PRADEEP NANDRAJOG,J. - (1.) The respondent/writ petitioner was working on the post of Office Assistant in the erstwhile Jaipur Thar Gramin Bank, which was later on amalgamated with the appellant/Bank. A chargesheet was served upon the respondent/writ petitioner on 03.12.2008 for certain acts of commission and omission amounting to misconduct.
(2.) After holding a regular departmental enquiry, final order was passed by the disciplinary authority on 12.09.2012, whereby penalty of reduction of basic pay by four stages was imposed upon the respondent/writ petitioner. However, it was further directed by the disciplinary authority that the respondent/writ petitioner will earn his future annual increments falling due on the anniversary date.
(3.) In light of the fact that the respondent/writ petitioner had not challenged the punitive order dated 12.09.2012, the same attained finality.;