NEERAJ CHATURVEDI Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) Heard Sri Shireesh Kumar, learned counsel for the petitioner and Sri Gopal Kumar Srivastava, learned counsel for the respondents-Bank.

(2.) By means of this writ petition, the petitioner has assailed the order dtd. 16/4/2022 passed by the opposite party No.1 transferring as many as 163 employees in different Zones serving at Central Bank of India from one place to another. The petitioner, whose name finds place at serial No.132, has been transferred from Lucknow to Cooch Behar, Kolkota. The petitioner has also assailed the order dtd. 20/4/2022 whereby he has been directed to be relieved from his present place of posting.

(3.) The petitioner is serving on the post of Officer (Scale-II) in Central Bank of India.