- (1.) The petitioner is an Assistant/Personnel of the Ministerial Staff of the State Bank of India. The challenge is to the punishment order in disciplinary proceedings dated 23.10.2001 and the order in appeal dated 1.5.2010 and the consequential order dated 29.10.2012 whereby the petitioner has been awarded a punishment by reduction to the next lower stage of two stages with cumulative effect without any payment of salary for the period of suspension or increments or any such other pecuniary benefits.
(2.) The charge against the petitioner was that she facilitated the payment of pensionary benefits which was an outcome of manipulation and a financial irregularity on which an inquiry was held and it was found that this was done in league with her brother Sri P.N. Gupta a Junior Accountant in the Central Pay and Accounts Office, Survey of India, Dehradun.
(3.) The petitioner did not deny her signatures on the Cheques that resulted in the said payment but she denied any intent or motive on her part.;