STATE BANK OF INDIA Vs. SANJAY KUMAR

JUDGEMENT

(1.) This writ petition, at the instance of the State Bank of India, assails Award dated 14th June, 2017, passed by Sh. Harbansh Kumar Saxena, the Presiding Officer, CGIT-II, Karkardooma.

(2.) In view of the order that I propose to pass, it is not necessary to make any reference to the contents of the said Award, or the ultimate decision therein.

(3.) Annexure P-3 and P-2, to the writ petition, are the orders passed by the said Presiding Officer on 2nd May, 2017 and 9th May, 2017.