(1.) This appeal is filed by the Life Insurance Corporation(LIC) of India Ltd. to challenge a judgment of the learned Single Judge dated 31st October 2017 passed in WP(C) No.103/2012.
(2.) Brief facts are as under :
(3.) The petitioner replied to the charge sheet and denied the charges. He contended that on the same set of allegations a criminal case was also instituted against him and the department should suspend the inquiry till the criminal case is over.