SUVERNA BIDUA Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) With the consent of parties, the matter is finally heard.

(2.) Present petition has been filed being aggrieved by the order dated 12.07. 2019 passed by the respondent whereby considering the application of the petitioner his earlier transfer order has been modified and instead of Riwa, he has been directed to be posted at Indore.

(3.) Counsel for the petitioner has submitted that on earlier occasion writ petition was preferred by the petitioner being W.P. No. 12088/18 wherein challenge was made to order dated 07.05. 2018 passed by Assistant General Manager of Union Bank of India as well as order dated 11.05. 2018 passed by Chief Manger, Union Bank whereby petitioner has been transferred to regional office Riwa. The grievance raised by the petitioner is that he is working as Assistant Manger in the Bank at Gwalior and is living with her husband who is working as Scientist (Grade E) in Defence Research and Development Service , Gwalior (DRDE) which is a government of India undertaking. It was further submitted that he is having two children one is six years and another is aged two years and five months. He has relied upon the guidelines/office memorandum dated 20th of September, 2009 issued by Government of India, Ministry of Personal, Public Grievances and pension (Department of Personal and Training) which provides certain exigency which could be profitably referred to at the instance of the petitioner wherein it has been mentioned that where one spouse belongs to a central service and the other spouse belongs to pubic sector undertaking the spouse may apply to the competent authority and the said authority may post the officer to same station and if there is no post in that station then to the nearest station.