Rajasekhar Mantha,J. - (1.) In departmental proceedings conducted by the FCI, the writ petitioner was awarded minor penalty of reduction in two stages in time scale of pay for a period of three years without cumulative effective vide order dated 27.08.2006.
(2.) Challenging the said final order and the departmental proceedings, the writ petitioner filed W.P. 1312(W)/2006 that was allowed vide judgment and order of a Single Bench of this Court dated 21.06.2007. The entire enquiry was quashed and the penalty order was set aside.
(3.) On an appeal being preferred by the F.C.I., the employer herein, a Division Bench vide judgment and order dated 02.04.2008 passed in A.P.O. 322/2007 set aside the judgment of the Single Bench and dismissed the writ application. The entire enquiry and punishment order were upheld by the Division Bench of this Court. The petitioner thereafter took voluntary retirement from the F.C.I. which was allowed on 16.03.2009.;