SUBRATA KUMAR MOHANTY Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THE challenge in this writ petition is to the order dated December 18, 1995 (Annexure-5) whereby the petitioner was placed under suspension. It is his case that he having been suspended once in contemplation of a departmental enquiry and said suspension having been revoked, the authorities could not place him under suspension for the second time in connection with the same charge.

(2.) THE facts relevant for the purpose of this writ petition are stated thus:

(3.) IT is not disputed that after completion of investigation, the C. B. I. had sought sanction of the appropriate authority to prosecute the petitioner which, according to the learned counsel for the opp. parties, was granted. In view of the investigation report that the conduct of the petitioner constituted an offence for which he was to be prosecuted, the Bank authorities in supersession of its earlier order dated March 14, 1995, whereby the petitioner was given a posting after revocation of the earlier order of suspension dated December 27, 1993 (Annexure-1) placing the petitioner under suspension, passed the impugned order.