GULSHAN CHOUDHARY Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) The present Letters Patent Appeal has been preferred against the judgment and order dated 17.03.2017, passed by the learned Single Judge in SWP No. 2907/2016.

(2.) Briefly stated the material facts are as under:-

(3.) The appellant herein filed a petition before the writ Court, challenging the order of his suspension dated 19.08.2016 on the ground that the same had been rendered illegal, inasmuch as, it had had not been followed by a charge-sheet within three months from the date of issuance thereof. The basis of this legal plea was the ratio of the Apex Court's judgment in case titled "Ajay Kumar Choudhary Vs. Union of India & anr." (2015)7 SCC 291, the petitioner claimed reinstatement after the expiry of three months and hence the petition.