DATTATRAYA SHRIDHAR MANE Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The petitioner, who is working as Senior Divisional Manager with the respondent-Insurance Company has approached this Court seeking for a writ of mandamus directing the respondents to consider his application seeking transfer dtd. 27/1/2020 and 23/3/2022 vide Annexures-C and E within a time frame.

(2.) Learned counsel appearing for the respondents at the inception submits that if the petitioner gives an appropriate representation addressed to the respondent Nos.1 to 3 in compliance of the notice at Annexure-A dtd. 22/12/2016, which states that the candidate seeking transfer is required to opt for three different places, the said application would be considered by the respondent Nos.1 to 3 and appropriate orders would be passed.

(3.) Learned counsel for the petitioner submits that if some time is granted, he will submit appropriate application before the respondent Nos.1 to 3 in compliance of the requirement of the notice at Annexure-A dtd. 22/12/2016.