- (1.) The petitioner is an employee of the United Bank of India, i.e. the respondent no. 1 herein. On February 12 1994 the Deputy General Manager passed an order placing the petitioner under suspension for having committed certain acts of misconduct. On October 26 1994 a charge memorandum was issued by the disciplinary authority. Subsequently, the said memorandum was substituted by another memorandum issued by the respondent no.3.
(2.) In the disciplinary proceeding that followed the petitioner was found guilty and his pay was reduced by 15 stages lower in the time scale of pay for a period of one year. It was mentioned that during this period he would not earn any increment of pay and on expiry of the period the reduction will have the effect of postponing future increment of his pay. On June 4 2003 the suspension order was revoked.
(3.) The petitioner filed an appeal before the Chairman and Managing Director against the order of punishment. The Appellate Authority disposed of the appeal by an order dated March 6 2006 confirming the order of the disciplinary authority. The Appellate Authority, inter alia, held that the misconduct alleged against the petitioner had been properly proved at the departmental enquiry.;