(1.) These writ petitions are decided by this common order, as the facts and issues involved in these writ petitions are common. For convenience, the facts are taken from Special Appeal Writ No. 612/2021.
(2.) The present appeals have been filed by the appellants-petitioners (hereinafter referred to as 'petitioners' for short) whereby they have challenged the judgment dtd. 18/5/2021 passed by the learned Single Judge, by which their writ petitions i.e. S.B. Civil Writ Petition Nos. 5600/2021, 5573/2021, 5576/2021, 5601/2021, 5602/2021, 5603/2021, 5604/2021, 5605/2021, 5606/2021 and 5608/2021 were dismissed.
(3.) Learned counsel for the petitioners submitted that the Disciplinary Authority as well as the Appellate Authority have not considered the preliminary report and the other evidence on record, which is sufficient to show that, in the entire incident, none of the petitioners herein were responsible in any manner and further there was no intentional negligence or dereliction of duties on their part. Learned counsel further submitted that the Enquiry Officer also did not consider the complete facts and found the charges proved and by considering the same, the Disciplinary Authority punished them with the stoppage of annual grade increment with cumulative effect as mentioned in the punishment order dtd. 4/4/2018.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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