ABHISHEK LAHA Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) The petitioner joined the services of Central Bank of India on 16/12/2013 which has been wrongly typed as 2023 in some places and was posted at Rohtak, Haryana from about 20/1/2014. The petitioner was transferred to Durgapur region in June 2014 and thereafter served at Durgapur region and Bolpur within Kolkata zone. The petitioner has been transferred to Rangia Branch under Barpeta region, Assam by a general order of transfer dtd. 30/3/2024. The petitioner says that he is the prime caregiver to his wife who is physically challenged. The petitioner, therefor, on that ground intends to resist his transfer order from Kolkata zone to Barpeta, Assam. The petitioner says that the employer-bank has a policy in cases where the employee is the prime caregiver to his family member for being posted and/or retained in an area near to his residence. The petitioner says that ignoring such policy decision and disowning the obligation of a responsible employer, the petitioner has been transferred to Assam. The petitioner had made a representation for being retained within the Kolkata zone which has been turned down by the bank and the petitioner has joined at his transferred post at Rangia Branch, Barpeta, Assam on 15/5/2024.

(2.) On behalf of the bank, it is submitted that after joining the services of the bank, the petitioner had served outside the Kolkata zone only for few months at Rohtak, Haryana. Thereafter, the petitioner has all along been serving within Kolkata zone. As per the policy decision, after completion of 10 years of service an employee of the respondent-bank is transferred outside the zone. Following such policy, the petitioner has been transferred to Barpeta, Assam within Guwahati zone.

(3.) There is as such no violation of any policy. The petitioner has been treated sympathetically and as such had been retained in the Kolkata zone for the maximum period permissible.