KEWAL RAM Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) THE present writ petition is filed by the petitioner praying inter alia for directions to the respondent/bank to revise his subsistence allowance in view of revised pay-scale as also to calculate the basic pay of the petitioner by adding the advance increment allowed by Regulation 5. 3 (a) of the punjab National Bank (Officers') Service Regulations, 1979 (in short 'the regulations' ).

(2.) IN a nutshell, the facts of the case are that the petitioner joined the respondent/bank on 9. 8. 1976. On 3. 8. 1995, he was placed under suspension. On 4. 11. 1997, the respondent/bank initiated departmental inquiry proceedings against the petitioner after serving a charge-sheet on him. The petitioner assailed the aforesaid inquiry proceedings by filing a writ petition being WP (C) No. 1004/1998 before this Court, wherein, vide order dated 16th august, 1999, the departmental inquiry proceedings were stayed. It is stated by the counsels for the parties that rule was issued in the aforesaid writ petition and the same is pending disposal.

(3.) THE contention of the counsel for the petitioner in the present petition is that the petitioner is entitled to receive revised subsistence allowance in view of the revision of pay-scale by the respondent/bank in respect of the post that the petitioner was holding, namely, that of a Junior Manager. It is further stated by the counsel for the petitioner that grave injustice has been caused to the petitioner by the respondent/bank in continuing to pay the petitioner his subsistence allowance on his pay-scale at a lower level, which is contrary to the Regulation 5. 3 (a) of the Regulations.