RADHA RANI GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) This intra-court appeal impugns the judgment dated 21st January, 2004 of the learned Single Judge of this Court of dismissal of W.P.(C) No.1318/2000 preferred by the appellant. The appellant had preferred the said writ petition impugning the orders dated 22nd July, 1999 and 19th August, 1999 of the respondent No.2 being the Disciplinary Authority of UCO Bank imposing punishment, in respect of one charge sheet against the appellant of lowering of basic pay by two stages for a period of two years, for each of the two charges levelled, to run with concurrent effect and in respect of other charge sheet of removal of the petitioner from service and lowering of basic pay by two stages for a period of two years for each of the two of the three charges levelled, to run with concurrent effect.

(2.) Notice of the appeal was issued and the record of the writ petition from which this appeal arises requisitioned. The appeal, on 21st November, 2006 was admitted for hearing and ordered to be listed in the category of regular matters as per its own turn. The hearing in the appeal was concluded on 13th December, 2012 but reopened on the request of the appellant. Arguments were heard on 12th February, 2015 and judgment reserved.

(3.) The appellant filed the writ petition pleading: