PANKESH M PATEL Vs. BANK OF BARODA

JUDGEMENT

(1.) HEARD learned advocate Mr. Kishor M. Paul appearing on behalf of petitioner.

(2.) IN the present petition, petitioner challenges the transfer order dated 28th September 2006 " Page 34 and dated 29th September 2006 " Page 35. The petitioner is transferred from Isanpur Branch, Ahmedabad Region to Kukarmunda Branch, Surat Region.

(3.) THE petitioner approached this Court by way of filing Special Civil Application No. 22340 of 2006. This Court has passed an order on 13th October 2006 with a direction to the respondent Bank to decide the representation of the petitioner against the transfer order. The respondent Bank decided the representation of the petitioner by letter dated 6th December 2006 and rejected the representation made by the petitioner. Then, again, further detailed representation has been made by the petitioner on 28th December 2006 " Page 53 to the respondent Bank. Thereafter, again, petitioner approached this Court by way of Special Civil Application No. 2051 of 2007. Wherein, this Court, by order dated 22nd January 2007, again, directed to the respondent Bank to reconsider the matter and pass appropriate reasoned order on the grievance of transfer. The respondent Bank has reconsidered the representation and detailed reply has been given to the petitioner by letter dated 17th March 2007 " Page 67 " 72, Annexure 'i'. Against that, present petition is filed by the petitioner being a third round of litigation against the transfer order.