LAWS(GJH)-2016-3-57

MAHESH N THAKER Vs. SYNDICATE BANK

Decided On March 14, 2016
Mahesh N Thaker Appellant
V/S
SYNDICATE BANK Respondents

JUDGEMENT

(1.) By this writ -application under Article 226 of the Constitution of India, the petitioners, retired employees of the Syndicate Bank, have prayed for the following reliefs :