VIVEK SINGH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Challenge in the present petition is to an order dated 21.05.2020 transferring the Petitioner from Local Head Office (LHO), New Delhi to Bhubaneswar Circle. Petitioner also prays for a writ of mandamus directing the Respondent to continue his services at LHO, New Delhi, to complete 10 years in accordance with the Policy framed by the Respondent being HR/CM/7/2243 dated 21.03.2011.

(2.) Petitioner is a Short Service Commission Officer who served the Indian Army from March 1995 to March 2000. From 2002 to 2010, he was appointed as Security Officer in Punjab National Bank. Pursuant to an offer of appointment dated 15.12.2009 by State Bank of India, for the post of Deputy Manager (Security) Grade Scale-II, Petitioner joined the Respondent on 26.04.2010 and was posted as Deputy Manager (Security) at Administrative Office, Bidhannagar, West Bengal on 30.04.2010.

(3.) On 21.03.2011, in order to make the postings in North-Eastern Circle, more attractive, Respondent issued a Policy, inviting applications from Officers willing for such postings, from other Circles, with an assurance that posting at a place of their choice will be given at the end of the two year tenure.