AJAY KUMAR DAS Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THE instant Writ Application has been filed by the petitioner who is a Branch Manager in the State Bank of India Against his transfer from Pattamundai (Bhubaneswar Module to Berhampur Module) under Inter Module Annual Transfer Exercise 2003, passed by the Order dated 20.6.2002 inter alia on the ground that he is a serious cardiac patient and is entitled to the benefit laid down in Clause 7.1.1 of the Policy of Transfer of S.B.I. Officers. He is having heart ailments. The State Bank of India made a circular transfer policy, Paragraph 7.1.1 of which is as under:

(2.) IT may be noticed here that the State Bank of India bears expenses of medical treatment of an officer/employee posted in their establishment and their dependants.

(3.) MR . Ram Das Learned Counsel for the Bank submitted that the petitioner has been posted at Koraput where medical facility is available within 10 kms, which is inside the Hindustan Aeronautics Ltd. Premises (H.A.L. in short). But he is unable to apprise this Court as to whether speciality for treatment/specialist in heart disease is available there or not.