BANKEY BIHARI SINGH Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) AFTER hearing the matter finally it is disposed of by passing the following judgment. On the following charges a disciplinary proceeding was initiated against the petitioner :

(2.) IN respect to the said charges the petitioner filed his reply and thereafter an enquiry officer was appointed on 29th december, 1992 and after full fledged enqiry the said enquiry officer has submitted his report. The concluding portion of the report are set out below :-

(3.) ON the basis of the aforesaid finding of the enquiry officer by an order dated12th March, 1993 the Regional Manager of the Central Bank of India (hereinafter referred to as the said Bank) imposed on the petitioner the punishment of reduction by one stop in time scale of basic pay scale of the petitioner.