SUDHANSHU TRIPATHI Vs. BANK OF INDIA & OTHERS

JUDGEMENT

(1.) None for the respondent No.3 even after service of notice.

(2.) The petitioner before this Court has filed the present petition being aggrieved by the order dated 03.01.2017 passed by respondent No.2 - Zonal Manager, Bank of India, Ujjain Zonal Office.

(3.) The facts of the case reveal that the petitioner is suffering from disability and is having 45% of disability. The petitioner was appointed by an order dated 12.08.2014 on the post of Officer in the Junior Management Grade/Scale-I in the services of Bank of India and he reported his joining on 25.08.2014 at Maxi Branch of Bank of India. He has successfully completed his probationary period on 31.12.2015. The petitioner, who has hardly completed two years, was transferred by an order dated 03.01.2017 to village Chhipiya Branch, District-Shajapur i.e. to a remote place on the administrative grounds.