JOGINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Assailed herein, inter alia, is a punishment order passed by the Board of Directors of Ludhiana Central Cooperative Bank Limited(for brevity, Bank) vide its resolution dated 26.04.2011, conveyed to the petitioner vide letter dated 18.05.2011(Annexure P-7). An appeal preferred against the same was dismissed vide order dated 30.12.2011(Annexure P- 10) passed by the Deputy Registrar(Banking) Cooperative Societies, Punjab and the Appellate order was in turn reaffirmed by the Revisional Authority vide order dated 21.08.2012(Annexure P-11).

(2.) Facts though not in dispute, but are of some relevance before adverting to the adjudication of the impugned orders. The petitioner was working as a Clerk in the Bank and at the relevant time i.e. 1996 to 1999 he was assigned the duties of a Cashier at Pakhowal branch of the Bank.

(3.) Against the award rendered by the Arbitrator, an appeal was preferred by the Bank, but the same was dismissed and no further proceedings were initiated to challenge the award and the same has since attained finality.