ASHWANI KUMAR SRIVASTAVA Vs. CENTRAL BANK OF INDIA THROUGH ITS MANAGING DIRECTOR, CHANDENNUKHI, NARIMAN POINT , MUMBAI

JUDGEMENT

(1.) The judgement is being structured in the following conceptual framework to facilitate the discussion: <IMG>JUDGEMENT_129_LAWS(ALL)3_2025_1.jpg</IMG>

(2.) The petitioner has assailed the order dtd. 6/5/2024 passed by the respondent no. 4 transferring the petitioner from Raniganj Branch, District Pratapgarh (Varanasi Region) to the Central Bank of India, Regional Office, Rajkot.

(3.) Shri Ritesh Srivastava, learned counsel for the petitioner while assailing the impugned transfer order submits as follows: