RAGHAVENDRA RANJAN DAS Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) Challenging the orders of punishment imposed on the petitioner vide Annexure-P10 & P11 dated 21.9.1996, reducing the pay of the petitioner by four stages in the time scale separately in each of the order and the order passed by the appellate authority Annexure-P16 dated 1.7.1997, rejecting his appeal, petitioner has filed this writ petition.

(2.) Petitioner at the relevant time in the year 1995 was working as an Accountant Scale-1 in the Satna Branch of the respondents. He was placed under suspension on 4.2.1995 and, thereafter, two charge-sheets dated 20 th of April, 1995 and 14 th of September, 1995 were issued to him. In each of the charge-sheets, various allegations were levelled. As far as the first charge-sheet dated 20 th April, 1995is concerned, 6 charges were alleged in the said charge-sheet. Similarly, in the charge-sheet dated 14 th September, 1995, 8 charges were levelled against the petitioner. Petitioner denied the charges levelled against him and, therefore, a departmental enquiry was conducted and the Enquiry Officer submitted a report separately with regard to both the charge-sheets. On the basis of the allegations allegedly proved in the charge-sheets, the disciplinary authority passed a final order separately with regard to both the chargesheets. In the final orders passed as contained in Annexure-P10 & P11, the disciplinary authority indicated the charges, the findings recorded into the charge-sheets and imposed separate punishments for each of the charges.

(3.) The punishments imposed by the disciplinary authority were in accordance with punishment prescribed under Regulation 4 of the Central Bank of India Officer Employees' (Discipline & Appeal) Regulation 1976. After indicating 14 punishments for 14 charges, two different punishment orders as indicated hereinabove were passed vide Annexure-P10 & P11 and in each of the punishment orders, penalty of Reduction of Pay by the four stages in the Time Scale was awarded.