ANUP KUMAR MURAH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Let the affidavit-of-service filed in Court today be kept with the record.

(2.) Heard the learned Advocates for the respective parties.

(3.) The petitioner is an employee of the State Bank of India. On Jan. 27, 2017 the Disciplinary Authority had placed the petitioner under suspension. The petitioner aggrieved that in spite of it for more than six months the authority have not initiated a disciplinary proceeding although this was a suspension in contemplation of a departmental enquiry.