KRISHNA KUMAR GUPTA Vs. UCO BANK

JUDGEMENT

(1.) THE petitioner has filed this writ -petition, whereby he has challenged his transfer order dated 7.4.1998.

(2.) PETITIONER contended that his order of transfer is contrary to the policy laid down by the Bank. Petitioner contended that the transfer for the petitioner is against the policy of transfers.

(3.) COUNSEL for the petitioner relied upon a decision reported in the case of Abani Kante Ray v. State of Orissa 1995(8) SLR 687. The Court has held that it is settled that the transfer is an incident of service and not to be interfered with by the Courts unless it is shown to be clearly arbitrary or vitiated by mala fide or infraction of any professional norm or principle governing the transfer.