BASANT KUMAR SINGH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This application has been filed for quashing the order dated 8-8-2002 (Annexure-4) whereby and whereunder the petitioner has been transferred to Sasaram branch of the State Bank of India and in order to facilitate his joining at that place, relieved from Rajendra Nagar (Patna) branch of the bank. Further prayer made by the petitioner is to quash the communication dated 26th of the October, 2002 (Annexure-8) whereby the representation filed against the order of transfer has been rejected by the Chief General Manager.

(2.) Short facts giving rise to the present application are that by the impugned order dated 8-8-2002, petitioner was transferred to Sasaram branch of the State Bank of India (hereinafter referred to as 'the Bank'). He challenged the said order of the transfer before this Court in a writ application, which was registered as CWJC No. 9416 of 2002 (Basant Kumar Singh v. The State Bank of India and Ors.). By order dated 5-9-2002, the said writ application was disposed of giving liberty to the petitioner to make representation in respect of his grievance before the Chief General Manager of the respondent Bank and a consequential direction was given to the Chief General Manager to decide the representation. In pursuance of the said direction, petitioner filed representation dated 12-9-2002 (Annexure-7) and by the impugned communication dated 26th of October, 2002, (Annexure-8), petitioner has been informed that his representation has been rejected by the Chief General Manager.

(3.) Dr. S. N. Jha, learned Senior Advocate appearing on behalf of the petitioner submits that transfer of the petitioner to Sasaram branch of the Bank is without any justification and pn this ground alone, the order of transfer is fit to be set aside. In support of his submission, he has placed reliance on a large number of authorities. He has drawn my attention to the decisions of this Court, in the case of $hiva Kumar Singh v. The State of Bihar and Ors.) reported in 1992 (1) PLJR 766, Kailash Prasad Singh v. The State of Bihar and Ors.) reported in 1994 (1) PLJR 243 and in the case of Baldeo Chodhary v. The State of Bihar and Ors.) reported in 2000 (1) PLJR 914.