CHANDAN KUMAR BHATTACHARJEE Vs. STATE

JUDGEMENT

(1.) -The present joint writ petition was moved on behalf of 8 writ petitioners, challenging the rotational order of transfer dated August 14, 1992, whereby the petitioners, who were working as "Junior Officers" of the Central Bank of India, were posted to their original posting as "Senior Clerks" in the respective branches.

(2.) When the writ petition was moved ex parte before this Court on August 31, 1992, upon hearing Mr. Ashoke De, learned Advocate for the petitioners, this Court directed service of copy of the writ petition upon the Central Bank -authorities and the respondents were directed to maintain "Status quo", as on the date, regarding the present officiating services of the writ petitioners as Junior Officers till September 14, 1992, with liberty to the petitioners to apply for extension thereof upon notice to the respondents. The said interim order was, however, extended on September 22, 1992, in the presence of Mr. R. N. Majumdar, learned Advocate appearing for the Central Bank authorities.

(3.) Ultimately, by an order dated November 20, 1992, the interim was extended and hearing of the writ petition was expedited.