BABU RAM KASHYAP Vs. SYNDICATE BANK

JUDGEMENT

(1.) Heard Mr Anand Kumar Ojha for the petitioner as well as Mr. Siddharth Harsh for respondent no.3.

(2.) Petitioner has challenged the award of punishment of lowering by two stages for three years and for the said period, he will be deprived of any increment. It is also ordered that this reduction will have the effect of postponing his future increments.

(3.) The writ petition was filed in the year 2015 and counter affidavit was filed recently on 13.8.2018. On 20.8.2018, petitioner's counsel sought time to file rejoinder. Having regard to the fact that disciplinary proceeding was subject matter of the case this court, in order to facilitate detailed consideration, admitted the matter for hearing recently on 20.8.2018. Thereafter, matter has come up after completion of pleadings of the respective parties.