SHOBHA N. RATHI Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) The petitioner in this writ petition calls in question the order dated 1-12-2017 passed by the 1st respondent/Reserve Bank of India (hereinafter referred to as the Bank for short) transferring the petitioner from Bangalore to Jammu.

(2.) Brief facts of the case leading to the filing of the petition as borne out from the pleadings are as follows:- The petitioner at the relevant point of time was working in the cadre of Assistant Manager in the Establishment Section of the respondent/Bank and the petitioner was due to retire on 31st October, 2019.

(3.) On 8-11-2016 demonetization of notes of Rs.1,000/- and Rs.500/- was announced by the Government and the process of exchanging demonetized notes began. The RBI was the authority to issue fresh notes and collect back demonetized notes. At that point in time, the petitioner was posted at the CCTV Console Room from September 2015. It transpires that the petitioner sent for training between 7-11-2016 and 10.11.2016. On rejoining after training, the petitioner was posted to the second shift in the CCTV Console Room which was monitoring 7 monitors and capturing images from 164 cameras.