KRISHAN Vs. MANAGER CANARA BANK AND ORS

JUDGEMENT

(1.) Petitioner is an Ex-serviceman, who was posted as Armed Guard in respondent-Bank on 23rd January, 2015. On the charge of assaulting Senior Manager of respondent-Bank, petitioner was departmentally tried. Disciplinary Authority vide impugned order of 8th December, 2015 had imposed punishment of "stoppage of two increments without cumulative effect

(2.) T" while relying upon Regulation 4 (f) of Chapter XI of Canara Bank Service Code and the period of suspension was directed to be treated as "not spent on duty" for the purpose of grant of increment. In the appeal (Annexure P-3 colly.), the stand taken by petitioner was as under:-

(3.) Vide Appellate Order of 10th January, 2017 (Annexure P-2 colly.), the appeal preferred by petitioner stood dismissed while noting that punishment imposed is commensurate with the charge established against him in the inquiry.