RAJENDRA KUMAR RAJJAN Vs. BANK OF INDIA

JUDGEMENT

(1.) In this writ petition subject matter of challenge is an order of punishment in respect of the petitioner by Annexure-8 which is an order dated May 20, 1995, by which punishment of withholding of two increments with cumulative effect was imposed on the petitioner. The petitioner's appeal against the said order of punishment was also dismissed by the order of the appellate authority dated November 17, 1995.

(2.) It is not in dispute that a departmental proceeding was initiated against the petitioner on the following charges :-

(3.) After the said charges were communicated to the petitioner, he was also informed about the list of the witnesses by whom and also the list of documentary evidence on the basis of which charges are to be sustained.