V N PARMAR Vs. BANK OF BARODA

JUDGEMENT

(1.) . The present petition is filed by three petitioners, the employees of Bank of Baroda, alleging that the respondent Bank did not adhere to the "request transfer policy" for the benefit of eligible Scheduled Caste and Scheduled Tribe employees as per the percentage envisaged in the policy. It was prayed that the request transfer policy be immediately effected as per the seniority and as per quota. With the passage of time, this relief cannot be considered.

(2.) . However, Mr.Mehta, learned advocate for the petitioners submitted that the relief which is at clause (C) of para 20 can be considered, which reads as under:

(3.) . This petition stands disposed of. Rule is discharged. No order as to costs.