DINESH MEHTA,J. - (1.) The petitioner has knocked at the door of this Court, invoking its extra ordinary jurisdiction under Article 226 of the Constitution of India, being aggrieved by the action of the respondent-Bank, in not considering him for promotion for a period of four years, on account of a penalty inflicted upon him vide order dated 12th September 2012.
(2.) The facts, necessitating the petitioner to file present writ petition, are that the petitioner was appointed on the post of Clerk-cum-Cashier in the erstwhile Jaipur Thar Gramin Bank, which came to be merged with Marudhar Gramin Bank in the year 2012 and subsequent thereto, with effect from 25th February 2013, the said Marudhar Gramin Bank also came to be amalgamated with Rajasthan Marudhar Gramin Bank, the respondent No.1 herein.
(3.) While the petitioner was working on the post of Office Assistant at Chandsama Branch, a disciplinary inquiry was initiated against him under Jaipur Thar Gramin Bank (Officers and Employees) Service Regulations 2010 {herein after 'the Service Regulations of 2010'}, which culminated into a penalty order dated 12.09.2012, vide which a penalty of reduction of pay was imposed as under:- "Reduction of basic pay of Shri Rajesh Harsh by four stages in his present time-scale of pay, with cumulative effect, from the date of this order i.e. present pay Rs. 20,900/- is reduced to Rs. 17,200/-. However, he will earn his future increments falling due on anniversary date";