MANOJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Articles 226/227 of the Constitution of India seeking a writ in the nature of CERTIORARI for quashing the impugned transfer order dtd. 16/2/2024 (Annexure P-3) qua the petitioner.

(2.) The present petition is filed under Articles 226/227 of the Constitution of India but against a Co-operative Bank. Ordinarily this Court would have considered the maintainability of the present petition particularly when the prayer is for challenging the transfer order. However, the learned counsel for the petitioner has argued that there has been a violation of the provisions of Rights of Persons with Disabilities Act, 2016. Therefore, without going into the maintainability issue and by invoking the provisions of Article 226 of the Constitution of India, this Court deems it fit and proper to dispose of the present petition with a direction to the Managing Director of the Haryana State Cooperative Agriculture and Rural Development Bank Limited, Panchkula.

(3.) On the asking of the Court, Mr. Samarth Sagar, learned Additional Advocate General, Haryana accepts notice on behalf of the State of Haryana and states that for the aforesaid limited direction, he has no objection in this regard.