JITENDRA BABUBHAI SUTHARWALA Vs. BANK OF BARODA

JUDGEMENT

(1.) Heard Mr. Nilesh A Pandya learned advocate for the petitioner and Mr. D.M. Parikh learned advocate for the respondent- Bank.

(2.) In this petition, the challenge is to the action of respondent-Bank of not assigining seniority and in turn the post to the petitioner carrying special pay, on the ground that the petitioner is imposed with the punishment of stoppage of two increments with cumulative effect, which will have the effect of postponing his future increments.

(3.) The learned advocate for the petitioner has contended that the authorities of the Bank have excluded the period of these two years for the purpose of calculation of regular full time service for the purpose of seniority. According to the learned advocate for the petitioner, the action of the bank is not supported by the rules and hence this petition.