PUNJAB AND SIND BANK Vs. DURGESH KUWAR

JUDGEMENT

(1.) Parties through their counsel. The present Writ Appeal is arising out of the order dated 11/2/2019 passed by the learned Single Judge in Writ Petition No. 9048/2018 (Mrs. Durgesh Kuwar Vs. Punjab and Sind Bank and others).

(2.) Facts of the case reveal that the petitioner before the learned Single Judge was appointed on the post of Probationary Officer on 08/10/1998 in Junior Management Grade Scale - I (JMGS-I) and she was promoted to the post of General Manager, Scale IV in the services of the respondent Bank.

(3.) The petitioner was promoted to the post of Chief Manager (SMGS-IV) and was posted at Indore. The petitioner's husband who is serving the State Bank of India and was working as Chief Manager in the State Bank of India, Ahmedabad was transferred to Indore on 13/1/2017.