BIJAN TALUKDAR Vs. TRIPURA GRAMIN BANK

JUDGEMENT

(1.) Heard Mr. D.C. Saha, learned counsel appearing for the petitioner as well as Mr. A. Roy Barman, learned counsel appearing for the respondents.

(2.) The petitioner herein has challenged the order dated 09.08.2016 and 20.04.2017 wherein a major penalty was imposed upon him with reduction to lower grade (Scale-I) with initial basic pay in the time scale of pay of Scale-I which shall not have the effect of postponing the future increments of pay.

(3.) The brief facts are as under: