VIKRAM SINGH RAWAT Vs. HIMACHAL GRAMIN BANK

JUDGEMENT

(1.) PETITIONER was transferred from Arsu, Tehsil Nirmand, District Kullu to Pangna, Tehsil Karsog, District Mandi in the month of May, 2003. He remained posted at Pangna till July, 2007. He was transferred from Pangna to Branch Office, Churag in the month of July, 2007. Petitioner now has been transferred from Branch Office, Churag to Arsu, Tehsil Nirmand, District Kullu, H.P. vide order dated 19.5.2012. According to the reply filed by the respondent- bank, petitioner has been accommodated in and around his Whether the reporters of the local papers may be allowed to see the judgment? No native place for about 4 years at Branch Office, Pangna and for 4 years and 11 months at Branch Office, Churag.

(2.) MR. Raman Sethi has submitted that daughter of the petitioner is 100% disabled being deaf and dumb and she is student of plus two (+2) in Government Senior Secondary School, Pangana, Tehsil Karsog.

(3.) CONSEQUENTLY, taking into consideration that the studies of the petitioner's daughter are not disturbed, the petitioner can be accommodated/adjusted at a nearby place. Mr. K.S. Manchanda, Chief Manager of the respondent-bank is also present in the Court. He apprised the Court that respondent No.2 has already joined at Churag on 28.5.2012 but the petitioner can be accommodated at Seri Branch.