ADITYA NATH BANERJEE Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The respondent No. 1 is the State Bank of India represented through its Regional Main Office and respondent No. 2 is the Assistant General Manager, Region-IV, Burdwan of the said Bank and respondent No. 3 is the Branch Manager, Kulti Branch, District-Burdwan of the said Bank. The petitioner is an employee of the State Bank of India. The petitioner was originally appointed as a temporary Messenger in the month of March, 1987. Initially, he was posted at Banachity Bazar Branch at Durgapur. Subsequently, the petitioner was made permanent and as per the averments made in the writ petition the petitioner is residing in the official quarter allotted to the petitioner with his wife, one son and one daughter.

(2.) According to the petitioner he was sought to be transferred from Banachity Bazar Branch to Kulti Branch and this caused, difficulty to him and his family members' inasmuch as his children were studying in Durgapur.

(3.) The petitioner expressed difficulties before the authority of the Bank and requested withdrawal of the said order but such request of the petitioner was not adhered to. According to the petitioner as a loyal employee he joined Kulti Branch inspite of his difficulties.