OM PRAKASH Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The petitioners have approached this Court against the transfer orders dated 25.3.1997 issued by the respondent Bank by which the petitioners have been transferred outside Delhi. The main argument of the petitioners in this case is that the respondent Punjab National Bank has wrongly interpreted the 'Length of Service' as Length of Service in the Cadre, against the spirit and language of the guidelines dated 16.9.1993. The petitioners have prayed that the illegal and erroneous transfer orders be quashed.

(2.) The petitioners have relied upon the guidelines dated 16.9.1993. The relevant portion of the guidelines reads as under:

(3.) Mr. Mukul Rohtagi, learned counsel appearing for the petitioners submitted that in view of the guidelines issued by the Punjab National Bank on 16.9.1993, the petitioners could not have been transferred because there are many employees who are junior to the petitioners (from the date of appointment in the service of the bank,) therefore, the petitioners' transfer is in clear contravention of the guidelines issued by the Punjab National Bank and consequently, the impugned transfer order being contrary to the guidelines ought to be quashed.