JAGANNATH BEHERA Vs. UTKAL GRAMEEN BANK

JUDGEMENT

(1.) Heard Mr. D. Lenka, learned counsel for the Petitioner and Mr. P.V. Balkrishna, learned counsel for the Opposite Parties.

(2.) The Petitioner, who was working as Scale-1 Officer of the erstwhile Utkal Grameen Bank, Semiliguda, has assailed the order passed by the Disciplinary Authority dtd. 22/5/2001 at Annexure-10 whereby he was awarded the punishment of degradation to lower stage in his incremental scale i.e. Rs.2100.00 + allowances and treating the suspension period "as not on duty".

(3.) Assailing the same, the Petitioner preferred an appeal to the Board and the Appellate Authority by order dtd. 3/12/2003 at Annexure-12, while affirming the order passed by the Disciplinary Authority modified the punishment by "granting two more increments" on the present basic pay scale of the Petitioner, while not interfering with the direction to treat the suspension period not as on duty.