PRASHANT SHAMRAO KARADE Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of the parties.

(2.) The petitioner is seeking salary for the period April-2021 to July-2021, which he has not received from the State Bank of India (Employer) inasmuch as admittedly the petitioner has not worked for the aforesaid period.

(3.) The petitioner is an "Award Staff" employee.