B. GIRIDHAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. V. Padmanabha Rao, learned counsel for the appellant and Mr. N. Ashwani Kumar, learned counsel appearing for the respondents.

(2.) This appeal is presented against an order dtd. 22/9/2021 passed by the learned single Judge in W.P.No.16004 of 2020, whereby the learned single Judge negated the challenge made in the writ petition to the charge-sheet dtd. 20/8/2020 requiring the writ petitioner (appellant herein) to furnish his explanation.

(3.) The learned single Judge relied upon the decisions in the case of Union of India and another v. Kunisetty Satyanarayana, reported in (2006) 2 SCC 28 and in the case of Secretary, Ministry of Defence and others v. Prabhash Chandra Mirdha, reported in (2012) 11 SCC 565, in coming to the aforesaid conclusion. The learned single Judge had extracted the relevant portion of the decision in Kunisetty Satyanarayana (supra). We deem it appropriate to extract the same for the sake of clarity. The relevant portion of the said decision reads as follows: