellant was appointed as a Clerk in the Punjab National Bank Limited on 9th May, 1940. According to the averments made in the writ petition, his appointment was made by the then Staff Controller. With effect from 1st April, 1946 he was promoted as a Supervisor and thereafter he was promoted as an Accountant with effect from 12th October, 1957. In March. 1959 he was reverted to the post of Supervisor but subsequently, with effect from 1st July, 1967, he was again promoted to the post of Accountant.

(3.) Between 1959 and 1974, five punishments were awarded to the appellant. These punishments were as follows' : "1. 14.9.59. One graded increment withheld on account of negligence.