S.V. THARANATH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THE respondent in writ appeal No. 924 of 2014 is the petitioner in this review petition. The facts:

(2.) THE petitioner was transferred by Chennai Zone of State Bank of India (hereinafter referred to as "Bank") from Chennai to Gauhati by order dated 2 May 2014. The said transfer order was challenged in W.P.No. 13611 of 2014. The learned Single Judge allowed the writ petition by order dated 15 May 2014. The Bank challenged the order dated 15 May 2014 in W.A.No. 924 of 2014. The Division Bench was pleased to allow the intra court appeal by judgment dated 7 November 2014. The petitioner, alleging that there is an error apparent on the face of record filed this review petition invoking Order 47 Rule 1 of the Code of Civil Procedure.

(3.) THE petitioner raised the following issues to review the judgment in W.A.No. 924 of 2014.