REGENT COMPUTRONICS PVT. LTD.

Babita Kaushal Appellant

V/S

Chairman, Punjab Gramin Bank Respondents

Referred Judgements :-

BALRAM GUPTA VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. S S KOURAV [REFERRED TO]
J N SRIVASTAVA VS. UNION OF INDIA [REFERRED TO]
SHAMBHU MURARI SINHA VS. PROJECT AND DEVELOPMENT INDIA [REFERRED TO]
BANK OF INDIA VS. O P SWARANKAR [REFERRED TO]
VICE CHAIRMAN AND MANAGING DIRECTOR APSIDC LIMITED VS. R VARAPRASAD [REFERRED TO]
SMT. BHUPA SHARMA VS. STATE OF HARYANA AND OTHERS [REFERRED TO]
PEPSU ROAD TRANSPORT CORPORATION, PATIALA VS. BHARPOOR SINGH [REFERRED TO]
A S I SAT PAL VS. STATE OF HARYANA [REFERRED TO]
PARVEEN KUMAR VS. STATE OF PUNJAB AND OTHERS [REFERRED TO]
NEW VICTORIA MILLS VS. SHRIKANT ARYA [REFERRED TO]

JUDGEMENT

(1.) This order shall dispose of two Writ Petitions titled above, both filed by same petitioner against her employer-respondents.

(2.) By way of CWP-12146-2024, petitioner prays for issuance of a writ in the nature of certiorari for quashing the order dtd. 18/4/2024 (Annexure P-1), whereby she has been transferred from Hoshiarpur to Shri Har Gobindpur, District Gurdaspur.

(3.) Petitioner is Scale-I officer in the respondent-Bank. She was posted at Model Town Branch, Hoshiarpur, when she was transferred vide administrative order dtd. 18/4/2024 of the respondents from Hoshiarpur to Shri Har Gobindpur, District Gurdaspur. However, vide her application (Annexure R-2 in CWP-12146-2024) dtd. 20/4/2024, petitioner applied for voluntary retirement [in short 'VRS'] on medical grounds.

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BABITA KAUSHAL Vs. CHAIRMAN, PUNJAB GRAMIN BANK

Referred Judgements :-

JUDGEMENT

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