KIVIHE H. ZHIMO Vs. DENA BANK

JUDGEMENT

(1.) Heard Mr. SM Chakraborty, learned senior counsel assisted by Ms. M. Chakraborty, learned counsel appearing for the petitioner as well as Mr. AL Saha, learned counsel appearing for the respondents.

(2.) Gravamen of the writ petition is that the petitioner while serving the respondent-bank as Senior Manager at its Branch at Agartala, he stood released by the impugned orders dated 06.08.2018 (Annexure 10 and 11 of the writ petition). Both the orders dated 06.08.2018 are reproduced here-in-below, for convenience:

(3.) Onreceipt of those release orders, the petitioner submitted representation to the competent authority to consider his place of transfer and posting in the light of circulars dated 20.4.2010 (Annexure 2 to the writ petition) and 27.02.2015 (Annexure 3 to the writ petition) laying down policy guidelines for transfer and posting of a bank officer under the respondents. Initially,the guideline dated 20.4.2010 was issued vide circular No. 23/042010-11 which is as under: