USHA BHARAT Vs. UCO BANK AND ORS.

JUDGEMENT

(1.) THIS Writ Petition, at the instance of an employee of United Commercial Bank, working in Chennai region, since 1992, challenges the order dated 18 December 2014, transferring her from Chennai to Hyderabad.

(2.) THE petitioner joined UCO Bank as Clerk in the year 1987. She was initially posted in a local branch at Bhilai in Madhya Pradesh. She was transferred to Chennai in 1992. It was a request transfer. The petitioner is presently working as Scale II Officer.

(3.) THE transfer order is challenged by the petitioner on several grounds. According to the petitioner, she was singled out in the matter of transfer. It is her contention that she is having 40% disability and as such, it would not be possible for her to work at Hyderabad. The petitioner has taken up a further contention that respondents have violated clause 18(1) of the Transfer policy relating to spouse transfer.