NAWAL KISHORE SHARMA Vs. MADHYA BIHAR GRAMIN BANK

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the Bank and it's authorities.

(2.) Petitioner, in the present case, is seeking the following reliefs :

(3.) The petitioner joined his service in the Madhya Bihar Gramin Bank as an officer in the year 1983. During the period 1/7/2013 to 31/12/2014, he was promoted to Scale-II officer and was posted as Branch Manager at the Branch Office, Aungari in the district of Nalanda.