STATE BANK OF INDIA Vs. RAJENDRA KUMAR BISHNOI

JUDGEMENT

(1.) This special appeal is directed against judgment dtd. 31/5/2018 passed by learned Single Judge of this Court, whereby the writ petition preferred by the respondent questioning the action of the appellants in corporatization of Individual Business Correspondences (BCs) has been allowed and the appellants herein are directed to continue the respondent as BC directly with the appellant-Bank and not to terminate his service so as to replace him by another set of contractual employees or Corporate Business Correspondents, unless there is a performance deficit on his part.

(2.) Issue notice.

(3.) Mr. Sukesh Bhati, accepts notice for the respondent.