PRADIP KUMAR MITRA Vs. UNITED BANK OF INDIA

JUDGEMENT

(1.) The appeal is directed against judgement and order dated 08.10.2013 passed by the learned Single Judge dismissing the writ petition challenging the order of Disciplinary Authority as well as the appellate authority holding the appellant guilty of misconduct and imposing penalty of reduction of pay by 15 stages lower in the time scale of pay for a period of one year and with a further direction that during such reduction he shall not earn any increment and on expiry of such period the reduction will have the effect of postponing future increment of pay.

(2.) The appellant was an employee of the respondent bank and was promoted as Officer in February, 1980. During his employment he was posted at Manager of Panchrol Branch on 02.05.1994 under Midnapore (North) Region and was subsequently transferred to Midnapore (North) Regional Office.

(3.) On 24.01.1994, the appellant was placed under suspension and a charge memorandum dated 26.10.1994 was served upon him. Enquiry Officer was appointed for holding enquiry in respect thereof.