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Judgment
The present writ petition has been preferred against order dated 14.01.2020, whereby petitioner was placed under suspension, pending departmental
inquiry.
It is informed that an Enquiry Officer has been appointed and charges have been framed.
After hearing learned counsel for the parties and upon consideration of the material on record, this Court deems it appropriate to dispose of the
present writ petition with a direction to the respondent â€" Bank to conclude the inquiry as expeditiously as possible preferably by 31.03.2020.
The petitioner will cooperate in the enquiry and the respondent shall provide all the relevant/permissible documents demanded by the petitioner, in
accordance with law.
The stay application also stands disposed of accordingly.