ASHOK ARORA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE appellant was posted as a Clerk in the Allahabad Bank. On Completion of his five year stay at Phagvrara, he was transferred to Sagarpura vide order, dated April 8, 1989.

(2.) THE order of transfer was impugned by the appellant through the Writ Petition, inter alia, on the ground that the transfer was made by the respondent Bank for extraneous considerations and under the influence of one Sudesh Kumar, respondent No. 5, President of the Allahabad Bank Employees Union, Ludhiana. The transfer was in violation of the Sastri Award as well as the policy decision and against the guidelines on transfers job rotation of Award Staff, dated 11, June 1988, Annexure P2.

(3.) THE learned Single Judge found that the transfer was neither in violation of Sastri Award nor against the policy decision providing the guidelines on transfer and job rotation of Award Staff, dated June 11, 1988, nor was the transfer mala fide, nor it was for extraneous considerations Against this decision of the learned Single Judge, the present Letter Patent Appeal has been preferred.