BND ENERGY PVT. LTD. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, an officer of respondent-Bank is before this court under Article 226 of the Constitution of India, questioning the correctness and legality of Annexure-C/communication received through e-mail on 8/12/2024 transferring and posting the petitioner who was working as Chief Manager, Internal Audit (ZIAD Mangalore Zone to Chennai Zone with a direction to report to Zonal Head, Chennai for further placement.

(2.) The brief facts of the case are that:

(3.) Heard learned counsel Sri.Vinaya Keerthy for petitioner and Sri.Vignesh S.Shetty, learned counsel for respondents-Bank. Perused the writ petition papers.