KAVITA GIRI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Dr. L.P.Mishra, Advocate assisted by Sri Asit Srivastava, learned counsel for the petitioner and Sri Sanjay Bhasin, learned Senior Advocate assisted by Sri Anand Kumar Singh, for the opposite parties no. 2 to 6. No one is present for the Union of India.

(2.) This matter is being decided finally at admission stage on the consent of counsels for both the parties.

(3.) Under challenge is the order dtd. 4/11/2023, passed by the General Manager (HRM), Bank of Baroda i.e. opposite party no. 6 as well as the order dated 09- 06-2023 passed by the Regional Head, Bank of Baroda, which are said to be passed in utter violation of the order dtd. 13/7/2023, by this court in Special Appeal No. 347 of 2023 and against the transfer policy, particularly, with respect to the lady officers of the respondent Bank.