BANK OF INDIA Vs. HARISH CHANDER SAH

JUDGEMENT

(1.) THE impugned Award of 7th March, 2006 directs reinstatement of respondent -workman with immediate effect while awarding punishment of stoppage of four increments with cumulative effect within one month from the publication of the Award.

(2.) THE brief background of this case, as noticed in this petition, is that the respondent -workman was an employee in the subordinate cadre of petitioner -Bank and was last posted at Kamla Nagar Branch of the Bank. On 16th October, 1996, a charge -sheet was served upon respondent - workman alleging misuse of India Card facility extended to him by the petitioner - Bank and thus, had acted pre -judicially to the interest of petitioner -Bank in terms of Clause 19.5(j) of Bipartite Settlement of 19th October, 1996.

(3.) UPON completion of pleadings and recording of evidence, learned Tribunal vide impugned Award had found that respondent -workman had admitted charges in clear and categorical terms but had substituted the penalty of dismissal from service with the punishment of stoppage of four increments with cumulative effect. The findings of the learned Tribunal in the impugned Award are as under: -