RAJENDRA SINGH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioner has assailed the decision dated 27th April, 2015 passed by the learned Single Judge dismissing W.P.(C) No. 5168/2013.

(2.) The factual narration giving rise to the challenge is within a narrow compass and to the extent necessary, we note the same hereunder.

(3.) It appears that the appellant was the employee of the State Bank of India. On account of certain allegations against him, a decision was taken to conduct disciplinary proceedings against the appellant. On 8th December, 2006, he was suspended from service.