RANJEET SINGH KUMPAWAT Vs. MADHYA PRADESH GRAMIN BANK

JUDGEMENT

(1.) This writ petition has been filed by the petitioner, the Branch Manager at the Central Madhya Pradesh Gramin Bank, Gram Udaipura District Raisen, under Article 226 of the Constitution of India against the order dated 22.11.2016 (Annexure P-9) as also the order dated 8.12.2016 (Annexure P-11) passed by the respondent No.2/Regional Manager, MP Gramin Bank.

(2.) The case of the petitioner is that while he was posted as Senior Manager in the respondent/Bank a departmental enquiry was initiated against him in which a major penalty of stoppage of one or two or three increments with cumulative effect for one or three years was imposed in respect of each of the eight charges found proved against the petitioner besides the penalty of reversion to the next lower post and confining the pay of the petitioner to the initial stage of the pay scale of the said lower post for his remaining service without any increment.

(3.) The aforesaid order dated 22.11.2016 was challenged by the petitioner in an appeal but the same has again been dismissed vide order dated 8.12.2016 on the ground of delay of two days in filing the appeal, which was beyond the prescribed period of limitation of 45 days under the service rules.