LAWS(BOM)-2014-6-106

MELINATI RAMESH Vs. SUSHIL MUHNOT

Decided On June 30, 2014
Melinati Ramesh Appellant
V/S
Sushil Muhnot Respondents

JUDGEMENT

(1.) THE petition is taken up for admission.

(2.) RULE . Rule made returnable forthwith.

(3.) AT all material times the Petitioner was working as a Manager with MSME Development Centre having joined the bank on 20.11.1990 as the Assistant Manager in Lucknow. From November 1996 to May 2002 he was the Assistant Manager, Grade "A" posted at Lucknow. From May 2002 to October 2006 he continued as the Assistant Manager, Grade "A" at Hyderabad. Thereafter, from October 2006 to June 2009 as a Manager, Grade "B" and rendered the services at Vishakhapatna. Finally, from June 2009 he was transferred to Mumbai as the Manager, Grade "B" where he continues to be so employed.