- (1.) Delay condoned.
(2.) We have heard learned counsel for the petitioner.
(3.) The petitioner was charge-sheeted for dereliction of the duty under Section 3 of the Regional Rural Banks Act (21 of 1976). After inquiry, the disciplinary authority directed withholding of three increments with cumulative effect. On appeal, the appellate authority stated thus: "(T)herefore, in accordance with the decision taken by the Board of Directors, one increment is released and he is warned that in future no such act or irregularity will be repeated, otherwise serious disciplinary action will be taken". When writ petition was filed by the petitioner, the High Court in the impugned order dated December 16, 1996 made in Writ Petition 12133/93 stated as under: "We do not feel inclined to quash the order passed by the appellate disciplinary authority who has disposed of the appeal of the petitioner by setting aside the order withholding one of the three increments and has warned the petitioner that in future no such act/irregularity will be repeated by him and if it is done in that event disciplinary action will be taken against him." ;