RAMDAS SOMAJI NIKAM Vs. INDIAN BANK

JUDGEMENT

(1.) RULE . Respondents waive service. Rule made returnable forthwith.

(2.) PETITIONER was initially employed as a Clerk in 1978 and was promoted as Clerk -cum -Shroff in the first respondent Bank in the year 1989. Respondent Nos. 2, 3 and 4 are the Assistant General Manager, Deputy General Manager and Branch Manager respectively of respondent No. 1.

(3.) THE relevant facts are as follows.