SHUBHAM BHARGAVA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Vivek Kumar Shukla and Ms. Shweta Shukla, learned counsel for the petitioner, Mr. Asit Chaturvedi, learned Senior Advocate assisted by Mr. Gopal Kumar Srivastava and Mr. Akash Deep Srivastava, learned counsel for the respondent nos. 2 to 5 and Mr. Varun Pandey, learned counsel for the Union of India.

(2.) By means of the present writ petition, the petitioner has assailed the transfer order dtd. 18/7/2025 issued by the Corporate Office, HRM, Indian Bank which is communicated by Assistant General Manager, HRM, Indian Bank. Further prayer is made for quashing of the order dtd. 4/10/2025 passed by the Grievance Redressal Authority and the order dtd. 10/11/2025 passed by the appellate authority alongwith the order dtd. 5/8/2025, by which the petitioner is relieved.

(3.) He submitted that against the transfer order, the petitioner moved a letter on 21/7/2025 before the Grievance Redressal Cell and, when that remained unheard, within a period 15 days, he filed a writ petition bearing Writ-A No. 9921 of 2025 wherein this Court was pleased to pass the order on 1/9/2025, which is quoted hereinunder:-