ANURANG TRIPATHI Vs. BANK OF BARODA

JUDGEMENT

(1.) The petitioner, who is a bank officer, working in Nainital Bank Limited, on the ground of his illness wants to be transferred to any place in plains. He is alleged to have been advised by the doctor that his stay in the hills may affect his health.

(2.) In that regard, he hag submitted a representation to the General Manager, Nainital Bank Limited, who is empowered to transfer the petitioner to any other place in plains.

(3.) As the question involved is too trivial to drag on unnecessarily before this Court, hence after hearing the petitioner as well as Shri V. B. Singh, learned counsel appearing on behalf of the respondents, we dispose of the writ petition with the direction to the General Manager. Nainital Bank Limited to consider and pass appropriate orders, on the representation of the petitioner dated 4.6.97 within a period of three weeks from the date of receipt of a certified copy of this order together with a copy of the representation and communicate the same to the petitioner. A certified copy of this order shall be given to the petitioner within 48 hours on payment of usual charges.