PUNJAB NATIONAL BANK AND ORS. Vs. MUNINDRA KUMAR

JUDGEMENT

(1.) THE respondents in C.W.J.C. No. 9124 of 2012 preferred this Appeal, feeling aggrieved by the order dated 11.8.2014.

(2.) HEARD Shri Shiv Kumar Pandey, learned counsel for the appellants and Nivedita Nirvikar, learned counsel for the respondent.

(3.) ON being transferred, the respondent appeared in an examination conducted for promotion to the next higher post. He secured adequate marks and ranking. However, his name did not figure in the panel, on the ground that a moratorium or ban was operative against him from the date of transfer. Aggrieved by that, the respondent filed the writ petition. Learned single Judge took the view that there was no basis for imposing the condition, that too on effecting transfer, 15 years, after the request; and the so -called policy does not stipulate absolute ban.