AJAY BHARTI Vs. JAMMU RURAL BANK

JUDGEMENT

(1.) Petitioners when working as Managers in the respondent Bank in the year 2002 have filed this petition in the year 2002 see

(2.) For effectual adjudication it shall be advantageous to notice precisely the factual matrix of the case.

(3.) The Jammu Rural Bank(respondent) has been constituted under the Regional Rural Banks Act 1976. As a matter of policy in al conditions with the officers/employees of the sponsoring Bank(J&K Bank Ltd.). In this connection, National Industrial Tribuna