ANJALI BHOWMIK Vs. TRIPURA GRAMIN BANK

JUDGEMENT

(1.) This appeal is filed by the original petitioner to challenge the judgment of the learned Single Judge dated 31st March, 2016 passed in WP(C) No.293/2015. By the said judgment rendered by the learned single Judge along with another petition, petition of the present appellant original petition came to be dismissed.

(2.) Brief facts are as under:

(3.) The delinquent denied the charges. Departmental inquiry was conducted. Inquiry officer submitted his report dated 26th August, 2013 holding that the charges No.1 to 11, 13, 15 and 16 were proved whereas charges No.12 and 14 were not proved. A copy of the inquiry officer's report was supplied to the petitioner. She was allowed to make her representation against the report of the inquiry officer which she did under communication dated 5th November, 2014. The disciplinary authority passed order dated 5th November, 2014 imposing the punishment of reduction to a lower grade of Assistant Manager, Scale I and fixed her pay on the basic pay of the initial stage of the scale of Rs.14,500/- w.e.f 1st November, 2014. The petitioner preferred appeal against the said order of punishment which was dismissed upon which the writ petition was filed before this Court which has been dismissed by the impugned judgment by the learned Single Judge whereupon this appeal has been filed.