JITENDRA KUMAR TIWARI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This petition under Article 226 of the Constitution of India has been filed against the order dated 22.04.2021 passed by respondent no. 3 whereby transferring the petitioner from Gandhigram Branch to Pondi Branch in District-Sidhi.

(3.) It is the case of the petitioner that he is working as incharge clerk in District Co-operative Central Bank Maryadit, District-Sidhi. By the impugned order, he has been transferred to a place which is about 75 kms from the present place of posting during the Covid-19 pandemic situation. It is very difficult for him to shift his family. It is further submitted that there is no administrative exigency and the impugned order has been passed in order to accommodate respondent no. 4.