Sambuddha Chakrabarti, J. - (1.) Let the affidavit-of-service filed in Court today be kept with the record. Heard the learned Advocates for the respective parties.
(2.) The petitioner is an employee of the State Bank of India. On January 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.
(3.) Mr. Sinha, the learned Advocate for the respondents-Bank submits that the authorities had written to him many times to appear before different authorities which he did not and he has not been co-operating with the respondents.;