S. KRISHNAIAH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The present Writ Petition came to be filed under Article 226 of the Constitution of India seeking the following relief:-

(2.) The brief facts of the case are that the petitioner joined in the services of the State Bank of India on 1/12/1995 as Messenger in HAL Campus Branch, Balanagar, Hyderabad and worked up to the year, 2000. Thereafter, in the month of September, 2009, he was promoted as Assistant Cashier, in Kurnool District. Subsequently, he was transferred to State Bank of India, Vajrakaroor Branch, Ananthapur District on 28/2/2015.

(3.) While the petitioner was working at Vajrakaroor Branch, Aanthapur District, a punishment of 'reducing the pay scale by Two stages' was imposed vide Memorandum No.DPC/R-11/83, dtd. 14/1/2015 by the 2nd respondent on 20/7/2015, which was further confirmed by the 3rd respondent in the appeal preferred by the petitioner vide orders dtd. 2/5/2019.