- (1.) The Judgment of the Court was as follows : The writ petitioner is challenging the order dated March 18th, 2002 whereby the second respondent, the executive director of UCO Bank, has imposed the penalty, which is :- "The Basic Pay of Shri Bannan (sic) Ram is lowered by two stages for two years. Further, he will not earn increments of pay during the period of such reduction and on expiry of such period, the reduction will have the effect of postponing the future increments of pay."
(2.) While working as chief cashier of the bank a charge sheet dated December 2nd, 2000 was served on the petitioner. The enquiry officer submitted his report dated June 23rd, 2001 holding that the charge had not been proved. By final order dated July 12th, 2001 the disciplinary authority exonerated the petitioner.
(3.) On February 4th, 2002 the second respondent, as the reviewing authority, suo motu issued a show cause notice. He stated that, in his opinion, on assessment of the evidence the petitioner did not deserve to be fully exonerated, and that hence he proposed to punish the petitioner.The proposed penalty was the one that he finally imposed.;