Madhya Pradesh High Court
Nilesh Kumar Jain vs Bank Of Maharashtra on 2 March, 2022
Author: Vivek Agarwal
Bench: Vivek Agarwal
1
The High Court Of Madhya Pradesh
WP No. 3053 of 2022
(NILESH KUMAR JAIN Vs BANK OF MAHARASHTRA AND OTHERS)
Jabalpur, Dated : 02-03-2022
Shri Vijay Raghav Singh, learned counsel for the petitioner.
Petitioner's grievance is that petitioner is working as part time sub-staff in the
Bank of Maharashtra. A Coordinate Bench of this Court in W.P. No.992/2022 at
Indore Bench has directed the parties to maintain status quo during the pendency
of reference before the Labour Court.
Issue notice to the respondents No.1 and 2 on payment of process fee by
Speed Post within three working days.
Notices be made returnable within two weeks. In addition, petitioner is permitted to serve respondent no.3 by Humdust. Parties are directed to maintain status quo as it exists today, till the next date of hearing.
List the case along with W.P. No.3055/2022 and other connected cases for final adjudication in the week commencing 21.03.2022.
(VIVEK AGARWAL)
JUDGE
Tabish
Signature
SAN Not
Verified
Digitally signed by
MOHD TABISH
KHAN
Date: 2022.03.02
18:46:15 IST