RAMAPRASAD K.P. Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:

(2.) Heard the learned counsel for the petitioner and the learned senior counsel appearing for the respondents.

(3.) The submission of the learned counsel for the petitioner that the order of transfer is vitiated by mala fides and that it is not in public interest or in administrative exigencies that the petitioner is being transferred out from Thiruvananthapuram. It is contended that it is with regard to a dispute in the Association in which the petitioner claims to be the General Secretary that the transfer is being inflicted.