VISHAL GUPTA Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) The challenge in the present writ petition is to the order of posting dated 29.10.2020 passed by the respondents posting the petitioner at Baraduar Branch, Janjgir Champa as Branch Manager.

(2.) The facts of the case in the present writ petition is that the petitioner is working as a Scale II Officer under the respondents and was posted at Udaipur, Surguja, Ambikapur region of the respondents-Central Bank. The petitioner made a request for transferring him to Raipur region which was acceded to and the petitioner was sent to Raipur region. Upon being sent to Raipur region on petitioner giving his joining, the impugned order (Annexure P/1) has been passed posting the petitioner at Baraduar Branch, District Janjgir Champa.

(3.) The contention of the petitioner is that the said order of posting is contrary to the guidelines and norms of transfer framed by the respondents i.e. Annexure P/4, the request was made by the petitioner on a circular that was issued by the respondents (Annexure P/3) calling upon interested employees/officers seeking transfer from one region to another region, from one zone to another zone and from one Branch to another Branch. According to the petitioner, in the circular, it was explicitly reflected that the place of posting shall be strictly in accordance with the norms governing the respondents-establishment.