STATE BANK OF INDIA Vs. HIMANSHU KAPUR

JUDGEMENT

(1.) This Letters Patent Appeal is directed against an interim order passed by a learned Single Judge of this Court in CM No.8979/2012 in WP(C) No.4327/2012.

(2.) Normally, we would not like to interfere with any interim orders passed by a learned Single Judge of this court while issuing notice in the main matter. However, the circumstances warrant our interference in this case. This would be clear from what is indicated below.

(3.) On 01.02.2012 the appellant took a decision to transfer the respondent from New Delhi to Lohaghat in Uttarakhand as Branch Manager. It is material to point out that the transfer order was not just in the case of the respondent but there were 36 other transfers by virtue of the same order dated 01.02.2012. The order also indicated that all the transferred officials are to be relieved by 11.02.2012 by making internal arrangements. On 10.02.2012 the respondent was relieved from New Delhi with instructions to join at Lohaghat Branch in Uttarakhand. According to the appellant, the respondent did not join at Lohaghat. But, according to the respondent he reported for duty at Lohaghat on 09.05.2012.