- (1.) Heard learned Counsel for the parties.
(2.) This Appeal has been filed against the judgment and order dated 13.3.2007 passed by the High Court of Judicature at Allahabad in Civil Misc. Writ Petition No. 2868 of 2004, whereby and where under the High Court has allowed the writ petition and quashed the order dated 23.4.2003 passed by the Disciplinary Authority and the resolution of the Board of Directors dated 4.9.2003 as communicated by Board s letter dated 3.10.2003.
(3.) It appears that there was some allegation against respondent No. 1 on the basis of which he was charge-sheeted; an enquiry was held and he was found guilty and he was given the punishment of fixing his pay scale at Rs. 7780/- by reducing the increment of time scale by 15 under regulation 38(1) (Kha-II) of Chapter IV of the Rani Laxmibai Kshetriya Gramin Bank Officers and Employees Service Rules, 2000 (for short the Rules ).;