RADHEY SHYAM MISHRA Vs. IVTH ADDITIONAL DISTRICT JUDGE, GONDA AND OTHERS
LAWS(ALL)-2016-8-96
HIGH COURT OF ALLAHABAD
Decided on August 24,2016

RADHEY SHYAM MISHRA Appellant
VERSUS
Ivth Additional District Judge, Gonda And Others Respondents

JUDGEMENT

- (1.) Heard the applicant, who appears in person and the Counsel for the Bank.
(2.) The Review Applicant, namely, Radhey Shyam Mishra, was an employee of Central Bank of India and while being posted in District Gonda, he was placed under suspension w.e.f. 25.1.1983 in contemplation of inquiry. During continuance of disciplinary proceedings, the review-petitioner filed a suit no. 214 of 1983 in the Court of Munsif for injunction, which was rejected on 20.10.1984. As far as disciplinary proceedings are concerned it culminated into passing of punishment order dated 17.9.1984 whereby three increments in time scale of pay were withheld permanently and the petitioner was reinstated in service vide order dated 18.9.1984. On the same day, the petitioner was transferred from Gonda to Pratapur Branch, Deoria.
(3.) The record further reveals that disciplinary proceedings initiated with regard to charge sheet dated 29.4.1981 resulted into passing of order of dismissal dated 22.4.1985. The order of dismissal was challenged by the delinquent before the Industrial Tribunal where it was upheld and the Award was published by the Central Government vide notification dated 13.10.1997.;


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