SHINY SAJI Vs. INDIAN BANK

JUDGEMENT

(1.) This writ petition is filed with the following prayers:-

(2.) Heard the learned counsel for the petitioner and the learned standing counsel appearing for the respondent Bank.

(3.) The petitioner seeks a direction to the respondents to reinstate the petitioner in service pending regularisation of the extension of sick leave applied for. The claim is also raised seeking posting orders to be issued to the petitioner. The learned counsel for the petitioner submits that the only relief being pressed is for a consideration of Exhibit P11 representation.