SAURABH KUMAR PANDEY Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) Heard Sri Lavlesh Kumar Shukla, learned counsel for the petitioner and Sri Pranjal Mehrotra, learned counsel appearing for the respondents.

(2.) Petitioner, by means of the instant petition, is assailing the order dtd. 31/3/2021, passed by second respondent, Senior Group Manager, Employee Relations, IndusInd Bank Limited, Corporate Office Human Resources Department, Mumbai ("Bank"), terminating the services of the petitioner.

(3.) Learned counsel appearing for the respondents, at the outset, submits that the writ petition against an employer, a private bank, would not be maintainable. It is urged that service contract of a private bank employee cannot be enforced in writ jurisdiction.