SACHIN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Siddharth Khare, learned counsel for petitioners and Sri Ashutosh Mishra, learned counsel for respondent-Bank

(2.) The writ petition is preferred by petitioners challenging the order dtd. 17/1/2014 passed by respondent no.4-Regional Manager, State Bank of India, Regional Business Office, Meerut and order dtd. 11/3/2015 passed by respondent no.3-Deputy General Manager (B&O), Administrative Office, Noida.

(3.) The brief facts of the case are that: