RAJESH TYAGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Sri Navneet Kaushik, learned counsel for the petitioner and Sri D.S. Patni, learned counsel for the State Bank of India and, with their consent, this writ petition is being disposed of at the stage of admission.

(2.) The petitioner, an employee of the State Bank of India in the Meerut module, was transferred, in accordance with the extant policy, to Dehradun module. On his having completed three years of service at Dehradun, he was liable to be transferred back to Meerut module in the year 2018. The petitioner sought his retention at Dehradun module for one year, on the ground that his daughter was undergoing her final year graduation. His request was acceded to, and he was retained for a period of one year at the Dehradun module.

(3.) The petitioner claims that, under the repatriation policy, he is liable to be repatriated back to Meerut module in April, 2019. While matters stood thus, the petitioner was transferred, by proceedings dtd. 5/10/2018, and was directed to report to the DGM (B&O), Haldwani.