AKHIL KISHORE PRASAD SINGH, AGED ABOUT 61 YEARS, S/O LATE RAM BACHHAN SINGH, RESIDENT OF MOHALLA Vs. CENTRAL BANK OF INDIA THROUGH FIELD GENERAL MANAGER, CENTRAL BANK OF INDIA, CHANDRAMUKHI NARIMAN POINT, MUMBAI

JUDGEMENT

(1.) The petitioner, an ex-employee of the Central Bank of India, is aggrieved by the order bearing Memo No.ZO/AHM/HRD/2014-15/260 dated 3.6.2014 passed by the Disciplinary Authority, whereby he has been imposed punishment of reduction of eight stages in the time scale of pay until his date of retirement i.e. 31.5.2015 with a further direction that the petitioner would not earn increments of pay during the period of reduction and on expiry of such period, the reduction will have the effect of postponing future increments of his pay. The order of punishment passed in terms of Regulation 4(f) of the Central Bank of India Officer Employees' (D &A) Regulation, 1976 (hereinafter referred to as „the Regulation) impugned at Annexure-1 has been affirmed by the Appellate Authority who has rejected the statutory appeal preferred by the petitioner vide order passed on 31.12.2014 impugned at Annexure-2.

(2.) Mr. Rajendra Prasad Singh, learned senior counsel has appeared for the petitioner while the Bank is represented by Mr. Ajay Kumar Sinha.

(3.) Facts of the case briefly stated is that the petitioner while holding the post of Manager, Nawada Branch of the Central Bank of India was served with a charge memo on 9.3.2013 for the alleged irregularities committed by him while serving as a Branch Manager, Kisan College Branch. The charges are three-fold, namely: