ABINASH CHANCHAL Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In the instant petition, petitioner has prayed for the following relief/reliefs:

(3.) Petitioner has a statutory remedy before the appropriate forum either before the Industrial Tribunal or Central Government Industrial Tribunal (C.G.I.T.) having regard to the status of the petitioner read with the official respondents' status. Hence, the present petition is premature in not exhausting the alternative remedy of appeal/application/industrial dispute.