BIPLAB DAS Vs. CHAIRMAN BANGIYA GRAMIN VIKASH BANK

JUDGEMENT

(1.) The petitioner, a Clerk-cum-Cashier has challenged the Memos as contained in Annexures P/1 and P/3. By Annexure - P/1 issued on 10.8.2010, he was transferred from Sultanpur to the Head Office within a remark that it was an administrative order and he was to be released immediately. By Annexure-P/3, the respondents informed the petitioner that his appeal which he had filed against the aforementioned order of transfer, had been considered but he was directed to join his new place of posting immediately. In other words, by Annexure-P/3, the petitioner's appeal stood rejected.

(2.) The petitioner has further prayed that the respondents should be directed to allow him to continue to work in Sultanpur instead of the transferred place i.e. Head Office at Behrampur in Murshidabad.

(3.) According to the petitioner, he has been subjected to frequent transfers. He was transferred to the Narazole Branch in 2005 and he was posted there till 2010. Thereafter, he was transferred to Sultanpur and within a period of four months, he was transferred again by reason of the impugned order.