RAJU KUREEL Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) IN this appeal under Section 2(1) of Madhya Pradesh Uchcha Nyayalaya (Khand Nyay Peeth Ko Appeal) Adhiniyam, 2005, tenability of an order dated 21.10.2013 passed by the Writ Court in W.P. No. 16624/2013 has been called into question.

(2.) BY a notification issued on 8.10.2012, Satpura Narmada Kshetriya Gramin Bank, Vidisha Bhopal Kshetriya Gramin Bank and Mahakaushal Kshetriya Gramin Bank have been merged together and the transferee Regional Rural Bank has been conferred with the power to post the employees in the interest of the Bank and the public as a whole anywhere within the area of operation of the Regional Rural Bank. A policy in this regard is made by the General Manager of the Central Madhya Pradesh Gramin Bank on 22.8.2013 and in clause 3 of this communication which is fled by the appellant as Annexure P/2, it is indicated that for the purpose of effective working of the Banks after its merger and in accordance to the requirement of the staff, the interest of public and other administrative consideration, posting of the employees may be done.

(3.) BASED on the aforesaid Circular dated 22.8.2013 an order has been passed on 2.9.2013 whereby the petitioners have been transferred to various branches in Porsa District Morena, Branch Vijaypur District Sheopur and main Branch at Bhind. Challenging the transfer on the ground that the transfer is effected by Regional Manager and the Regional Manager is not competent to transfer, it is only the General Manager who can transfer the employees, the writ petition was fled.