DR.SAMBUDDHA CHAKRABARTI,J. - (1.) The petitioner was an employee of the State Bank of India and was dismissed from his service on January 20, 2013 from the employment of State Bank of India. He alleged that on February 27, 2013 he had filed an appeal before the appropriate authority but the appeal had not been disposed of for a very long period of time and that has compelled him to approach this Court. In this writ petition he primarily prays for an order directing the respondents to dispose of the appeal or to set aside the order of the disciplinary authority and to reinstate him in his earlier employment.
(2.) On September 13, 2017 I directed the bank authorities to file a report in the form of an affidavit specifically disclosing whether any such appeal had been filed by the petitioner.
(3.) Today when the matter is taken up for hearing, Ms. Lahiri, the learned advocate for the respondents, submits that she is not filing any report, as directed, as she admits the factum of filing of an appeal by the petitioner within the specified period. She submits that it was only after an "extensive search" that the appeal could be found out.;