RAKESH TIWARI, J. - (1.) Heard Gounsel for the parties and perused the record. This writ petition has been filed by Grindlays Bank, M.G. Marg, Kanpur challenging the validity and correctness, of the impugned award dated August 31, 1984 passed by the Gentral Government Industrial Tribunal-cum-Labour Court, Kanpur.
(2.) The workman respondent No. 3 was employed as Clerk in the Kanpur branch of the petitioner bank. He was charged with gross misconduct and indulged in riotous and disorderly behaviour with the customer of the bank in the banking hall on December 27, 1975 and failed to show proper courtesy towards a customer who had come to make an enquiry and when he complained of lack of Courtesy, the petitioner shouted at him and used abusive language against the customer and also attempted to physically assault him when he came to the officer-in-charge to express his grievance. The enquiry was instituted against the petitioner. The Enquiry officer submitted his report dated June 12, 1976 returning the findings that the charges against the workman has been fully established.
(3.) The Manager and the Authority nominated and empowered to pass the order of punishment, issued notice to the workman to show cause why punishment of stoppage of one increment should not be imposed against him for the acts of gross-misconduct established against him in the enquiry. The Punishing Authority therefore, upheld the findings of the Enquiry Officer and imposed a punishment of stoppage of one increment for a period of 12 months i.e. the postponing all the future increments of the workman to a period of 12 months.;