DIPANKAR DIWAKAR KATOCH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Mr.Anand Sharma learned advocate for the petitioner and Mr.Paritosh Gupta learned advocate for the respondent.

(2.) Under challenge in this petition is the order dtd. 1/9/2020 passed by the respondent transferring the petitioner from Baroda to Bhanvad, Porbandar.

(3.) Mr.Anand Sharma learned counsel for the petitioner would submit that the career growth of the petitioner itself is frustrated on account of the details narrated in the petition inasmuch as, in past five years, the petitioner has been transferred six times and which transfers have happened over significant geographic distances without completion of normal tenure prescribed under the policy.