KAMTA PRASAD SINGH Vs. NALANDA GRAMIN BANK

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the respondent-Nalanda Gramin Bank.

(2.) THE petitioner seeks quashing of the order dated 22.2.1996 passed by the respondent no.2, the Chairman-cum-Disciplinary authority, Nalanda Gramin Bank by which the petitioner has been awarded the punishment of reduction of three increments in his pay scale from immediate effect as also the order dated 20.1.1996 passed by the appellate authority, Board of Directors, by which the punishment has been reduced to reduction of two increments from his pay scale.

(3.) I have considered the rival submissions. At this stage it would be appropriate to quote the provisions of Regulation 30(3) of the Nalanda Gramin Bank (Staff) Service Regulation, 1980 which is in the following terms:-