ROSANGLURA SANGA Vs. THE PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The present writ petition has been filed challenging the impugned order of penalty imposed on the petitioner of compulsory retirement with superannuation benefits and without disqualifying from future employment on the charges being proved against the petitioner in the departmental proceeding initiated against him.

(2.) The petitioner was serving as a Single Window Operator in the Punjab National Bank when a departmental inquiry was proceeded against him on the following among other charges : Charge Sheet dated 18.11.2008

(3.) The present writ petition is primarily concerned with the penalty imposed upon the petitioner in connection with the charge sheet dated 18.11.2008, in respect of which he was imposed with the penalty of compulsory retirement with superannuation benefits and without disqualifying from future employment on the charge being proved in the departmental enquiry initiated against him. The authority imposed the penalty of downgrading of pay by 2 stages lower in the scale of pay in respect of charge sheet dated 22.4.2009, of which the petitioner has not raised any issue in the present writ petition.