LAWS(KAR)-2021-7-211

SANTHOSH KUMAR S. Vs. MANAGING DIRECTOR

Decided On July 20, 2021
Santhosh Kumar S. Appellant
V/S
MANAGING DIRECTOR Respondents

JUDGEMENT

(1.) The petitioner calls in question orders dtd. 12/3/2021 bearing No.BNM No.14122/4/14/2 (Emp.No.60046)/2020-21 and 3/4/2021 bearing No.BNM 97/(M)4/14/2/21- 22, which transfer the petitioner who is an employee of Bharatiya Reserve Bank Note Mudran (P.) Limited from Mysore to Salboni Unit in West Bengal.

(2.) Brief facts leading to the filing of the present writ petition, as borne out from records, are as follows:-

(3.) It appears that in the month of February, 2016, the petitioner suffered metastasis - Development Secondary Tumor Cells and the cancer that the petitioner had suffered in the year 2014 recurred and the petitioner claims to be in continuous treatment at a hospital which deals with patients of cancer.