Sudhir Agarwal, Shamsher Bahadur Singh, JJ. - (1.) Heard Sri A.K. Singh, learned counsel for petitioner and Sri Vivek Rathor for respondent Bank.
(2.) This writ petition, under Article 226 of the Constitution of India, has been filed by petitioner Sita Ram, who was working as Clerk-cum-Cashier in Union Bank of India (hereinafter referred to as 'Bank') but after departmental inquiry has been imposed punishment of reduction of 8 stages in time scale of pay vide order dated 9th October, 1996 passed by Disciplinary Authority, which has been reduced to 5 stages in time scale of pay by Appellate Authority vide order dated 13th May, 1997 communicated to petitioner vide letter dated 23.05.1997. Third order under challenge is dated 17th October, 1997 passed by Reviewing Authority communicated to petitioner vide letter dated 21st October, 1997, whereby his review has been rejected.
(3.) The facts in brief giving rise to present petition are as under;;