H S LAMBA Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) THE petitioner has impugned the order dated 30th December, 2005 of the disciplinary Authority awarding reduction of two increments to a lower stage in the time scale of pay and refund of entire amount of housing loan in five years in 60 equal monthly installments to be deducted from his salary and the order dated 17th August, 2007 of the Appellate Authority dismissing the appeal.

(2.) THE petitioner, an employee of the respondent, was sanctioned housing loan of Rs. 1. 50 lakh on 3rd June, 1991 and further Rs. 1. 50 lakh on 31st August, 1998 for construction of a house.

(3.) THE petitioner did not take the possession of the plot and did not carry out any construction on the portion of the plot allegedly purchased by the petitioner. There was also a dispute of about Rs. 40,000/- which was not paid to the seller. The petitioner was also charged with giving false information by letter dated 27th May, 1998.