MANOJ SUYAL Vs. GENERAL MANAGER, ALLAHABAD BANK

JUDGEMENT

(1.) PETITIONER Manoj Suyal has filed this writ petition for the following reliefs:

(2.) THE petitioner, in substance, is challenging the impugned order dated 31 -08 -2006 (Annexure 5), whereby he was transferred by the respondents from his present place of posting Kichha to Bahraich.

(3.) DURING the course of hearing, it transpired that the petitioner joined his services in the respondent Bank sometime in the year 1992 and after having remained at Lakhimpur for a period of three years, he was transferred to Nainital in the year 1995, where he remained till the year 2000. After completing him tenure of about five years at Nainital, the petitioner was transferred to Rudrapur in the year 2000 and till the passing of the impugned order (Annexure) dated 31 -08 -2006, he continued to remain within the district of Udham Singh Nagar for a period of about six years at different places i.e. Rampur, Kashipur, again Rudrapur and Kichha.