BHUPENDRA DWIVEDI Vs. YES BANK LTD

JUDGEMENT

(1.) This is a Writ Petition under Article 226 of the Constitution of India, seeking inter alia the following prayers:

(2.) The case of the Petitioner is that the Petitioner was appointed as Senior Vice President and Regional Manager Product and Portfolio-Credit Cards in the Respondent-Bank that is the "Yes Bank Ltd." at Mayapuri, New Delhi w.e.f. 28/9/2021.

(3.) It is the case of Petitioner that one Mr. Puneet Lamba had joined the Respondent-Bank at the Mumbai Head Office as the Petitioner's Supervisor/Manager and subsequent thereto, the Petitioner was subjected to continuous harassment in the hands of Mr. Lamba.