JAVED Vs. SYNDICATE BANK

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard by consent of the parties.

(2.) Heard Shri Parsodkar for the petitioner, Shri Anilkumar Advocate for respondent nos.1 & 2 and Shri S. B. Ahirkar, Advocate for respondent no.3.

(3.) The facts relevant for adjudicating the present controversy are that the petitioner was appointed as a Probationary Officer with the respondent no.1 Bank on 27-9-2008. During his course of employment with the respondent no.1 Bank, the petitioner was selected for appointment on the post of Dy. Advisor (Banking and Foreign Trade)in the Central Bureau of Investigation. This appointment was to be on contract basis. The petitioner was informed about his aforesaid selection on 19-4-2011. The petitioner, therefore, on 3-5-2011, tendered his resignation from service to the respondent no.1.