BAKARUPANDA PADMAVATHI Vs. BANK OF INDIA

JUDGEMENT

(1.) THE petitioner joined the service of the Bank of India, in the year 1982. At present, she is working as a Computer Operator. Up to August 2006, she was working in the SSI Branch of Visakhapatnam, and thereafter, she was transferred to the Overseas branch, in the same city. The 1st respondent transferred her to samalkot Branch in East Godavari District, vide orders dated 5. 11. 2007. Consequential orders were passed by the 2nd respondent on 8. 11. 2007. The petitioner challenges the same.

(2.) THE petitioner contends that she is a chronic patient of severe spondilitis, vertigo and other gynaelogical ailments, for the past 10 years, and that she is taking treatment at Visakhapatnam from various specialists. She submits that her transfer to the Overseas Branch was at her request, and her sudden transfer to a far off place is not justified, either on facts, or in law. She pleads that ever since the present Senior Manager has taken charge in the overseas Branch, she is subjected to harassment and hardship, and at his instance, she is transferred to a distant place. Not being aware of the order passed by the 1st respondent on 5. 11. 2007, she raised objection as to the competence of the 2nd respondent, in passing the order dated 8. 11. 2007. She raised several grounds, while objecting the order of transfer.

(3.) THE 2nd respondent filed a counter affidavit, denying the allegations of the petitioner. He stated that the conduct of the petitioner at the Overseas branch was objectionable, and she was disturbing the conducive atmosphere. He referred to the various acts and omissions, on the part of the petitioner, and denied all the allegations made against him.