REGENT COMPUTRONICS PVT. LTD.

Megha Sanjeev Kumar Appellant

V/S

PUNJAB AND SIND BANK Respondents

Referred Judgements :-

N.K. SINGH V. UNION OF INDIA AND ORS [REFERRED TO]
JUGDISH MITTER VS. UNION OF INDIA [REFERRED TO]
SHILPI BOSE VS. STATE OF BIHAR [REFERRED TO]
STATE OF MADHYA PRADESH VS. S S KOURAV [REFERRED TO]
UNION OF INDIA VS. JANARDHAN DEBANATH [REFERRED TO]
RAJENDRA SINGH VS. STATE OF U P [REFERRED TO]
AIRPORTS AUTHORITY OF INDIA VS. RAJEEV RATAN PANDEY [REFERRED TO]
REGISTRAR GENERAL HIGH COURT OF JUDICATURE AT MADRAS VS. R PERACHI [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Ravindra Narayan Singh, learned counsel for the petitioner and Sri Sundeep Agarwal, learned counsel for the respondents.

(2.) By the impugned order dtd. 10/1/2025 the petitioner has been transferred from Prayagraj branch to Bisani Pratapgarh.

(3.) The petitioner has assailed the impugned transfer order on the footing that it is actuated by mala fide and is penal in nature. Further as per the petitioner the transfer has been made on the basis of complaints which in itself is contrary to law.

Click here to view full judgment.

MEGHA SANJEEV KUMAR Vs. PUNJAB AND SIND BANK

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address