(1.) AGGRIEVED by the impugned order of the first respondent dated 22. 10. 1994, whereby the petitioner was reduced to a lower grade i. e. , from Middle management Grade Scale-II to Junior management Grade Scale-I, as envisaged under Regulation 4 (e) of the Canara Bank officer Employees' (Discipline and Appeal)Regulations, 1976, the present writ petition is filed.
(2.) THE charges levelled against the petitioner, vide proceedings dated 10. 5. 1993, are as under:
(3.) A departmental enquiry was conducted and the enquiry officer, in his report dated 17. 6. 1994, held all the four charges as proved. While forwarding a copy of the enquiry report, along with its letter dated 18. 7. 1994, the disciplinary authority called upon the petitioner to submit his representation or objections to findings of the enquiry officer. Thereafter, the petitioner, vide letter dated 4. 8. 1994, submitted his representation. Based thereupon, the impugned order dated 22. 10. 1994 was passed, wherein the disciplinary authority agreed with the findings of the enquiry officer and, taking into consideration the submissions made by the petitioner, imposed on him the punishment of reduction in rank. The petitioner preferred an appeal dated 23. 11. 1994 to the Executive Director, canara Bank who, by order dated 3. 4. 1995, dismissed the appeal and confirmed the punishment imposed on the petitioner by the disciplinary authority. The petitioner filed a review petition on 4. 4. 1996, which was also dismissed as not maintainable.