G.BALACHANDRAN Vs. CHAIRMAN TAMILNADU GRAMA BANK

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned charge memo dtd. 24/8/2020, issued by the second respondent, in the disciplinary proceedings initiated by the respondent " " Bank against the petitioner.

(2.) It is now brought to the notice of this Court by the learned Standing Counsel appearing for the respondent " " Bank that subsequent to the issuance of the impugned charge memo and subsequent to the filing of this writ petition, a punishment order has been passed against the petitioner imposing the punishment, namely, "Reduction of two lower stages in time scale of pay for a period of two years and three months with a direction that the petitioner shall not earn increments of pay during the period of such reduction and on expiry of such period, the reduction shall not have the effect of postponing the future increments of pay." He would also submit that aggrieved by the said punishment order, the petitioner has also preferred an appeal before the Appellate Authority on 10/6/2025 and the same is under consideration by the Appellate Authority.

(3.) Learned counsel for the petitioner, on instructions, also admits that the punishment order has been imposed against the petitioner subsequent to the filing of this writ petition and that an appeal has also been filed by the petitioner aggrieved by the punishment order before the Appellate Authority.